Omkaran Asset Reconstruction ... vs L And T Finance Ltd. And 3 Ors
2021 Latest Caselaw 15498 Bom

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION


                                        INTERIM APPLICATION (L) NO.9900 OF 2020
                                                           IN
                             COMMERCIAL EXECUTION APPLICATION NO.416 OF 2019


                    Omkara Asset Reconstruction Pvt. Ltd.                 .. Applicant
                    In the matter between
                    L & T Finance Ltd.                                    .. Claimant
                             v/s.
                    Hamilton Medical Systems & Ors.                       .. Respondents



                    Ms. Juhi Bhogle a/w Garima Joshi i/b. Om Gujar Law Chambers for the
                    applicant.


                                                             CORAM : A. K. MENON, J.

DATED : 27TH OCTOBER, 2021.

P.C. :

1. The application seeks substitution of the applicant in place of the

original judgment creditor by virtue of their having taken

assignment of these debts pursuant to an Assignment Agreement

dated 24th September, 2019.

2. In view of the same, I pass the following order;

(i) IA is allowed in terms of prayer clauses (a) and (b).

Digitally signed by SANDHYA SANDHYA BHAGU

BHAGU WADHWA WADHWA Date:

2021.10.28 16:41:01 +0530

27.ia-9900-20.doc wadhwa

(ii) Amendment to be carried out within four weeks from today.

Re-verification is dispensed with.

(iii) IA is disposed in the above terms.

(A. K. MENON, J.)

27.ia-9900-20.doc wadhwa