M/S. Sree Gokulam Chit & Finance ... vs M/S. Krishna Jewellery & Ors
2019 Latest Caselaw 59 Bom

                                          1/4                           31.CHS-943-2011.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY AND ORIGINAL CIVIL JURISDICTION

                        CHAMBER SUMMONS NO.943 OF 2011
                                     WITH
                        CHAMBER SUMMONS NO.737 OF 2011
                                       IN
                      EXECUTION APPLICATION NO.661 OF 2010
M/s. Sree Gokulam Chit and Finance Co. Pvt. Ltd. ....Claimant
          Vs.
M/s. Krishna Jewellery and Ors.                        ....Respondents
                                     ----
Ms. Aaushi Shah I/b. India Law for claimant.
Ms. K.P. Reshma Ravi I/b. K.P. Ravi and Company for respondents.
Mr. Rajeev Kumar, proprietor of respondent no.1 present.
Mrs. Sheeba Rajeev Kumar, respondent no.2 present.
                                     ----
                                      CORAM : K.R.SHRIRAM, J.

                                          DATE      : 28th FEBRUARY 2019
P.C.:
                         CHAMBER SUMMONS NO.943 OF 2011

1                 Ms. Ravi, counsel for respondents states that respondents, viz.,

Rajeev Kumar and Sheeba Rajeev Kumar are present in Court and identifies

them. Ms. Ravi hands over a photocopy of letter dated 26 th February 2019

bearing reference no.1328/G/2019-2 from the Principal Secretary of

Government of Tamil Nadu, Commercial Taxes and Registration (G)

Department, Secretariat, Chennai - 9 in which it is stated that the operation

of the award passed by the Arbitrator of Chits, Central Chennai is stayed till

the disposal of the appeal. Copy of the same is taken on record and marked

"X" for identification. For ease of reference, a scanned copy of the same is

Gauri Gaekwad

2/4 31.CHS-943-2011.doc

reproduced hereinbelow :

Gauri Gaekwad





                                              3/4                              31.CHS-943-2011.doc




2                 In     the    circumstances,     chamber   summons         dismissed         as

withdrawn with liberty to take out fresh chamber summons once the appeal

is heard and disposed. Execution application is also stayed. The warrant of

attachment also stands raised. Consequently, chamber summons no.737 of

2011 also stands disposed.

Gauri Gaekwad





                                                  4/4                           31.CHS-943-2011.doc




3                 A copy of this order be sent to the Principal Secretary to

Government,           Commercial         Taxes    and   Registration    (G)      Department,

Secretariat, Chennai - 9 who is directed to forward a copy of the order

staying operation of the award for this Court's records and copy thereof be

also sent to claimant's advocates - India Law.

(K.R. SHRIRAM, J.)

Gauri Gaekwad