Modern India Ltd And 3 Ors vs Financial Technologies ...
2021 Latest Caselaw 16390 Bom

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

                        CHAMBER SUMMONS NO.694 OF 2016
                                       IN
                      EXECUTION APPLICATION NO.2096 OF 2015
                                       IN
                NOTICE OF MOTION (LODGING) NO.2235 OF 2014
                                       IN
                         THIRD PARTY NOTICE NO.3 OF 2014
                                       IN
                               SUIT NO.173 OF 2014
National Spot Exchange Ltd.                           .. Applicant
  In the matter between
Modern India Ltd. and Ors.                            .. Plaintiffs
          Vs.
Financial Technologies (India) Ltd. and Ors.          .. Defendants
         And
Juggernaut Projects Ltd.                              .. Judgment Debtor


Mr. Melvyn Fernandes, with Mr. Shlok Parekh and Mr. Tarak Shah, i/by Vaish
Associates, for the Applicant.
None for the Plaintiffs.
Mr. Mohit Prabhu, i/by Cyril Amarchand Mangaldas, for Defendant No.1.
Ms. Eram Quraishi, i/by Mehta & Padamsey, for the Judgment Debtor-Third
Party Notice No.1.

                                         CORAM : A. K. MENON, J.

DATE : 25TH NOVEMBER, 2021. P.C. :

1. On behalf of the applicant, learned counsel seeks time to file further

affidavit. On behalf of the respondent-judgment debtor, the learned counsel

seeks time to enter appearance.

18-CHS-694-2016.doc Dixit

2. Further affidavit and vakalatnama to be filed on or before 30 th

November 2021. If no vakalatnama is filed, the Chamber Summons will

proceed for hearing on 2nd December 2021.

3. List the Chamber Summons on 2nd December 2021.

(A.K. MENON, J.)

Digitally signed

SNEHA 18-CHS-694-2016.doc by SNEHA ABHAY DIXIT ABHAY Date:

Dixit 2021.11.26 DIXIT 14:22:47 +0530