Harshada Shubham Renukar vs Shubham Sunil Renukar
2023 Latest Caselaw 12402 Bom

Bombay High Court

Harshada Shubham Renukar vs Shubham Sunil Renukar on 7 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               3-MCA-519-2022.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

            MISCELLANEOUS CIVIL APPLICATION NO.519 OF 2022

 HARSHADA SHUBHAM RENUKAR                               )...APPLICANT

          V/s.

 SHUBHAM SUNIL RENUKAR                                  )...RESPONDENT

 Mr.Kalpesh U. Patil, Advocate for the Applicant.
 Mr.Sahil Choudhari h/f Mr.Nitin Gaware Patil, Advocate for the
 Respondent.

                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     7th DECEMBER, 2023

 P.C. :

1. This matter had been listed today for Mr.Kalpesh Patil, learned

Counsel for the Applicant, to furnish compilation of judgments he seeks

to rely on. Mr.Patil has furnished a duly indexed compilation of

judgments to the Court as well as to Mr.Choudhari, learned Counsel for

the Respondent.

2. Mr.Choudhari, learned Counsel for the Respondent, while

seeking some time to go through the compilation, seeks to agitate one

more point submitting that in view of the settled law, as once again

3-MCA-519-2022.doc

expounded in the decision of the Hon'ble Supreme Court in the case of

State of Goa vs. Summit Online Trade Solutions Private Limited and

Others with connected Appeals1 that there ought to have been a specific

pleading on the part of the Applicant with respect to the cause of action

by which the Principal Bench at Bombay would have jurisdiction to

entertain the matter.

3. Mr.Patil to go through the judgment and also rebut on the same.

4. List on 12th December 2023 at 4.00 p.m. for final disposal.

(ABHAY AHUJA, J.)

1 (2023) 7 Supreme Court Cases 791