Bombay High Court
Parle Agro Private Ltd vs Praveen Kumar And 4 Ors on 20 February, 2019
Author: B.P. Colabawalla
Bench: B. P. Colabawalla
(18) nms-1090.14.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.1090 OF 2014
IN
SUIT NO.409 OF 2013
Facebook Inc. : Applicant/Defendant No.3
In the matter between
Parle Agro Private Limited : Plaintiff
versus
Praveen Kumar and ors. : Defendants
None for the Applicant/Defendant No.3.
Mr. Sandeep Parikh a/w Ms. Kathleen Lobo and Ms. Shobhana Narayan
i/by Khaitan & Co. for the Plaintiff.
Mr. C Keshwani i/by Economic Laws Practice for Defendant No.4.
Ms. Jinal Shah i/by M Mulla Associates for Defendant No.5.
CORAM : B. P. COLABAWALLA, J.
DATED :- 20th February, 2019.
P.C. :
1 This Notice of Motion has been filed by Defendant No.3 seeking rejection of the plaint as per the provisions of Order VII Rule 11(a) of the Code of Civil Procedure, 1908. 2 It appears that this Notice of Motion was earlier also dismissed on 19th August 2015. Thereafter it was restored to file on 1 st October 2015.
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(18) nms-1090.14.doc
3 Today when the matter is called out, once again none
appears on behalf of Defendant No.3. It appears that Defendant No.3 is not interested in prosecuting this Notice of Motion. 4 In these circumstances, the Notice of Motion is dismissed for want of prosecution. Place the Suit under the caption "For Framing Issues" on 06th March 2019.
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