Parasram H Bhojwani vs Pravinchand Sehgal And 2 Ors
2021 Latest Caselaw 11731 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. Aniketh Poojari a/w. Mr. Sudeshkumar Naidu 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 Debtors.
                        Ms. Kanchan M. Rane, 1st Assistant to the Court Receiver.


                                                                     CORAM : A. K. MENON, J.

DATED : 24th AUGUST, 2021. P.C. :

Stand over to 31st August, 2021.

(A. K. MENON, J.)

Digitally signed by RAJESHWARI RAJESHWARI RAMESH PILLAI

RAMESH PILLAI Date:

2021.08.24 17:48:19 +0530 22-CHSCD-963-2019-COMEX-565-2019.odt rrpillai