Cholamandalam Investment And ... vs S.A.Rawther Spices Pvt Ltd And 2 ...
2021 Latest Caselaw 15894 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                                     [ COMMERCIAL DIVISION ]

                                         INTERIM APPLICATION (LODGING) NO.16868 OF 2021
                                                                  IN
                             COMMERCIAL EXECUTION APPLICATION (LODGING) NO.1237 OF 2019

                           Cholamandalam Investment and Finance
                           Company Ltd.                                    .. Applicant-Claimant
                                             Vs.
                           Rawther Spices Pvt. Ltd. and Ors.               .. Respondents-Judg. Debtors


                           None for the Applicant-Claimant.
                           Mr. S.A. Mazgaonkar for the Respondents-Judgment Debtors.


                                                                    CORAM : A. K. MENON, J.

DATE : 16TH NOVEMBER, 2021.

P.C. :

1. None present for the applicant-claimant.

2. On behalf of the respondents-judgment debtors, extension of time is

sought to file affidavit-in-reply. The order directing reply to be filed was

passed on 12th August 2021. Therefore, as a last chance, time to file reply is

extended till 26th November 2021 and no further adjournment will be

granted.

3. List the IA on 1st December 2021.

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA

ABHAY ABHAY DIXIT Date:

36-IAL-16868-2021.doc 2021.11.17 DIXIT 14:30:14 +0530 Dixit