Supreme Court of the State of New York: While considering a lawsuit filed in 2021 against multiple defendants including Bank of Baroda and Ernst & Young, by Neopahrma founder Dr Bavaguthu Raghuram Shetty, the single Judge Bench of Joel M. Kohen, JSC, dismissed the suit on the grounds of forum non conveniens and lack of personal jurisdiction.
The Court on 10-7-2024 dismissed the plantiffs’ Amended Complaint without prejudice due to forum non conveniens, conditioned upon the defendants accepting service of process (analogues local procedure) in their home jurisdictions, in the event the plaintiffs reassert their claims in such jurisdictions.
[Dr Bavaguthu Raghuram Shetty v. Bank of Baroda, Index. No. 654399/2021, decided on 10-07-2024]
Order by Joel M. Kohen, JSC
