Gujarat Industrial Development ... vs Atlanta Limited
2021 Latest Caselaw 2082 Bom

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


                                            INTERIM APPLICATION (L) NO.2647 OF 2021
                                                               IN
                                              EXECUTION APPLICATION NO.1 OF 2020
                                                             WITH
                                            INTERIM APPLICATION (L) NO.2735 OF 2021
                                                             AND
                                            INTERIM APPLICATION (L) NO.2647 OF 2021


                       Gujarat Industrial Development Corporation            .. Applicant
                       In the matter between
                       Atlanta Limited                          .. Decree Holder/Org.Claimant
                                v/s.
                       Gujarat Industrial Development
                       Corporation                         .. Judgment Debtor/Org. Respondent



                       Mr. Sharan Jagtiani, Sr. Advocate, a/w Priyank Kapadia i/b. Ms. Deepali
                       Kamble for the applicant in IAL/2647/2021.

                       Mr. Mukesh Vashi, a/w Ms. Aparna Devkar i/b. M/s. M.P. Vashi &
                       Associates for original applicant in EXA/1/2020 & IAL/2735/2021.


                                                                CORAM : A. K. MENON, J.

DATED : 1ST FEBRUARY, 2021. P.C. :

At the request of Mr. Jagtiani, S.O. to 8th February, 2021.

Digitally signed by Sandhya (A. K. MENON, J.) Sandhya Wadhwa Wadhwa Date:

2021.02.02 15:37:27 +0530

39.ial-2647-21.doc wadhwa