Axis Bank Ltd vs Shreem Corporation Ltd(Earlier ...
2021 Latest Caselaw 14620 Bom

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


                                                SHERIFF REPORT NO.55 OF 2021
                                       COMMERCIAL EXECUTION NO.24 OF 2016
                                                           WITH
                             INTERIM APPLICATION NO.905 OF 2019 & 1493 OF 2020
                                                            AND
                                       COMMERCIAL EXECUTION NO.25 OF 2016
                                                           WITH
                             INTERIM APPLICATION NO.904 OF 2019 & 1494 OF 2020
                                                            AND
                                       COMMERCIAL EXECUTION NO.27 OF 2016
                                                           WITH
                                             CHAMBER ORDER NO.1153 OF 2019
                                                           WITH
                             INTERIM APPLICATION NO.909 OF 2019 & 1497 OF 2020
                                                            AND
                                       COMMERCIAL EXECUTION NO.28 OF 2016
                                                           WITH
                             INTERIM APPLICATION NO.912 OF 2019 & 1490 OF 2020


                    Axis Bank                                         .. Petitioner/Decree Holder
                             v/s.
                    Shreem Corporation Ltd.
                    (Earlier known as Universal Premises
                    & Textiles Pvt.Ltd.)                          .. Respondent/Judgment Debtor



                    Advocate i/b. State Bank of India for the respondent.
       Digitally
       signed by
       SANDHYA
SANDHYA BHAGU


                                                            1/2
BHAGU   WADHWA
WADHWA Date:
       2021.10.07
       15:05:42
       +0530

                    1-4.COMEX-24, 25, 27 &28-16.doc
                    wadhwa
 Mr. D.S. Chaudhary, Deputy Sheriff.
Mr. Fraser M. Alexander a/w B.G. Saraf for Axis Bank.


                                         CORAM : A. K. MENON, J.

DATED : 6TH OCTOBER, 2021.

P.C. :

1. The learned counsel for the State Bank of India states that the

State Bank of India has filed eight applications objecting to the

proposed sale that the Sheriff proposes to conduct. According to

her, the State Bank has security interest in these properties.

2. On behalf of the Axis Bank, the learned counsel states that they

have not been served with these applications. Accordingly,

service shall be completed on or before 8th October, 2021.

3. Replies, if any, shall be filed on or before 14th October, 2021.

4. Rejoinder, if any, shall be filed by 16th October, 2021.

5. S.O. to 20th October, 2021.

(A. K. MENON, J.)

1-4.COMEX-24, 25, 27 &28-16.doc wadhwa