Bombay High Court
Yogesh Pratap Singh vs Google Llc on 3 October, 2025
903-S-204-2024.DOCX
Rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO.204 OF 2024
ALONGWITH
INTERIM APPLICATION NO.196 OF 2025
IN
SUIT NO.204 OF 2024
Yogesh Pratap Singh ... Plaintiff
Versus
Google LLC ... Defendants
______________________________________________________
Mr. Aditya Pratap for Aditya Pratap Law Offices for the
Plaintiff/Applicant.
Mr. C. Keswani a/w Mr.Minhas Joshi i/b Economic Laws
Practice for Defendant No.1.
______________________________________________________
CORAM : Jitendra Jain, J.
DATED : 3 October 2025 PC:-
1. This matter was listed for dismissal, because on 26 September 2025 none appeared for the Plaintiff.
2. Today, Mr. Aditya Pratap appears for the Plaintiff.
3. Mr. Keswani, the learned counsel for Defendant No.1 states that Defendant No.1 has not been served with writ of summons. The Plaintiff states that on account of improper address of the Defendants, he is unable to do so. The learned counsel for the Plaintiff submits that he will serve writ of Digitally signed by RAJSHREE RAJSHREE KISHOR MORE summons in accordance with the Bombay High Court KISHOR Date:
MORE 2025.10.03
16:32:53
+0530
(Original Side) Rules, 1980. He also submits that he would Page 1 of 2 ::: Uploaded on - 03/10/2025 ::: Downloaded on - 04/10/2025 01:35:48 ::: 903-S-204-2024.DOCX make an attempt to serve Defendant No.2 and file Affidavit of Service within a period of four weeks from today.
4. The learned counsel for Defendant No.1 waives service.
5. The learned counsel for the Plaintiff to serve the Interim Application on the learned counsel for Defendant No.1 today itself. Reply to the Interim Application to be filed and served upon the other side, within a period of four weeks from today.
Rejoinder, if any, to be filed, within a period of 2 weeks thereafter.
6. List this matter on 20 November 2025 for further consideration.
(Jitendra Jain, J) Page 2 of 2 ::: Uploaded on - 03/10/2025 ::: Downloaded on - 04/10/2025 01:35:48 :::