Sailam B.V.B.A vs M/S. Helious Jewellery ...
2021 Latest Caselaw 7621 Bom

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


                        CHAMBER SUMMONS NO.853 OF 2016
                                            IN
                     EXECUTION APPLICATION NO.1271 OF 2015
                                           WITH
                        CHAMBER SUMMONS NO.66 OF 2019



Sailam B.V.B.A.                                   .. Applicant/Plaintiff
         v/s.
M/s. Helious Jewellery Pvt.Ltd. & Ors.                  .. Defendants



Mr. Archit Jayakar a/w Ms. Bhavika Deora & Ms. Pooja Yadav i/b.
Jayakar & Partners for the applicant/Judgment Creditor.

Mr. Karl Tamboly a/w Ms. Kausar Banatwala, Gauri Sakhardande
i/b.Tushar Goradia for the defendants.


                                             CORAM : A. K. MENON, J.

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

Liberty to apply in the event of non-compliance by NSDL.

(A. K. MENON, J.)

4.chs-853-16.doc wadhwa