Pritish Nandy Communications Ltd vs White Feather Films Ltd. And Anr
2021 Latest Caselaw 105 Bom

                                                                          21.ia.1495.19..doc




                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION
            Digitally signed
Anjali T.                               INTERIM APPLICATION NO. 1495 OF 2019
            by Anjali T.
            Aswale
Aswale      Date: 2021.01.05
            15:02:59 +0530
                                                        IN
                                  COMM. EXECUTION APPLICATION (ST)NO.2631 OF 2018

                         Pritish Nandy Communications
                         Ltd                                        ..Decree Holder/Applicant
                         in the matter between
                         Pritish Nandy Communications
                         Ltd                                        ..Decree Holder/Applicant
                                    Vs.
                         White Feather Films Ltd and
                         Another                                       ..Judgment Debtors


                         Mr. Shakeeb Shaikh a/w A. Diamondwala i/b Diamondwala & Co,
                         for the Applicant/Decree Holder.
                         Mr. Zain I. Shroff i/b Y & A Legal, for the Judgment Debtors.


                                               CORAM :- B.P.COLABAWALLA, J.

DATE :- JANUARY 4, 2021.

P. C.:

At the request of the Judgment Debtors, a request is

made that the arguing counsel is unwell, and therefore, the

matter be adjourned.

                         Aswale                               1/2
                                            21.ia.1495.19..doc


2          In these circumstances, stand over to 11 th January,

2021.



3          This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act

on production by fax or email of a digitally signed copy of this

order.

                              (B. P. COLABAWALLA, J.)




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