Ihi Corporation vs Savair Energy Limited
2021 Latest Caselaw 3102 Bom

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

               INTERIM APPLICATION (LODGING) NO.9121 OF 2020
                                         IN
  COMMERCIAL EXECUTION APPLICATION (LODGING) NO.9032 OF 2020

IHI Corporation                                   .. Applicant-Claimant
         Vs.
Savair Energy Ltd.                                .. Respondent-Judgment Debtor


Ms. Pratiksha Basarkar, with Ms. Savani Gupte, i/by Khaitan & Co., for the
Applicant-Claimant.
None for the Respondent-Judgment Debtor.



                                           CORAM : A. K. MENON, J.

DATED : 16TH FEBRUARY 2021.

P.C. :

1. Called for speaking to the minutes of the order dated 10 th February

2021.

2. Learned counsel for the applicant points out that although relief in

terms of prayer clauses (a) and (b) was granted, the time within which the

respondent-judgment debtor was to disclose assets has not been specified.

Accordingly, at the end of paragraph 3(i), the following sentence shall be

added :-

"Disclosure affidavit to be filed within two weeks of

service of a copy of this order upon the respondent-

judgment debtor."

1-IAL-9121-2020.doc Dixit

3. The order dated 10th February 2021 stands corrected in the above

terms. Praecipe for speaking to the minutes is disposed.

(A. K. MENON, J.)

Digitally signed by Sneha A.

Sneha      Dixit

A. Dixit   Date:
           2021.02.17
           14:57:24 +0530





1-IAL-9121-2020.doc
Dixit