Bombay High Court
Mphasis Limited vs Opc Asset Solutions Pvt Ltd on 9 September, 2025
2025:BHC-AS:37768
KVM
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13 - MCA 174 OF 2025.doc
Digitally signed
KANCHAN by KANCHAN
VINOD
VINOD MAYEKAR
MAYEKAR Date: 2025.09.11
10:31:50 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS CIVIL APPLICATION NO. 174 OF 2025
Mphasis Limited ..... Applicant
VERSUS
OPC Asset Solutions Pvt. Ltd. ..... Respondent
Mr. J.Carnac i/b. Mulla & Mulla Craigie Blunt and Caroe for the
Applicant.
Mr.Vishal Kanade a/w. Ms.Ridhima Chandani, Ms.Radhika Ghosh for
the Respondent.
CORAM : RAJESH S. PATIL, J.
DATE : 9 SEPTEMBER , 2025
P.C. :-
1) This Miscellaneous Civil Application is filed under Section
24 of the Code of Civil Procedure, 1908 by the Applicant.
2) Learned Advocate appearing for the Respondent on instructions submits that he has no objection if the prayer clause (a) is granted in the Miscellaneous Civil Application .
3) Having heard learned Advocates for both the sides, Miscellaneous Civil Application stands allowed in terms of prayer clause (a). The said prayer clause (a) reads as under :- ::: Uploaded on - 11/09/2025 ::: Downloaded on - 11/09/2025 21:18:20 :::
KVM 2/2 13 - MCA 174 OF 2025.doc
(a) This Hon'ble Court be pleased to withdraw and transfer the Commercial Suit No. 101430 of 2024 pending before the Hon'ble City Civil Court to this Hon'ble Court.
[RAJESH S. PATIL, J.] ::: Uploaded on - 11/09/2025 ::: Downloaded on - 11/09/2025 21:18:20 :::