Bombay High Court
Trichur N. Subramanian vs India Literacy Mission on 15 December, 2025
Before : Anil H. Laddhad Prothonotary and Senior Master Date : 15th December, 2025 CALLED FOR DIRECTIONS :
5. S/238/2025 ) Mr. Manan Shah a/w. Ms. Deeksha Dev Singh a/w.
) Mr. Devanshu Anada i/b. M/s. Cyril Amarchand with connected matters ) Mangaldas, Advocate for Plaintiffs ) ) Mr. Pushpvijay Kanoji, Advocate for Defendant ) No. 1 ) ) Ms. Urvi Gulecha i/b. Mr. Jadeja Satiya, Advocate ) for Defendant Nos. 2,3,4 & 6 ) ) Ms. Prapti Bhadra i/b. M/s. Jhangiani Narula, ) Advocate for Defendant Nos. 16 and 17 ) ) ) P.C. : Ld. Advocate for Plaintiff made a statement ) that postal article sent to Defendant Nos. 1 to 15 ) returned with remark "Left". Defendant Nos. 16 ) and 17 have been served on 07.10.2025.
) Statements are accepted.
)
) Ld. Advocate for Defendant No. 1, on instructions,
) made a statement that he waives service of Writ of
) Summons upon Defendant No. 1. He further ) made a statement that Written Statement on ) behalf of Defendant No. 1 is ready. Statements are ) accepted.
) ) Ld. Advocate for Defendant Nos. 16 and 17 made ) a statement that she wants to file Written ) Statement on behalf of Defendant Nos. 16 and 17.
) Statement is accepted.
)
) Ld. Advocate for Defendant Nos. 16 and 17 to file
) Written Statement on behalf of Defendant Nos. 16
) and 17 in the department and also serve copy of
) the same upon Plaintiff.
)
) Served Defendants to file Written Statement within
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.... Continued Prothonotary and Senior Master
Date : 15th December, 2025
:2:
) stipulated time as per provisions of Order VIII Rule
) 1 of CPC, i.e. within 90 days from the receipt of
) Writ of Summons, failing which Suit against these
) Defendants will be transferred to the list of
) Undefended Suits.
)
) Ld. Advocate for Plaintiff is allowed to serve Writ
) of Summons upon Advocate for Defendant Nos. 2,
) 3, 4 and 6 and file Affidavit of service to that
) effect on or before next date, failing Suit against
) these Defendants will be dismissed for non-
) compliance of O.S. Rule 87.
)
) Plaintiff to take steps to serve Defendant Nos. 5, 7
) to 15 with Writ of Summons and file Affidavit of
) service to that effect on or before next date, failing
) Suit against these Defendants will be dismissed for
) non-compliance of O.S. Rule 87. Office to issue ) fresh Writ of Summons, if required. Plaintiff to ) comply with directions issued vide Practice Note ) No. 60-A. Liberty is granted to the Plaintiff to ) serve these Defendants by all modes of service ) including service upon their Advocates. ) ) Stand over to 04.03.2026. In the meantime, ) Applicant to remove office objections on the ) LPETN (L) No. 23237 of 2025 and get the same ) numbered and / or registered.
Date : 15.12.2025 Prothonotary & Senior Master ::: Uploaded on - 15/12/2025 ::: Downloaded on - 15/12/2025 20:34:57 :::