Bombay High Court
Mape Pharmascience Llp And Anr vs R L Fine Chem Private Limited And 14 Ors on 5 July, 2022
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
12.lpetn(l).20883.2022.doc
GANESH
SUBHASH
LOKHANDE IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
GANESH SUBHASH
LOKHANDE
ORDINARY ORIGINAL CIVIL JURISDICTION
Date: 2022.07.06
18:38:42 +0530
LEAVE PETITION (L) NO. 20883 OF 2022
IN
COMM. SUIT (L) NO. 20881 OF 2022
Mape Pharmascience LLP & Anr. .. Petitioners
Vs.
R L Fine Chem Pvt Ltd & Ors. .. Respondents
Karl Tamboly a/w Shaheda Madraswalla & Tanishka Desai for Petitioners.
CORAM:- B. P. COLABAWALLA,J.
DATE :- JULY 5, 2022.
P. C.:
1. The above Petition is filed under clause XII of the Letters Patent to institute the above Suit in this Court.
2. Having heard Mr. Tamboly, the learned counsel appearing on behalf of the Petitioner/Plaintiff and after perusing the Leave Petition and more particularly paragraph Nos. 18, 19, 23 & 32 of the Leave Petition and paragraph Nos. 85 of the Plaint the Leave Petition is allowed in terms of prayer clause (a), which reads thus:
"a) that this Hon'ble Court be pleased to grant leave under Clause XII of the Letters Patent to the Petitioner to lodge and prosecute the proposed Plaint (being Annexure "A"
hereto), along with any Interim Applications filed therein, in the proposed Commercial Suit against the Respondents, before this Hon'ble Court;"
Utkarsh page 1 of 2
12.lpetn(l).20883.2022.doc
3. The Leave Petition is accordingly disposed of. There shall be no order as to costs.
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