Ram And Company And 2Ors vs Polyvin Industries And 2 Ors
2021 Latest Caselaw 17489 Bom

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


                                 INTERIM APPLICATION NO.1814 OF 2019
                                                   IN
                      COMMERCIAL EXECUTION APPLICATION NO.1728 OF 2018



             M/s. Ram & Company & Ors.                     .. Applicants/Decree Holders
                      v/s.
             M/s. Polyvin Industries & Ors.          .. Defendants/Judgment Debtors
                       And
             Mrs. Parul Kishore Parekh                     ..Obstructionist



             Mr.       Prasad Shenoy i/b. Ms. Priyal Sheth for the claimants/decree
             holders.

             Mr. Yash Tiwari i/b. K.P. Tiwari & Co. for the respondents and
             obstructionist.

             Mr. D.S. Chaudhari, Deputy Sheriff-present.


                                                     CORAM : A. K. MENON, J.

DATED : 15TH DECEMBER, 2021.

P.C. :

1. Heard submissions. Mr. Tiwari today clarifies that he appears not

only for the Judgment Debtor but also for the obstructionist and

Digitally signed by SANDHYA that he has entered appearance on her behalf. SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.12.17

11:17:59 +0530

18.ia-1814-19.doc wadhwa

2. Meanwhile, in the order dated 8th December, 2021 passed in

Chamber Summons no.1120 of 2019, in paragraph 1, it records

that none appears for the obstructionist. Mr. Tiwari states that he

had instructions to appear in the matter.

3. S.O. to 23rd December, 2021 for passing orders.

(A. K. MENON, J.)

18.ia-1814-19.doc wadhwa