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Bombay High Court

Mphasis Limited vs Bank Of India Ltd. And 13 Ors on 21 December, 2021

Author: A. K. Menon

Bench: A. K. Menon

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           [ COMMERCIAL DIVISION ]

                    LEAVE PETITION (LODGING) NO.24934 OF 2021
                                       IN
                 COMMERCIAL SUIT (LODGING) NO.24925 OF 2021

Mphasis Ltd., Bangalore                                    .. Plaintiff
              Vs.
Bank of India, Mumbai and Ors.                             .. Defendants


Ms. Pallavi Bali, with Mr. Raunaq Mukherjee, i/by Mulla & Mulla & CBC, for
the Plaintiff.
None for the Defendants.


                                         CORAM : A. K. MENON, J.
                                         DATE      : 21ST DECEMBER, 2021.

P.C. :

1.       Called for hearing.


2. On 13th December 2021, amendment was allowed in terms of draft handed in. Certain directions were issued, as set out in that order. While the amendment is carried out, it is mentioned that the draft amendment contained omissions. Leave is now sought to incorporate those words which were omitted from the amendment carried out in paragraph 46 of the plaint.

Accordingly, a further draft is tendered today whereby the word "alleged" and "allegedly" are sought to be incorporated in the rider.

1/2

13-LPETNL-24934-2021.doc Dixit

4. Accordingly, I pass the following order :-

(i) In rider-1, before the word "shortage", add the word "alleged".
(ii) After the words "cash were" in line 2 of the said rider, add the word "allegedly".
(iii) These amendments shall be carried out by 22 nd December 2021.
(iv) In view of the directions in paragraph 2(ii) of the order of 13th December 2021, time to file affidavit-in-support of the amendment is extended upto 3 rd January 2022.

(A.K. MENON, J.) Digitally signed by 2/2 SNEHA 13-LPETNL-24934-2021.doc SNEHA ABHAY DIXIT ABHAY Date:

DIXIT 2021.12.22 10:11:05 +0530 Dixit