Ravin Energy Pvt Ltd vs Legend Global Studio Pvt Ltd
2021 Latest Caselaw 6351 Bom

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              [ COMMERCIAL DIVISION ]

               INTERIM APPLICATION (LODGING) NO.4112 OF 2021
                                           IN
  COMMERCIAL EXECUTION APPLICATION (LODGING) NO.4109 OF 2021
                                           IN
     COMMERCIAL ARBITRATION PETITION (LODGING) NO.5987 OF 2020

Ravin Energy Solutions Pvt. Ltd.                       .. Applicant-Judg. Creditor
                Vs.
Legend Global Studio Pvt. Ltd.                         .. Respondent-Judg. Debtor


Ms. Krushi Barfiwala, with Ms. Rima Desai, i/by Parinam Law Associates, for
the Applicant-Judgment Creditor.
Mr. Praful Shukla for the Respondent-Judgment Debtor.


                                             CORAM : A. K. MENON, J.

DATED : 8TH APRIL, 2021.

(THROUGH VIDEO CONFERENCE) P.C. :

1. Mr. Shukla, who appears for the respondent-judgment debtor, states that there have been some delay in preparing the affidavit-of-disclosure on the part of his client. He states that the affidavit-of-disclosure will be filed without fail on or before 28 th April 2021. Statement is accepted. Undertaking of Mr. Shukla that vakalatnama on behalf of the defendant will also be filed on or before 26th April 2021 is accepted.

2. List the IA on 29th April 2021.

3. The injunction granted to continue till further orders.

(A. K. MENON, J.)

14-IAL-4112-2021.doc Dixit