Goyal Fashions Private Limited ... vs A 1 Century Trades Limited ...
2021 Latest Caselaw 14815 Bom

                                                                  44-chscd-141-2017.doc

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

                              COMM. CHAMBER SUMMONS NO. 141 OF 2017
                                                     IN
                             COMM. EXECUTION APPLICATION NO. 69 OF 2017


                  M/s. Goyal Fashions Pvt. Ltd.                      ...Applicant/
                                                                     Plaintiff

                         Versus

                  M/s. A-1 Century Traders Ltd.                      ...Respondent

                                                 ----------
                  Ms.   Binjal   Samani        i/b        Vidhi    Partners    for   the
                  Applicant/Claimant.
                                                 ----------

                                                 CORAM :          R.I. CHAGLA J

                                                 DATE         :   8 October 2021

                  ORDER :

1. Learned Counsel appearing for the SHARAYU PANDURANG KHOT

Digitally Applicant/original Plaintiff states that by an order dated 22nd signed by SHARAYU PANDURANG KHOT

March 2021, an ad-interim relief had been granted in terms of Date:

2021.10.13 17:16:10 +0530

prayer clauses (a) and (c) of the Chamber Summons.

2. The Applicant was directed to serve a copy of this

order along with the notice of the next date to the Respondent/

44-chscd-141-2017.doc

Judgment-Debtor within a period of three weeks from the date

of that order. She states that the Respondent/Judgment-Debtor

has been served with the copy of the order dated 22nd March

2021. However, the Affdavit of Service has not been fled.

Learned Counsel undertakes to fle Affdavit of Service on or

before next date.

3. In view thereof, the Chamber Summons No. 141 of

2017 is adjourned to 21st October 2021 on which date the

Applicant shall fle Affdavit of Service evidencing service upon

the Respondent/Judgment-Debtor.

[R.I. CHAGLA J.]