Citation : 2021 Latest Caselaw 278 Bom
Judgement Date : 6 January, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.6077 OF 2020
IN
COMMERCIAL EXECUTION (L)NO.5077 OF 2020
IN
COMMERCIAL SUIT NO.346 OF 2018
Neumex Development & Allied
Services Pvt. Ltd. & Ors. .. Applicants/original
Judgment Debtor no.1& 4 to 7
Vs.
Capital First Limited
(now known as IDFC First Bank Ltd.
& Ors.) .. Respondents/ Org. plaintiff
Org. Judgment Debtor nos.2,3 & 8 to 16
Mr. Chetan Kapadia a/w Abhishek Bhadang i/b. Vaishali Dholakia for
the applicants/ original Judgment Debtor no.1 & 4 to 7.
Mr. Ashish Kamath a/w Madhu Gadodia & Shushant Trivedi i/b. Naik &
Naik Co. for respondent no.1.
Ms. Minal Chandnani for respondent no.2.
CORAM : A. K. MENON, J.
DATED : 6TH JANUARY, 2021. P.C. :
1. Reply to be filed within two weeks from today.
2. Rejoinder to be filed within one week thereafter.
3. S.O. to 1st February, 2021.
(A. K. MENON, J.) Digitally
signed by Sandhya Sandhya Wadhwa Wadhwa Date:
2021.01.06 18:43:28
12.ial-6077-20 in comexl-5077-20 in coms-346-18.doc +0530
wadhwa
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