Parasram H Bhojwani vs Pravinchand Sehgal And 2 Ors
2021 Latest Caselaw 10212 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                               CHAMBER SUMMONS NO. 963 OF 2019

                                                               IN

                                  COMMERCIAL EXECUTION APPLICATION NO. 565 OF 2019


                        Parasram H. Bhojwani                                  ...      Applicant/
                                                                              Judgment Creditor
                                 vs.
                        Pravinchand Sehgal and 4 Ors.                         ...      Respondents
                                                                              Judgment Debtor


                        Mr. S. C. Naidu a/w. Mr. Aniketh Poojari and Mr. T. R. Yadav i/b. M/s. C. R.
                        Naidu & Co. for the Applicant.
                        Mr. Vaibhav Charalwar and Mr. Pritvish Shetty i/b. Vidhii Partners for the
                        Judgment Creditors.
                        Mr. Sujit Lahoti a/w. Mr. Aniket Worlikar i/b. M/s. Sujit Lahoti & Associates
                        for Respondent no. 1.
                        Ms. Kanchan Rane, 1st Assistant to Court Receiver present.


                                                                CORAM : A. K. MENON, J.

DATED : 3rd AUGUST, 2021.

P.C. :

1. Mr. Naidu seeks leave to implead ICICI Bank since the vehicles in

respect of which relief is sought are hypothecated to the said bank. In view

thereof I pass the following order :

           Digitally
           signed by
           RAJESHWARI
RAJESHWARI RAMESH
RAMESH     PILLAI
PILLAI     Date:
           2021.08.04
           13:50:36
           +0530

15-CHSCD-963-2019-COMEX-565-2019.odt rrpillai

(i) Leave is granted to implead ICICI Bank. Amendment to be carried out

on or before 7th August, 2021. Amendment shall mention the correct address

of the bank.

(ii) Reverification dispensed with.

(iii) List on 24th August, 2021.

(A. K. MENON, J.)

15-CHSCD-963-2019-COMEX-565-2019.odt rrpillai