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Capt. Gavin Squeira And 35 Ors vs Sale Proceeds Of M. V. Malaviya 23 ...
2021 Latest Caselaw 15147 Bom

Citation : 2021 Latest Caselaw 15147 Bom
Judgement Date : 20 October, 2021

Bombay High Court
Capt. Gavin Squeira And 35 Ors vs Sale Proceeds Of M. V. Malaviya 23 ... on 20 October, 2021
Bench: B.P. Colabawalla
                                                                                10.coms.840.17..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                                    IN ITS COMMERCIAL DIVISION
         Digitally signed by
ANJALI
                                                 COMMERCIAL SUIT NO. 840 OF 2017
         ANJALI TUSHAR
TUSHAR   ASWALE
         Date: 2021.10.20
ASWALE   18:21:44 +0530




                               Capt. Gavin Sequeira & Ors              ..Orig.Plaintiffs/Applicants
                                          Vs.
                               m. v. Malaviya Thirty Six               ..Defendant


                               Mr.Nimay Dave a/w Pabitra Dutta i/b Bose & Mitra & Co., for the
                               Plaintiff.
                               Mr.Prathamesh Kamat a/w Sapna Rachure, Mahendhar Aithe, for the
                               Official Liquidator.

                                                                  CORAM:- B. P. COLABAWALLA,J.

DATE :- OCTOBER 20, 2021.

P. C.:

Mr. Kamat, the learned counsel appearing on behalf of the

Official Liquidator has fairly stated that the Liquidator shall adjudicate

the claims made by the Applicants in its Interim Application for

Summary Judgment and thereafter file an affidavit in this Court

indicating as to what amounts are admitted and which are disputed.



                               2                In order to enable the Liquidator to file the aforesaid


                               Aswale                                 1/2
                                                 10.coms.840.17..doc


affidavit after adjudication, the matter is stood over to 24 th November,

2021.

3 This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.




                                        ( B. P. COLABAWALLA, J. )




Aswale                                2/2
 

 
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