Sunil Vijay Khanna And Anr vs Intelligent Global School Llp And 2 Ors on 15 October, 2018

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Bombay High Court

Sunil Vijay Khanna And Anr vs Intelligent Global School Llp And 2 Ors on 15 October, 2018

Bench: G.S. Patel

                                                                6-LPETN324-18.DOC




 Arun




      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                    LEAVE PETITION NO. 324 OF 2018
                                        IN
                           SUIT (L) NO. 1398 OF 2018


 Sunil Vijay Khanna & Anr                                           ...Petitioners
        Versus
 Intelligent Global School LLP & Ors                              ...Respondents

Mr Ameya Patil, i/b Vivek Sharma, for the Petitioners.

                               CORAM:      G.S. PATEL, J
                               DATED:      15th October 2018
 PC:-

1. The Petition is for leave under Clause XII of the Letters Patent. The Suit seeks cancellation of certain Deeds of Conveyance. The properties are outside the jurisdiction of this Court. However, the cause of action relates to the documents that were created within the jurisdiction of this Court. The Defendants are also within the jurisdiction of this Court. A material part of the cause of action has arisen within the jurisdiction of this Court. I am satisfied that with leave granted under Clause XII of the Letters Patent, this Court will have the jurisdiction to entertain and try the suit.

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2. Leave granted. The Petition is made absolute.

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