Devbrata Bhabatosh Moulick vs Shrusti Sangam Developers Pvt Ltd ...
2021 Latest Caselaw 16301 Bom

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


                             COMMERCIAL EXECUTION APPLICATION NO.2179 OF 2018
                                                        WITH
                                         CHAMBER SUMMONS NO.1270 OF 2018


                    Devabrata Bhabatosh Mulick & Ors.           .. Applicant/Plaintiff
                             v/s.
                    Shrusti Sangam Developers Pvt. Ltd.
                    & Ors.                                            .. Defendants
                                                        WITH
                                     INTERIM APPLICATION (L) NO.23950 OF 2021



                    Mr. Bhavin H.Gada a/w Ms. Najafia i/b. Harakchand & Co. for the
                    applicant/decree holder.

                    Mr.      Harinder Toor a/w Chidanand Kapil, Ravi S. Kotian, Sarthak
                    Solaskar i/b. M/s. Vyas Bhalwal for judgment debtor nos.1 & 2.
                    Mr. Chinnaiah E.V. Gowda, JD-2, present in court.

                    Mr. Anil P. Bagwe for respondent no.8-Bharat Bank.

                    Dr. Jyoti Suvarna, representative of Bharat Bank-present.


                                                      CORAM : A. K. MENON, J.

DATED : 24TH NOVEMBER, 2021.

P.C. :

Digitally signed by SANDHYA SANDHYA BHAGU Not on board. Mentioned. Taken on production board. BHAGU WADHWA WADHWA Date:

2021.11.25 10:52:15 +0530

p.501-comex-2179-18.doc wadhwa

1. Mr. Toor on behalf of respondent nos.1 and 2 fairly states that the

affidavit of disclosure filed yesterday is only on behalf of the

respondent no.2. He undertakes to file a complete disclosure as

ordered on behalf of respondent no.1. Needless to mention it will

be affirmed by the Director of the company after verifying the

bank accounts and all particulars including the documents to be

produced shall also be provided in advance to the Advocates for

the applicant.

2. Let such affidavit be filed on 29th November, 2021.

3. Presence of judgment debtor no.4 is recorded.

(A. K. MENON, J.)

p.501-comex-2179-18.doc wadhwa