Omkar Realtors And Developers Pvt ... vs Shapoorji Pallonji Investment ...
2021 Latest Caselaw 15057 Bom

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

                       INTERIM APPLICATION NO.1891 OF 2020
                                       IN
   COMMERCIAL EXECUTION APPLICATION (LODGING) NO.629 OF 2020
                                       IN
             COMMERCIAL ARBITRATION PETITION NO.554 OF 2017

Shapoorji Pallonji Investment
Advisors Pvt. Ltd. and Anr.                   .. Applicants-Org. Petitioners
                 Vs.
Omkar Realtors and Developers Pvt. Ltd.       .. Respondent-Judgment Debtor

                        ALONG WITH
       INTERIM APPLICATION (LODGING) NO.23191 OF 2021
                              IN
   COMMERCIAL EXECUTION APPLICATION (LODGING) NO.629 OF 2020
                              IN
       COMMERCIAL ARBITRATION PETITION NO.554 OF 2017

Omkar Realtors and Developers Pvt. Ltd.       .. Applicant-Org. Respondent
  In the matter between
Shapoorji Pallonji Investment
Advisors Pvt. Ltd. and Anr.                   .. Org. Petitioners
            Vs.
Omkar Realtors and Developers Pvt. Ltd.       .. Respondent-Judgment Debtor


Mr. Ashish Kamat, with Mr. Vivek Shetty, Mr. Asadulla Thangal and
Mr. Dhaval Vora, i/by AZB & Partners, for the Applicants-Original Petitioners.

Mr. Mayur Khandeparkar, with Mr. Jamsheed Master, Mr. Aftab
Diamondwala and Ms. Genevieve D'Souza, i/by Diamondwala & Co., for the
Respondent-Judgment Debtor.



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3-IA-1891-2020.doc
Dixit
                                                                      CORAM : A. K. MENON, J.

DATE : 14TH OCTOBER, 2021.

P.C. :

1. Heard learned counsel for the parties.

2. List the IA for passing orders on 25th October 2021.

3. In the meantime, the respondent-judgment debtor has handed over a

pay order of Rs.2,67,72,000/- towards balance due under clause 1(c)(iii) of

the second Consent Terms dated 26 th August 2019 filed in Commercial

Execution Application (Lodging) No.2230 of 2018, which Mr. Kamat states he

has instructions to accept without prejudice to his client's rights and

contentions.

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA ABHAY DIXIT 3-IA-1891-2020.doc ABHAY Date:

Dixit 2021.10.14 DIXIT 18:27:16 +0530