Manish K. Ajmera And Anr vs Ketan T. Shah And Anr
2021 Latest Caselaw 15406 Bom

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                           INTERIM APPLICATION NO. 467 OF 2021
                                                            WITH
                                             CHAMBER SUMMONS NO.79 OF 2019
                                                             WITH
                                             CHAMBER SUMMONS NO. 3 OF 2019
                                                              IN
                                        COMMERCIAL EXECUTION NO.1729 OF 2018


                      Manish K. Ajmera & Anr                                 . .. Applicants /Claimants
                               vs
                      Ketan T. Shah                                          ... Judgment Debtor
                           and
                      Vijay Kamal Properties Pvt. Ltd.                       ... Respondent

                      Mr. Anosh Sequiera a/w. Mr. Naresh Chheda and Ms. Sakina Electricwala i/b.
                      Taurus Legal for the Applicants.
                      Mr. Rajiv Narula i/b. M/s. Jhangiani, Narula & Associates for the respondent
                      nos.1 & 2.
                      Ms. S. V. Golatkar, Master (Adm) Representative of the Court Receiver.


                                                                CORAM : A. K. MENON, J.

DATED : 26th OCTOBER, 2021.

P.C. :

List on 28th October, 2021 for compliance.

RAJESHWARI RAMESH PILLAI (A. K. MENON, J.) Digitally signed by RAJESHWARI RAMESH PILLAI Date: 2021.10.27 1/1 16:47:54 +0530 31-IA-467-2021-COMEX-1729-2018.odt rrpillai