Ratan Kishinchand Pritmani And 4 ... vs Chandumal And Sons Ssole Prop. ...
2021 Latest Caselaw 1177 Bom

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

                                              INTERIM APPLICATION NO. 535 OF 2020
                                                               IN
                                                COMMERCIAL SUIT (L) NO.33 OF 2020

                       Ratan K. Pritmani & Ors.                       .. Applicants/Plaintiffs
                                v/s.
                       M/s. Chandumal & Sons                                .. Defendants


                       Mr. Mayur Khandeparkar a/w Sanjeev Sawant, B.K. Barve, Sandeep
                       Barve, Santosh Wagh i/b. B.K. Barve & Co. for the plaintiffs.

                       Mr. Zubin Behramkamdin a/w Ms. Jennifer Michael i/b. Ms. Alisha
                       Pinto for the defendants.


                                                                 CORAM : A. K. MENON, J.

DATED : 18TH JANUARY, 2021. P.C. :

1. By this interim application, the plaintiffs seek an order of

attachment of suit property before judgment. In the suit, the

plaintiffs seek to recover Rs.2,90,14,060/- as more particularly as

set out in the plaint.

2. Having considered the averments in the plaint and IA, no case is

made out under Order XXXVIII. Ad-interim relief is therefore

refused.

3. IA to come up in the regular course.

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

Wadhwa Date:

2021.01.21 14:08:18 +0530

20.ia-535-20 in comsl-33-20.doc wadhwa