Bombay High Court
Tvs Electronics Ltd vs Atlantis Enterprises And Anr on 8 February, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LEAVE PETITION (LODGING) NO.2637 OF 2021
TVS Electronics Ltd. .. Petitioner
Vs.
Atlantis Enterprises and Anr. .. Respondents
Mr. Aman Kacheria, i/by Rashmikant & Partners, for the Petitioner.
None for the Respondents.
CORAM : A. K. MENON, J.
DATED : 8TH FEBRUARY 2021.
P.C. :
1. Called for leave under Clause XII of the Letters Patent Act.
2. Heard learned counsel for the petitioner.
3. Perused the plaint. In view of the averments in paragraph 38 of the plaint, leave is granted. Leave Petition is allowed and disposed.
(A. K. MENON, J.) Sneha Digitally signed by Sneha A. Dixit A. Dixit Date: 2021.02.08 18:05:10 +0530 1/1 2-LPETNL-2637-2021.doc Dixit