Bombay High Court
Amlin Underwriting Limited vs New India Assurance Co Ltd on 23 December, 2025
3. MCA 464-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS CIVIL APPLICATION NO. 464 OF 2025
ANAND
Amlin Underwriting Limited ..Applicant
SUDHAKAR Versus
SUDAME
New India Assurance Co. Ltd. ..Respondent
Mr. Siddhanth Chabria a/w. Ms. Aarti Shah i/b. MMCBC, Advocates,
Digitally signed for the Applicant
by ANAND Mr. Varun Gupta i/b. Tuli & Co., Advocate, for Respondent No. 1
SUDHAKAR Mr. Rajendra Barot a/w. Ms. Nafisa Khandeparkar, Ms. Harsha Uppal &
SUDAME Mr. Mayank Jain i/b. AZB & Partners, Advocates, for Respondent No. 3
Date: 2025.12.23
19:51:55 +0530 CORAM : RAJESH S. PATIL, J.
DATE : 23.12.2025
P. C.
1. Issue notice to the Respondents returnable on 23.01.2026.
2. Mr. Gupta i/b. Tuli & Co., learned Counsel waives service of notice on behalf of Respondent No. 1
3. Ms. Nafisa Khandeparkar i/b. Khandeparkar & Associates waives service of notice on behalf of Respondent No. 3.
4. Apart from Court notice, the Applicant is permitted to serve Respondent Nos. 4, 5 & 6, by all permissible modes of service and file Affidavit of service before the next date of hearing.
5. The Respondents who are represented by their lawyers are permitted to file their reply to the MCA by 23.01.2026 and a copy of Anand 1 of 2 ::: Uploaded on - 23/12/2025 ::: Downloaded on - 23/12/2025 21:04:39 :::
3. MCA 464-2025.doc the same be served on the learned Counsel for the Applicant. The Applicant is permitted to file re-joinder, if any, to the said reply after being served by 06.02.2026.
(RAJESH S. PATIL, J.)
Anand 2 of 2
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