Bombay High Court
Mahindra And Mahindra Limited vs The Federal Bank Ltd on 30 September, 2021
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
20-lpetnl-8866-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CLAUSE XII PETITION (L) NO.8866 OF 2020
IN
COMMERCIAL SUMMARY SUIT (L)NO.8862 OF 2020
Mahindra and Mahindra Ltd., .. Petitioner.
v/s.
The Federal Bank Limited .. Respondent.
Ms. Sarah Nawodia i/b. Dhruve Liladhar & Co., for the Petitioner.
Digitally signed
by SMITA
SMITA
RAJNIKANT
RAJNIKANT
JOSHI
Date:
CORAM: G.S. KULKARNI,J.
JOSHI 2021.10.05
11:16:10
+0530
DATED : 30th SEPTEMBER, 2021.
P.C:-
This is a Petition for leave under Clause XII of the Letters Patent.
2 Petitioner has set out in para 5 of the Petition that part of the cause of action has arisen outside the local limits of the jurisdiction of this Court namely Vashi (Navi Mumbai) for the reasons that Standby Letters of Credit (for short 'SBLC') under which the Petitioner is seeking a money- decree from the Respondent were issued by the Respondent through its branch at Vashi.
3 Having perused the averments and having heard learned Counsel for the petitioner. I am of the opinion that material part of the cause of action has arisen at Mumbai and with leave of this Court being granted under Clause XII of the Letters Patent, this Court would have jurisdiction to try and entertain the suit.
S.R.JOSHI 1 of 2 20-lpetnl-8866-2020.doc
4. Leave granted. The petition is made absolute.
(G.S. KULKARNI,J.)
S.R.JOSHI 2 of 2