Bombay High Court
Google Asia Commerce Pte. Ltd vs Ots E-Solutions Pvt. Ltd. And 2 Ors on 22 January, 2019
ary Before: Shri K.K. Trivedi,
Addl. Registrar (O.S.)/
Addl. Prothonotary and Senior Master
Date : 22nd January 2019.
CALLED FOR DIRECTION:
901. Chol/62/2019 Ms. C. D. More i/b Dholakia Law Assocs.,
COMSS/579/2018 Advocate for Applicant/Plaintiff.
Ms. Varada Balachandran i/b Wadia Ghandy
& Co., Advocate for Defendant No.1.
P.C.: 1. The present Chamber Order has been
filed by the Applicant/Plaintiff for change
of address of Defendant No.2. This is for
the reason that they have tried to serve on
Defendant No.2 address, however, service
could not be completed. The said packet
have been returned with the remark
"moved, redirection services not arranged
by addressee".
2. I have perused, Chamber Order,
Affidavit in Support of Chamber Order,
Schedule as well as website address
downloaded by the Advocate, of Defendant
No.2 which is in HongKong. Advocate
for Defendant No.1 is present.
None for Defendant No.3.
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3. Hence, Chamber Order is granted.
Amendment to be carried out within three
weeks from today. Office is directed to
issue summons and extend date
accordingly. Chamber Order is accordingly
disposed of except bracketed portion. The
same is signed separately.
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