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Ashok Kumar Kothari And 5 Ors vs Sanwarlal Agarwal And 4 Ors
2021 Latest Caselaw 1391 Bom

Citation : 2021 Latest Caselaw 1391 Bom
Judgement Date : 20 January, 2021

Bombay High Court
Ashok Kumar Kothari And 5 Ors vs Sanwarlal Agarwal And 4 Ors on 20 January, 2021
Bench: A. K. Menon
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                 INTERIM APPLICATION NO.166 OF 2019
                                ALONG WITH
               INTERIM APPLICATION (LODGING) NO.6707 OF 2020
                                     IN
              EXECUTION APPLICATION (LODGING) NO.1713 OF 2019

Ashok Kumar Kothari & Ors.                        .... Applicants-Judgment Creditors
              V/s.
Sanwarlal Agarwal & Ors.                          .... Respondents-Judgment Debtors



Mr. Vishal Kanade, i/by Mr. Jamshed Ansari, for the Applicants-Judgment
Creditors.

Mr. Amogh A. Singh, with Mr. Nikhil More, i/by Mr. Bhavin R. Bhatia, for the
Respondents-Judgment Debtors.


                                                        CORAM : A. K. MENON, J.

DATED : 20TH JANUARY 2021.

P.C. :

Called for speaking to the minutes of the order dated 4 th January 2021.

There is no error in this order. Praecipe for speaking to the minutes is

disposed.

(A. K. MENON, J.)

Sneha Digitally signed by Sneha A. Dixit

A. Dixit Date: 2021.01.20 17:30:44 +0530

1-IA-166-2019 & IAL-6707-2020.doc Dixit

 
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