Global Asia Venture Company vs Arup Parimal Deb And 3 Ors
2021 Latest Caselaw 12255 Bom

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


                             COMMERCIAL EXECUTION APPLICATION NO.58 OF 2017
                                                           WITH
                                          CHAMBER SUMMONS NO.66 OF 2016
                                                           WITH
                               COMMERCIAL CHAMBER SUMMONS NO.992 OF 2019
                                                           WITH
                                         CHAMBER SUMMONS NO.706 OF 2017


                    Global Asia Venture Company                .. Applicant/Decree Holder
                             v/s.
                    Arup Parimal Deb & Ors.                          .. Respondents/Judg.Debtors



                    Mr. Arjun Gupta i/b. Nishith Desai Associates for the applicant-decree
                    holder.

                    Mr. Haabil Vahanvaty i/b. Khaitan & Co. for the judgment debtors.


                                                               CORAM : A. K. MENON, J.

DATED : 31ST AUGUST, 2021. P.C. :

Parties are attempting to arrive at a workable settlement. They

seek sometime. Liberty to apply.

(A. K. MENON, J.) Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.09.01 15:31:37 +0530

1.comex-58-17.doc wadhwa