Continental Traders Pte. Ltd vs Bhilai Engineering Corporation ...
2021 Latest Caselaw 6076 Bom

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

                                 NOTICE NO.170 OF 2019
                                               IN
                       EXECUTION APPLICATION NO.705 OF 2019

Continental Traders Pte Ltd.                          .. Applicant-Decree Holder
                Vs.
Bhilai Engineering Corporation Ltd.                   .. Respondent-Judg. Debtor


Mr. Javed Gaya, with Ms. Mona Malvade and Ms. Vidya Chaudhari, i/by
Chambers of Javed Gaya, for the Applicant-Decree Holder.
Mr. A.S. Pal, with Mr. Siddhartha Puthoor, i/by Mehta & Padamsey, for the
Respondent-Judgment Debtor.


                                                      CORAM : A. K. MENON, J.

DATED : 5TH APRIL, 2021.

P.C. :

1. By this application, the applicant-decree holder seeks leave under

Order XXI Rule 22 of the CPC to proceed in execution. The respondent is

present today and considering the submissions, I am of the view that leave be

granted.

2. Accordingly, I pass the following order :-

(i) Notice is made absolute.

(ii) Notice is disposed accordingly.

(A. K. MENON, J.)

39-N-170-2019.doc Dixit