Bombay High Court
Union Bank Of India vs Ntt Data Payment Services India Limited ... on 13 January, 2026
24-coms-21-2025.doc
varsha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUIT NO. 21 OF 2025
Union Bank of India ... Plaintiff
vs.
Digitally
signed by
NTT Data Payment Services India Limited ... Respondent
VARSHA
VARSHA VIJAY
VIJAY RAJGURU
(Formerly known as the Atom Technologies
RAJGURU Date:
2026.01.14
13:21:06
Limited)
+0530
Mr. Meenaz Kaklia i/b. Orbit Law Services for the Plaintiff
Mr. Lalit Munshi a/w Ms. Devanshi K. Sanghvi i/b. Samvad partners
for Defendant No.1.
CORAM : GAURI GODSE, J.
DATED : 13th JANUARY 2026
ORDER:
1. Though defendant no.1 is served and represented through the advocate, he has no instructions to waive service of writ of summons.
2. Office is directed to issue writ of summons to the defendants, returnable on 24th February 2026.
3. It is clarified that it is not necessary to apply for issuing writ of summons.
4. Learned advocate for the plaintiff shall take steps to ensure that the copies of the plaint along with the annexures are supplied and the writ of summons are issued.
(GAURI GODSE, J.) Page no. 1 of 1 ::: Uploaded on - 14/01/2026 ::: Downloaded on - 14/01/2026 20:54:24 :::