Punjab National Bank ... vs Irfan Furniturewala And 7 Ors
2021 Latest Caselaw 15961 Bom

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                         ORDINARY ORIGINAL CIVIL JURISDICTION

                                       INTERIM APPLICATION (L) NO. 15629 OF 2021

                                                                IN

                               COMMERCIAL EXECUTION APPLICATION (L) NO. 15624 OF 2021



                      Punjab National Bank (International)                  ...     Applicant
                                vs.
                      Irfan Furniturewala and 7 Ors.                        ...    Respondents


                      Mr. Sarosh Bharucha a/w. Mr. Prakash Shinde, Ms. Niyati Merchant and Mr.
                      Yash Deshmukh i/b. M/s. MDP & Partners for the Applicant.
                      Mr. Sunip Sen i/b. Ms. Sutapa Saha a/w. Ms. Saloni Kharidia for Respondent
                      nos. 1 to 8.
                                                                 CORAM : A. K. MENON, J.

DATED : 17th NOVEMBER, 2021.

P.C. :

1. The Execution Application is not numbered. Mr. Bharucha has today

tendered an affidavit in support of one Pramod Kumar. The affidavit annexes

to it a document at Exhibit A which is stated to be the certified copy of the

judgment of the English High Court. The document is certified by one Opus

2 International Ltd. as a true copy of the judgment "or part thereof". It is

obvious that this is not the original judgment or a certified copy thereof on

basis of which an execution application can be maintained in this Court. RAJESHWARI RAMESH PILLAI Digitally signed by RAJESHWARI RAMESH PILLAI

Date: 2021.11.18 17:49:49 +0530 22-IAL-15629-2021-COMEXL-15624-2021.odt rrpillai

2. Office objections have not been complied. All office objections shall be

complied within eight weeks from today.

3. If the execution application is numbered copy of the final version

shall be served upon the Advocates for the respondent.

4. Reply to the interim application shall be filed within two weeks of such

service.

5. Liberty to apply after all office objections are complied.

(A. K. MENON, J.)

22-IAL-15629-2021-COMEXL-15624-2021.odt rrpillai