Anand Rathi Share And Stock ... vs Anish Navnitrai Mehta Huf
2021 Latest Caselaw 16888 Bom

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                ORDINARY ORIGINAL CIVIL JURISDICTION

                                                 INTERIM APPLICATION NO. 3091 OF 2021

                                                                  IN

                                     COMMERCIAL EXECUTION APPLICATION NO. 57 OF 2021


                        Anand Rathi Share and                                    ...      Applicant
                        Stock Brokers Ltd.
                                 vs.
                        Anish Navnitrai Mehta HUF                                ...     Respondent


                        Mr. Nishant Chotani a/w. Ms. Shivani Bhate i/b. M/s. Sonal Doshi & Co. for
                        the Applicant.
                        Mr. S. K. Chaurasia i/b. SKC Legal for the Respondent.


                                                                   CORAM : A. K. MENON, J.

DATED : 4th DECEMBER, 2021

P.C. :

1. Time to file affidavit of disclosure is extended upto 7 th December, 2021.

Learned counsel for the applicant makes a grievance that the disclosure is far

from complete. Income Tax records and bank statements are not provided,

for the period mentioned in paragraph 7 (ii).

2. Accordingly judgment debtor shall remain present on 8 th December,

2021 at 2.30 pm with all records that are not yet disclosed.

Digitally signed by RAJESHWARI RAJESHWARI RAMESH

(A. K. MENON, J.) RAMESH PILLAI PILLAI Date:

2021.12.04 15:02:20 +0530

902-ia-3091-2021-comex-57-2021.odt rrpillai