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Ajay Ghanshyamdas Goenka vs Alfred Micheal Arambhan ...
2021 Latest Caselaw 6589 Bom

Citation : 2021 Latest Caselaw 6589 Bom
Judgement Date : 21 April, 2021

Bombay High Court
Ajay Ghanshyamdas Goenka vs Alfred Micheal Arambhan ... on 21 April, 2021
Bench: A. K. Menon
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                           INTERIM APPLICATION NO.865 OF 2021
                                           IN
               CHAMBER SUMMONS (LODGING) NO.1169 OF 2019
                                           IN
             EXECUTION APPLICATION (LODGING) NO.622 OF 2019
                                           IN
                  COMMERCIAL SUMMARY SUIT NO.1244 OF 2018

Ajay Ghanshyamdas Goenka                          .. Applicant-Plaintiff
              Vs.
Alfred Micheal Arambhan and Ors.                  .. Defendants-Judg. Debtors
             And
Nalini Arambhan and Ors.                          .. Proposed Defendants



Mr. Firoz Bharucha, with Mr. Abhishek Khare, i/by Khare Legal Chambers, for
the Applicant-Plaintiff.
Mr. Gaurav Mehta, i/by Mr. Bimal Bhabhda, for the Defendants-Judgment
Debtors.
Ms. Pooja Arambhan, Respondent No.3, is present on VC Hearing.



                                             CORAM : A. K. MENON, J.

DATED : 21ST APRIL, 2021.

(THROUGH VIDEO CONFERENCE)

P.C. :

1. By this application, the plaintiff-decree holder seeks impleadment of

respondent nos.1 to 4, who are stated to be family members of the judgment

debtors. Respondent no.3 is present on this video conference hearing and

13-IA-865-2021[5440].doc Dixit

states that she has only been served with notice of this hearing and the

application has not been served. She further submits that the respondent no.1

is her mother, who lives in Mumbai, however respondent nos.2 and 4 are

residents of Kochi in Kerala, whose addresses she will provide to the

Advocates for the plaintiff via e-mail by end of the day today. Statement is

accepted.

2. In view thereof, copy of the amendment application shall be served

upon respondent no. 3 during the course of the day. The reply to the

amendment application shall be filed by the respondents on or before 30 th

April 2021.

3. List the IA on 3rd May 2021.

(A. K. MENON, J.)

13-IA-865-2021[5440].doc Dixit

 
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