Asiatic Gases Limited vs Ahuja Properties And Associates ...
2021 Latest Caselaw 7620 Bom

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


                     INTERIM APPLICATION NO.1143 OF 2021
                                           IN
                COMMERCIAL EXECUTION (L) NO.11069 OF 2021


Asiatic Gases Limited                        .. Applicant/Judgment Creditor
         v/s.
Ahuja Properties & Associates & Ors. .. Respondents/Judgment Debtors



Mr. Mukul Taly a/w Aziz Mohammed and Sayali Gharpure i/b. S.
Mahomedbhai & Co. for the judgment creditor.

Mr. Zal Andhyarujina, Sr. Advocate, a/w Shrey Sancheti, Saira
Mirzankar, Gautam Ahuja i/b. Madhukar Mulay                   for the judgment
debtors.


                                             CORAM : A. K. MENON, J.

DATED : 9TH JUNE, 2021. (THROUGH VIDEO CONFERENCE) P.C. :

Mr. Taly seeks time since the respondents had approached

the applicant in an attempt to amicably work out the matter.

Accordingly, liberty to apply if the matter is not settled.

(A. K. MENON, J.)

36.ia-1143-21.doc wadhwa