Parasram H Bhojwani vs Pravinchand Sehgal And 4 Ors
2021 Latest Caselaw 9925 Bom

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


                                         INTERIM APPLICATION NO.2701 OF 2020
                                                            IN
                                 COMMERCIAL CHAMBER SUMMONS NO.822 OF 2018


                Parasram H. Bhojwani                                .. Applicant
                               v/s.
                Pravinchand Sehgal & Ors.                           .. Respondents



                Mr. S.C.Naidu a/w Aniketh Poojari & Sudeshkumar Naidu i/b. M/s. C.R.
                Naidu & Co. for the applicant.

                Mr. Sujit Lahoti a/w Aniket Worlikar i/b. Sujit Lahoti & Associates for
                respondent no.1.
                Mr. Vaibhav Charalwar a/w Pritvish Shetty i/b. Vidhii Partners for
                judgment debtors.


                                                              CORAM : A. K. MENON, J.

DATED : 28TH JULY, 2021. (THROUGH VIDEO CONFERENCE) P.C. :

1. Mr. Naidu states that in view of partial compliance and therefore

non-compliance of the earlier orders, he wishes to apply for

amendment to the IA. For the purposes of presenting Draft

Amendments, list on 2nd August, 2021.

Digitally signed by SANDHYA SANDHYA BHAGU WADHWA BHAGU Date:

WADHWA    2021.07.29
          10:29:10
          +0530

23.ia-2701-20.doc wadhwa

2. In the meantime, reply on behalf of respondent no.3 in the IA, is

extended upto 31st July, 2021.

(A. K. MENON, J.)

23.ia-2701-20.doc wadhwa