Bombay High Court
Mrs.Kavita Asif W/O Akbar Asif vs Pure Drinks Ltd. And 7 Ors on 20 April, 2023
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
25.IA.427.23.DOC IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INTERIM APPLICATION NO. 427 OF 2023 IN SUIT NO. 567 OF 2011 ANJALI Digitally signed by ANJALI TUSHAR TUSHAR ASWALE Date: 2023.04.21 ASWALE 18:28:36 +0530 Kavita Asif ..Applicant/Plaintiff Versus Pure Drinks Pvt Ltd & Ors ..Defendants Ms.Varsha Shetty, with Ms. Priyanka Tiwari i/b Rohini Wagh, Advocates for the Applicant/Plaintiff.
Mr.Dipak Chitnis, Abhilesh Chitre, Sonali Dalvi Advocates for Defendant Nos.1 to 4.
Mr.Paritosh Jaiswal with Phiroze Merchant i/b Kanga & Co, Advocates for Defendant No.5.
CORAM : B. P. COLABAWALLA, J
DATE : APRIL 20, 2023
P.C.
By order dated 30th March, 2023, the Plaintiff as well as its Constituted Attorney were directed to file an undertaking in the Court as more particularly set out in the order.
2 Today it is pointed out that the undertaking filed by the Plaintiff as well as the Constituted Attorney of the Plaintiff in compliance of the order dated 30th March, 2023 are not undertakings at all. They have not been affirmed and/or notarized Page 1 of 2 APRIL 20, 2023 Aswale ::: Uploaded on - 21/04/2023 ::: Downloaded on - 22/04/2023 11:15:05 :::
25.IA.427.23.DOC and/or apostilled. The reason why the undertaking given by the Plaintiff is to be apostilled is because she is a resident of United Kingdom and would be executing it there.
3 In these circumstances, the advocates for the Plaintiff are directed to file the undertaking of the Constituted Attorney of the Plaintiff as well as of the Plaintiff and which undertakings shall be on oath. The same shall be filed on the record of this Court on or before 22nd June, 2023.
4 Place the above matter on Board on 22nd June, 2023.
5 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 ].
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