Piramal Finance Limited vs Saraswati Education Society And 8 ...
2021 Latest Caselaw 14797 Bom

                                                                       51-chscd-84-2017.doc

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

                                     COMM CHAMBER SUMMONS NO. 84 OF 2017
                                                        IN
                                   COMM. EXECUTION APPLICATION NO. 37 OF 2018


                        Piramal Finance Ltd.                           ...Applicant/
                                                                       Claimant/Plaintiff

                               Versus

                        M/s. Saraswati Education Society & Ors.        ...Defendants

                                                     WITH
                               COMM CHAMBER SUMMONS (L) NO. 1774 OF 2018
                                                     WITH
                                   COMM CHAMBER SUMMONS (L) NO. 358 OF 2019
                                                     WITH
                                   COMM CHAMBER SUMMONS (L) NO. 381 OF 2019
                                                     WITH
                                   COMM CHAMBER SUMMONS (L) NO. 848 OF 2019
                                                        IN
                                   COMM. EXECUTION APPLICATION NO. 37 OF 2018
                                                     ----------
                        Mr. Gaurav Mehta, Tejas Shah i/b. Dhaval Vyssonji and
                        Associates for Ori. Plaintiff / Decree Holder.
                        Mr. Akshay Kapadia, for the Applicant in CHSDL No.358 of
                        2019 and CHSCDL No.381 of 2019.
SHARAYU
PANDURANG
                                                     ----------
KHOT




Digitally signed
by SHARAYU
                                                     CORAM :          R.I. CHAGLA J
PANDURANG
KHOT
Date:
2021.10.12


                                                     DATE         :   8 October 2021
18:41:47 +0530




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                                             51-chscd-84-2017.doc

ORDER :

1. Mr. Akshay Kapadia, learned Advocate on

instructions of the Applicant in Comm. Chamber Summons (L)

No. 358 of 2019 and Comm. Chamber Summons (L) No. 381 of

2019 states that the erstwhile Advocate representing the

Applicant has taken steps to obtain discharge in the matter. He

has further stated that one of the Judgment-Debtors has

expired and details of the same shall be provided to the

Applicant in Commercial Chamber Summons No. 84 of 2017.

2. The learned Advocate for the Applicant in

Commercial Chamber Summons (L) No. 358 of 2019 and

Commercial Chamber Summons (L) No. 381 of 2019 states that

necessary steps will be taken by the Advocates to come on

record to represent the Applicant. Learned Advocate for the

Applicant in Commercial Chamber Summons No. 84 of 2017

applies for two weeks time to fle Affdavit in Reply in

Commercial Chamber Summons (L) No. 358 of 2019 and

Commercial Chamber Summons (L) No. 381 of 2019.

3. Request is granted. The Applicant shall fle Affdavit

in Reply in Commercial Chamber Summons (L) No. 358 of 2019

51-chscd-84-2017.doc

and Commercial Chamber Summons (L) No. 381 of 2019 within

a period of two weeks from today.

4. In view thereof, the Chamber Summons No. 84 of

2017 shall stand adjourned together with Commercial Chamber

Summons No. (L) No. 1774 of 2018, Commercial Chamber

Summons (L) No. 358 of 2019, Commercial Chamber Summons

(L) No. 381 of 2019 and Commercial Chamber Summons (L)

No. 848 of 2019 in Commercial Execution Application No. 37 of

2018 to 18th November 2021.

[R.I. CHAGLA J.]