Bombay High Court
Lan Finance Pvt. Ltd vs Karvy Data Management Services Ltd on 29 April, 2022
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
9.LPETN(L).1240.2022.doc
Digitally
signed by
GANESH
GANESH SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date:
2022.04.29
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
14:51:55
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
LEAVE PETITION (L) NO. 1240 OF 2022
IN
COMM. SUMMARY SUIT (L) NO. 30417 OF 2021
M/s. Lan Finance Pvt. Ltd. .. Petitioner
Vs.
Karvy Data Management
Services Ltd. .. Respondent
Vinod Pandey i/b Vasim Siddiqui for the Petitioner/Plaintiff.
CORAM:- B. P. COLABAWALLA,J.
DATE :- APRIL 29, 2022.
P. C.:
1. The learned advocate appearing on behalf of the Plaintiff/Petitioner seeks leave to amend Paragraph No. 6 of the plaint to incorporate the necessary averments in relation to Clause XII of the Letters Patent.
2. In these circumstances the Plaintiff/Petitioner is permitted to amend Paragraph No. 6 of the plaint. The amendment shall be carried out by Monday i.e. on 2 nd May, 2022. Re-verification is dispensed with.
Utkarsh page 1 of 2
9.LPETN(L).1240.2022.doc
3. Place the above Leave Petition on board 4th May, 2022.
4. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( B. P. COLABAWALLA, J. ) Utkarsh page 2 of 2