Ncube Planning And Design Private ... vs Vikrant Bhatkar
2021 Latest Caselaw 14490 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                            INTERIM APPLICATION (L) NO. 18245 OF 2021

                                                                IN

                                         EXECUTION APPLICATION (L) NO. 18239 OF 2021


                      Ncube Planning and Design                        ...             Applicant
                      Private Limited
                                vs.
                      Vikrant Bhatkar                                  ...             Respondent


                      Mr. Dhrumil C. Shah i/b. Lex Services for the Applicant /Decree Holder.
                      Mr. C. J. Doveson i/b. Mr. Yash Anand for the Respondent.


                                                                 CORAM : A. K. MENON, J.

DATED : 5th OCTOBER, 2021.

P.C. :

1. The applicant is a successful claimant in arbitration holds award for a

sum of Rs. 1,56,00,226/- as set out in column G of the Execution Application.

The application by way of present interim application is for disclosure of

assets of the respondent -judgment debtors. The interim application sets out

the back ground. There is no stay operating against execution of the Award.

2. On behalf of the respondent learned counsel submits that he has been

instructed to appear only yesterday and accordingly he seeks sometime to file

RAJESHWARI reply. The learned counsel for the applicant meanwhile prays for urgent ad- RAMESH PILLAI interim relief. In view thereof I pass the following order :

Digitally signed by
RAJESHWARI
RAMESH PILLAI                                                                                       1/2
Date: 2021.10.07      22-ial-18245-2021-exal-183239-2021.odt
10:44:24 +0530
                      rrpillai
 (i)       The judgment debtors are directed to disclose on oath assets that each

hold. Disclosure shall include particulars of all bank accounts held by

the respondents, all investments in shares, bonds, mutual funds.

Respondent shall provide Income tax returns with all annexures for

the last three years. Respondent shall also provide soft copies of all

bank statement and statement issued by the NSDL and CSDL for the last

three years and in the meantime shall not dispose any of these without

leave of the Court.

(ii) Disclosure affidavit to be filed on or before 14 th October, 2021.

(iii) Reply, if any, to be filed on or before 20 th October, 2021.

(iv)      List on 26th October, 2021.


                                                                   (A. K. MENON, J.)

22-ial-18245-2021-exal-183239-2021.odt rrpillai