Doha Bank vs Keshruwala Pankaj Kumar Pravin ...
2021 Latest Caselaw 581 Bom

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

                      INTERIM APPLICATION NO.2367 OF 2020
                                      IN
     COMMERCIAL EXECUTION APPLICATION (LODGING) NO.394 OF 2020
                           ALONG WITH
               INTERIM APPLICATION NO.2368 OF 2020
                                IN
     COMMERCIAL EXECUTION APPLICATION (LODGING) NO.536 OF 2020
                           ALONG WITH
               INTERIM APPLICATION NO.2376 OF 2020
                                IN
     COMMERCIAL EXECUTION APPLICATION (LODGING) NO.685 OF 2020

Doha Bank, Dubai Branch                       ... Applicant-Decree Holder
              V/s.
Keshruwala Pankanj Kumar Pravin Chandra ... Respondent-Judg. Debtor
Shyam Ayinippully Subramanian                 ... Respondent-Judg. Debtor
Dimple Girish Raghoowanshi and Anr.           ... Respondent-Judg. Debtor


Mr. Kezer Kharawala, i/by Lex Juris, for the Applicant-Decree Holder.

None for the Respondents-Judgment Debtors.


                                              CORAM : A. K. MENON, J.

DATED : 11TH JANUARY 2021.

P.C. :

1. Called for speaking to the minutes of the order dated 17 th December

2020. In paragraph 1, the words "relied and" shall stand deleted. The

corrected order dated 17th December 2020 shall be uploaded.

1-IA-2367-2020.doc Dixit

2. Issue notice to the respondents-judgment debtors, returnable on 15 th

February 2021.

3. Praecipe for speaking to the minutes stands disposed in the above

terms.

(A. K. MENON, J.)

Sneha Digitally signed by Sneha A.

        Dixit
A.      Date:
        2021.01.12
Dixit   14:40:09 +0530





1-IA-2367-2020.doc
Dixit