Sanwarlal Agarwal And 4 Ors. ... vs Ashok Kumar Kothari And 5 Ors
2021 Latest Caselaw 15006 Bom

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                        INTERIM APPLICATION (L) NO. 5203 OF 2021

                                                           IN

                                     EXECUTION APPLICATION (L) NO. 1713 OF 2019


                   Sanwarlal Agarwal and 4 Ors.                     ...      Applicants
                            vs.
                   Ashok Kumar Kothari and 5 Ors.                   ...     Respondents


                   Mr. Amogh Singh a/w. Ms. Moksha Doshi i/b. Mr. Bhavik Bhatia for the
                   Applicant.
                   Mr. Vishal Kanade for the respondent - original judgment creditors.


                                                               CORAM : A. K. MENON, J.

DATED : 13th OCTOBER, 2021

P.C. :

1. In furtherance of earlier order affidavit pertaining to records of the

company as contemplated in the order passed on 10 th December, 2019 has

been served upon the other side. He seeks leave to file the same in the

registry. Leave is granted.

2. Affidavit dated 13th October, 2021 of Mr. Kamal Kothari-respondent

no. 2 shall be filed in the registry on or before 20 th October, 2021.

3. Standover to 27th October, 2021.

RAJESHWARI RAMESH (A. K. MENON, J.) PILLAI

14-IAL-5203-2021-EXAL-1713-2019.odt Digitally signed by RAJESHWARI rrpillai RAMESH PILLAI Date: 2021.10.14 15:51:23 +0530