Bombay High Court
Tvs Electronics Ltd vs Atlantis Enterprises And Anr on 23 February, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.3953 OF 2021
IN
COMMERCIAL SUIT (L) NO.3952 OF 2021
TVS Electronics Ltd. .. Applicant/Plaintiff
v/s.
Atlantis Enterprises & Anr. .. Defendants
Mr. Karl Tamboly a/w Vishesh Malviya, Aman Kacheria & Tejas Popat i/
b. Rashmikant & Partners for the plaintiff.
Ms. Khushboo Rohea i/b. Sahil Mahajan for the defendants.
CORAM : A. K. MENON, J.
DATED : 23RD FEBRUARY, 2021. P.C. :
1. On behalf of the defendants, learned counsel seeks time to enter appearance and file an affidavit-in-reply.
2. Vakalatnama and reply to be filed by 1st March, 2021.
3. S.O. to 3rd March, 2021.
4. Mr. Tamboly seeks leave to amend the prayer clause in the IA. He tenders draft amendment.
5. Leave granted. Amendment to be carried out forthwith.
Re-verification dispensed with.
(A. K. MENON, J.) Digitally signed by 1/1 Sandhya Sandhya Wadhwa Wadhwa Date:
2021.02.24 15:30:07 +0530
19.ial-3953-21.doc wadhwa