Parasram H Bhojwani vs Pravinchand Sehgal And 2 Ors (Def) ...
2021 Latest Caselaw 15185 Bom

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                         INTERIM APPLICATION (L) NO. 23406 OF 2021

                                                              IN

                                COMMERCIAL EXECUTION APPLICATION NO. 565 OF 2019



                      Parasram H. Bhojwani                                   ...     Applicant/
                                                                             Judgment Creditor
                               vs.
                      Pravinchand Sehgal and 4 Ors.                          ...    Respondents
                                                                             Judgment Debtor


                      Mr. S. C. Naidu a/w. Mr. Aniketh Poojari, Mr. T. R. Yadav and Mr. Pradeep
                      Kumar i/b. M/s. C. R. Naidu & Co. for the Applicant.
                      Mr. Vaibhav Charalwar a/w. Mr. Rupesh Geete, Ms. Raksha Thakkar and Ms.
                      Sailee Dhayalkar i/b. Vidhi Partners for the Judgment Debtors.
                      Ms. Rekha Rane, 2nd Assistant to the Court Receiver a/w. Ms. Rucha Ambekar,
                      S.O.


                                                                CORAM : A. K. MENON, J.

DATED : 21st OCTOBER, 2021.

P.C. :

1. Reply to be filed by 27th October, 2021.

2. List on 16th November, 2021.

RAJESHWARI RAMESH PILLAI (A. K. MENON, J.) Digitally signed by RAJESHWARI RAMESH PILLAI Date: 2021.10.22 1/1 14:45:16 +0530 29-IAL-23406-2020-COMEX-565-2019.odt rrpillai