Citation : 2021 Latest Caselaw 14417 Bom
Judgement Date : 4 October, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.2195 OF 2021
IN
EXECUTION APPLICATION NO.158 OF 2020
IN
APPEAL NO.588 OF 2006
IN
SUIT NO.2613 OF 1984
Haldyn Corporation Ltd.
(Formerly known as Haldyn Glass Works Pvt. Ltd.) .. Applicant-Decree Holder
Vs.
The Oriental Fire and General Insurance Co. Ltd.
(Now known as The Oriental Insurance Co. Ltd.) .. Resp. No.1-Judg. Debtor
And
Maharashtra State Financial Corporation and Ors. .. Respondents
Ms. Sneha Jaisingh and Ms. Prangana Barua, i/by Bharucha & Partners, for the
Applicant-Decree Holder.
None for the Respondents.
CORAM : A. K. MENON, J.
DATE : 4TH OCTOBER, 2021. P.C. :
1. Learned counsel for the applicant-decree holder states that the respondent no.1-Judgment Debtor has offered to pay the decretal amount and has requested the applicant to seek some time.
2. Accordingly, liberty to apply if decree is not satisfied.
(A.K. MENON, J.)
Digitally signed
SNEHA 11-IA-2195-2021.doc by SNEHA ABHAY DIXIT ABHAY Date:
Dixit 2021.10.04 DIXIT 14:23:06 +0530
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