Parasram H Bhojwani vs Pravinchand Sehgal And 4 Ors
2021 Latest Caselaw 10213 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                              INTERIM APPLICATION NO. 2701 OF 2020

                                                                IN

                                                 CHAMBER SUMMONS NO. 822 OF 2018


                        Parasram H. Bhojwani                                  ...      Applicant
                                 vs.
                        Pravinchand Sehgal and 4 Ors.                         ...      Respondents


                        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 on behalf of the applicant seeks leave to amend the interim

application. He tenders draft amendment. On behalf of the respondent

learned counsel seeks leave to file reply to the amended interim application, if

so advised. In view thereof I pass the following order :

           Digitally
           signed by
           RAJESHWARI
RAJESHWARI RAMESH
RAMESH     PILLAI
PILLAI

           Date:
           2021.08.04
           13:20:14
           +0530

15-IA-2701-2020-CHSCD-822-2018.odt rrpillai

(i) Leave is granted to carryout amendment in terms of draft handed in

and marked "A" for identification. Amendment to be carried out by 6 th

August, 2021.

(ii) Amended copy to be served forthwith upon amendment being carried

out.

(iii) Reply, if any, to be filed on or before 10th August, 2021.

(iv) List on 11th August, 2021.

(A. K. MENON, J.)

15-IA-2701-2020-CHSCD-822-2018.odt rrpillai