Naresh Kumar Mohan Singh Maru And 2 ... vs Rahul Vilas Nahata And 5 Ors
2021 Latest Caselaw 10995 Bom

                                 1               3. IA(L) 8068.21.doc

JPP


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

      INTERIM APPLICATION (Lodg.) NO. 8068 OF 2021
                        IN
       COMMERCIAL APPEAL (Lodg.) NO. 8064 OF 2021

Naresh Kumar Mohan Singh Maru & Ors.         ... Applicants
     In the matter of
Naresh Kumar Mohan Singh Maru & Ors.         ...Appellants/
                                             Decree Holders
     V/s.
Rahul Vilas Nahata and Ors.                   ...Respondents/
                                             Judgment Debtor


Ms. Vijaya Ingule i/b. Sean Wassoodew for the Applicants/Original
Appellants

                              CORAM : NITIN JAMDAR &
                                     C.V. BHADANG, JJ.

(Through Video Conferencing)

DATE : 12 AUGUST 2021

P.C. :-

Learned Counsel for the Appellants seeks time to examine whether the Appeal which challenges an order passed in execution proceedings is maintainable under Section 13 of the Commercial Courts Act, 2015 and to examine the decisions of this 2 3. IA(L) 8068.21.doc

Court.

2. At the request of the learned Counsel for the Appellants, stand over to 25 August 2021.

C.V. BHADANG, J. NITIN JAMDAR, J.

                 Digitally signed
     JYOTI       by JYOTI
                 PRAKASH
     PRAKASH     PAWAR
     PAWAR       Date: 2021.08.13
                 17:02:38 +0530