Edward Mauritius Ltd. And Anr vs Kakade Estate Developers Private ...
2021 Latest Caselaw 16586 Bom

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


                               INTERIM APPLICATION (L) NO.24451 OF 2021
                                                  IN
                            COMMERCIAL EXECUTION (L) NO.24448 OF 2021


         Edward Mauritius Ltd. & Anr.                   .. Applicants/Award Holders
                     v/s.
         Kakade Estate Developers
         Private Limited & 6 Ors.                       .. Resp. 1 to 5/Judg.Debtors
                     And
         Vistra ITCL (India) Ltd. & Anr.                .. Resp. 6 & 7/Org.Claimants


         Mr. Yatin R. Shah a/w Shivam Bhagwati & Shahzad Khajotia & Kajal
         Gupta respondent nos.1, 2, 4 & 5.

         Mr. G. S. Godbole i/b. Ketki Gadkari & Rahul Soman for defendant no.3.

         Mr. Zal Andhyarujina a/w Ms. Nanki Grewal, Yash Sethna, Ms. Manasi
         Joglekar i/b. Wadia Ghandy for defendant nos.4 to 6.


                                              CORAM : A. K. MENON, J.

DATED : 30TH NOVEMBER, 2021.

P.C. :

1. On behalf of the judgment debtors, Mr. Godbole states that 5

affidavits of disclosure are now ready for filing. He seeks

extension of time to file the same. Meanwhile, copies have been Digitally signed by SANDHYA SANDHYA BHAGU handed over to the Advocates for the Award Holder.

BHAGU WADHWA WADHWA Date:

2021.12.01 17:00:40 +0530

17.ial-24451-21.doc wadhwa

2. Time to file the affidavits is extended upto 2nd December, 2021.

3. Mr. Godbole fairly states that the affidavits are not fully

complying with the orders passed and that he is desirous of filling

additional affidavits of disclosure. Let this be done by 4 th

December, 2021.

4. S.O. to 7th December, 2021.

(A. K. MENON, J.)

17.ial-24451-21.doc wadhwa