Sourav Chandidas Ganguly vs Percept Talent Management Ltd. ...
2021 Latest Caselaw 10321 Bom

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION


                                     INTERIM APPLICATION (L) NO.14042 OF 2021
                                                        IN
                       COMMERCIAL EXECUTION APPLICATION (L) NO.13320 OF 2021


                Sourav Chandidas Ganguly                     .. Applicant/Judgment Creditor
                         v/s.
                Percept Talent Management Limited & Anr.              .. Respondents/
                                                                      Judgment Debtors



                Dr. Birendra Saraf, Sr. Advocate, a/w I. J. Nankani & H.S. Khokhawala
                i/b. M/s. Nankani & Associates for the applicant.

                Mr. Shardul Singh a/w Parag Khandar, Ms. Saloni Shah i/b. DSK Legal
                for the respondents.


                                                          CORAM : A. K. MENON, J.

DATED : 4TH AUGUST, 2021.

P.C. :

1. Having heard the learned counsel for the applicant, prima facie it

appears that there is short fall in compliance with the order dated

12th July, 2021 and that will now requiring additional affidavits

to be filed on behalf of the respondents.

2. In the meantime, Mr.Singh states that an additional affidavit dated

24th July, 2021 on behalf of the judgment debtor no.1 has already Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.08.05

12:45:53 +0530

9.IAL-14042-21.doc wadhwa been served upon the applicant. He seeks to file the same in the

registry.

3. (i) Leave granted. Affidavit dated 24 th July, 2021 and additional

affidavits on behalf of both respondents to be filed by 11 th August,

2021.

(ii) S.O. to 17th August, 2021.

(A. K. MENON, J.)

9.IAL-14042-21.doc wadhwa