Bombay High Court
Mphasis Limited vs Bank Of India Ltd. And 13 Ors on 13 December, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LEAVE PETITION (L) NO. 24934 OF 2021
IN
COMMERCIAL SUIT (L) NO. 24925 OF 2021
Mphasis Limited ... Petitioner
vs.
Bank of India Ltd and Ors. ... Respondents
Ms. Pratiksha Avhad i/b. M/s. Mulla and Mulla CBC for the Petitioner.
CORAM : A. K. MENON, J.
DATED : 13th DECEMBER, 2021 P.C. :
1. Learned counsel for the plaintiff states that it has become necessary to amend the plaint and tenders a draft amendment to incorporate the rider on the aspect of jurisdiction. In view thereof amendment is allowed in terms of draft handed in and marked "X" for identification.
2. In the meantime since the plaintiff/petitioner is in Bangalore request is made that re-verification be dispensed with. I am afraid that cannot be allowed. However, plaintiff is willing to file affidavit in support of the amendment. Accordingly, I pass the following order :
Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:
2021.12.14 16:51:16 +0530 1/2 6-LPETNL-27755-2021-SL-27746-2021.odt rrpillai
(i) Amendment to be carried out on or before 17 th December, 2021.
(ii) Affidavit in support of the amendment to be filed by 20 th December, 2021
(iii) List on 21st December, 2021.
(A. K. MENON, J.) 2/2 6-LPETNL-27755-2021-SL-27746-2021.odt rrpillai