Bombay High Court
Tvs Electronics Ltd vs Atlantis Enterprises And Anr on 2 February, 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. 2637 OF 2021
IN
COMMERCIAL SUIT( L) NO. .... OF 2021
TVS Electronics Ltd. ... Petitioner/Plaintiff
vs.
Atlantis Enterprises and Anr. ... Respondent
Mr. Aman Kacheria i/b.Rashmikant and Partners for the Petitioner.
None for the Respondent.
CORAM : A. K. MENON, J.
DATED : 2nd FEBRUARY, 2021 P.C. :
Learned counsel for the applicant seeks to carry out certain corrections in paragraph 38 of the plaint as also paragraph 6 to the leave petition. Leave petition has been lodged. The plaint is yet to be lodged. Accordingly, I pass the following order :
(i) Leave to amend the leave petition and plaint is granted.
Amendment to be carried out within one week from today.
(ii) Re-verification dispensed with.
(iii) List the Leave petition on 8th February, 2021. Digitally signed by (A. K. MENON, J.) Rajeshwari Rajeshwari R. Pillai R. Pillai Date:
2021.02.03 15:29:49 +0530 1/1 9-LPETNL-2637-2021-COMSL-2021.doc rrpillai