Red Apple Chandrarat Travel ... vs Thomas Cook (India) Ltd
2021 Latest Caselaw 2084 Bom

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


                                            INTERIM APPLICATION (L) NO.8097 OF 2020
                                                              IN
                                        EXECUTION APPLICATION (L) NO.8094 OF 2020


                       Red Apple Chandrakant Travel
                       Company Ltd.                             .. Applicant/Judgment Creditor
                                v/s.
                       Thomas Cook (India) Ltd.                             .. Respondent



                       Mr. Rahul Jotla a/w Ms. Surabhi Agrawal i/b. Prashant Nakati for the
                       applicant.

                       Ms. Alpana Ghone a/w Krunal Gadhia, Jainuddin Khan, Meiron
                       Damania i/b. Gagrats for the respondent.


                                                                CORAM : A. K. MENON, J.

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

1. The learned counsel for the applicant states that he will take steps

to have the Execution Application numbered after compliance

with all office objections and thereafter apply for warrant of

attachment of the known assets of the respondent. Statement is

accepted.

Digitally signed by Sandhya Sandhya Wadhwa Wadhwa Date:

2021.02.02 15:37:29 +0530

22.ial-8097-20.doc wadhwa

2. Ms. Ghone opposed the application by stating that the award is yet

to attain finality.

3. Liberty to apply.

(A. K. MENON, J.)

22.ial-8097-20.doc wadhwa