Naresh Kumar Mohan Singh Maru And 2 ... vs Rahul Vilas Nahata And 5 Ors
2021 Latest Caselaw 2246 Bom

Citation : 2021 Latest Caselaw 2246 Bom
Judgement Date : 3 February, 2021

Bombay High Court

Naresh Kumar Mohan Singh Maru And 2 ... vs Rahul Vilas Nahata And 5 Ors on 3 February, 2021

Bench: A. K. Menon

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

               INTERIM APPLICATION (LODGING) NO.2628 OF 2021
                                        IN
  COMMERCIAL EXECUTION APPLICATION (LODGING) NO.1176 OF 2019
                                        IN
             COMMERCIAL ARBITRATION PETITION NO.333 OF 2017

Naresh Kumar Mohan Singh Maru & Anr.            .. Applicants-Decree Holders
             Vs.
Rahul Vilas Nahata & Ors.                       .. Respondents-Judg. Debtors


Mr. Sean Wassoodew, with Ms. Shruti Bhavsar, for the Applicant-Decree
Holder.
Dr. Birendra Saraf, Sr. Advocate, with Mr. Shilpan Gaonkar, Mr. Vishal Hegde
and Mr. R.P. Shirole, i/by Deepakar Livingston, for Respondents-Judgment
Debtor Nos.1 and 2.
Mr. Chaitanya Nikte for Defendant Nos.3 to 5.


                                                CORAM : A. K. MENON, J.

DATED : 3RD FEBRUARY 2021.

P.C. :

1. By this application, the judgment creditor moved an amendment to the

execution application. He seeks amendment to Column "J" of the execution

application. He also seeks certain other ad-interim reliefs. The learned

counsel for the respondents-judgment debtors have no objection to the

amendment being allowed. In the meanwhile, Mr. Wassoodew states that no

relief is being sought against respondent nos.1 and 2 in this IA.

37-IAL-2628-2021.doc Dixit

2. On behalf of respondent nos.4 and 5, learned Advocate undertakes to

enter appearance and file reply within one week from today. Statement is

accepted.

3. In the circumstances, I pass the following order :-

(i) IA is made absolute in terms of prayer clause (a).

Amendment to be carried out within one week from

today.

(ii) Reply to the IA by defendant nos.4 and 5 to be filed

within one week from today.

(ii) List the IA on 17th February 2021 for ad-interim relief.




                                                                               (A. K. MENON, J.)




           Digitally signed
Sneha      by Sneha A. Dixit

A. Dixit   Date: 2021.02.03
           16:55:36 +0530





37-IAL-2628-2021.doc
Dixit