Drive India Enterprise Solutions ... vs Haier Telecom (India) Pvt. Ltd
2021 Latest Caselaw 6356 Bom

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

                         CHAMBER SUMMONS NO.1015 OF 2019
                                          IN
          COMMERCIAL EXECUTION APPLICATION NO.849 OF 2019

Drive India Enterprise Solutions Ltd.            .. Applicant-Decree Holder
               Vs.
Haier Telecom (India) Pvt. Ltd.                  .. Respondent-Judg. Debtor



Mr. Rohaan Cama, with Ms. Sneha Jaisingh, Mr. Amogh Joshi and Ms. Prerna
Shankar, i/by Bharucha & Partners, for the Applicant-Decree Holder.
Mr. Ashish Kamat, with Mr. Ameya Deosthale, i/by Lexicon Law Partners, for
the Respondent-Judg. Debtor.



                                            CORAM : A. K. MENON, J.

DATED : 8TH APRIL, 2021.

(THROUGH VIDEO CONFERENCE)

P.C. :

1. The learned counsel for the respondent-judgment debtor states that

there has been a change of Advocates and the new Advocates M/s. Lexicon

Law Partners will be entering appearance on or before 19 th April 2021.

2. Hence, subject to appearance being filed, list the chamber summons on

22nd April 2021 for further orders.

(A.K. MENON, J.)

26-CHSCD-1015-2019.doc Dixit