Bombay High Court
Value Consulting vs Http:/ /Www.Consumercomplints.In And ... on 14 March, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
P.H. Jayani 04 CHS1357.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 1357 OF 2018
WITH
NOTICE OF MOTION NO. 659 OF 2016
IN
NOTICE OF MOTION NO. 722 OF 2016
WITH
NOTICE OF MOTION NO. 722 OF 2016
IN
SUIT NO. 560 OF 2013
Value Consulting ....Plaintiff
V/s.
HTTP://www.consumercomplints.in & ors. ....Defendants
Mr. Dinesh Pednekar a/w. Mr. Chanakya Keswani i/b. Economic
Laws Practice for the applicant / defendant no.4.
Mr. R.S. Ghadge i/b. A.S. Desai for Defendant No.5.13.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 14th MARCH, 2019.
P.C.:
. By order dated 14/02/2019, this Court had directed the defendants to serve the other defendants and to file the affidavit of service evidencing the service of this Chamber summons on the defendants. Mr. Dinesh Pednekar, the learned counsel for the defendant no.4 has filed the affidavit of service. It is stated that the notice has been served on the other defendants except defendant nos.3, 4, 5, 9, 10, 11, 12, 13, 16 to 21 and 23. The learned counsel for the 1/2 ::: Uploaded on - 16/03/2019 ::: Downloaded on - 16/03/2019 22:48:08 ::: P.H. Jayani 04 CHS1357.18.doc defendant no.4 states that the notice could not be served on the afore stated defendants as the same has been returned by the postal authorities. He seeks leave to serve the aforesaid defendants by substitute service / publication.
2. Leave is granted. Defendant no.4 is permitted to serve the aforesaid unserved defendants by substitute service / publication.
3. Stand over to 11/04/2019.
(SMT. ANUJA PRABHUDESSAI, J.) 2/2 ::: Uploaded on - 16/03/2019 ::: Downloaded on - 16/03/2019 22:48:08 :::