Drive India Enterprise Solutions ... vs Haier Telecom (India) Pvt. Ltd
2021 Latest Caselaw 10964 Bom

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


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


             Drive India Enterprise Solutions Ltd.          .. Applicant/Decree Holder
                       v/s.
             Haier Telecom (India) Pvt.Ltd.                 .. Respondent/Judg.Debtor



             Mr. Amogh Joshi a/w Ms. Sneha Jaisingh, Prerna Shankar i/b. M/s.
             Bharucha & Partners for the applicant.

             Mr. Ameya Deosthale i/b. Lexicon Law Partners for the respondent.


                                                      CORAM : A. K. MENON, J.

DATED : 12TH AUGUST, 2021.

P.C. :

1. On 17th March, 2021, the Director and Promoter of the

respondent Mr. Arun Kishore Khanna was directed to remain

present on 8th April, 2021 in court. On 8 th April, 2021, the court

was conducting hearings virtually and accordingly when the

matter was called, the counsel on behalf of judgment debtor

stated that there is a change of Advocates and the new Advocates Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.08.13 14:33:28 +0530

16.chscd.1015-19.doc wadhwa would be entering appearance before 19 th April, 2021. The

matter was to be listed on 22 nd April, 2021. On 22nd April, 2021 it

is stated that the court was not functioning even virtually.

Thereafter the matter has been circulated and has been taken up

today.

2. Today, the new Advocate on record has stated that vakalatnama

has been filed but Mr. Khanna is advised against travelling.

Therefore the learned counsel states that the other Director of the

respondent company one Rajesh Duggal is in a position to attend

the court. In these circumstances, Shri Duggal shall remain

present in court on 1st September, 2021 at 2.30 p.m.

3. Mr. Duggal shall be fully equipped with all the documents that he

may require in order to answer the queries put to him.

(A. K. MENON, J.)

16.chscd.1015-19.doc wadhwa