Citation : 2021 Latest Caselaw 15127 Bom
Judgement Date : 20 October, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
[ COMMERCIAL DIVISION ]
NOTICE NO.2214 OF 2016
IN
COMMERCIAL EXECUTION APPLICATION NO.36 OF 2016
ALONG WITH
NOTICE NO.2215 OF 2016
IN
EXECUTION APPLICATION NO.1894 OF 2016
Smiths Medical International Ltd. and Anr. .. Applicants-Decree Holders
Vs.
Hansraj Nayyar Medical India .. Respondent-Judg. Debtor
Mr. Simil Purohit, with Mr. Raj Panghatia, Mr. Peshwan Jehangir,
Mr. Himanshu Vidhani, Ms. Shilpa Sengar and Mr. Ayush Jain, i/by Khaitan &
Co., for the Applicants-Decree Holders.
Mr. Aaditya Mapara, i/by Dhruv Liladhar & Co., for the Respondent-Judgment
Debtor.
CORAM : A. K. MENON, J.
DATE : 20TH OCTOBER, 2021. P.C. :
1. These notices inter alia seek an order under Orders XXI Rule 22 of the CPC. The parties are now in negotiations to arrive at a settlement. In the circumstances, both the notices under Order XXI Rule 22 are dispensed with.
2. List the Execution Applications for filing consent terms on 15 th November 2021.
(A.K. MENON, J.)
Digitally signed
SNEHA 35 & 36-N-2214-2016 & 2215-2016.doc by SNEHA ABHAY DIXIT ABHAY Date:
Dixit 2021.10.22 DIXIT 11:46:32 +0530
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