Citation : 2021 Latest Caselaw 12387 Bom
Judgement Date : 1 September, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (LODGING) NO.1166 OF 2020
IN
CONTEMPT PETITION NO.49 OF 2016
IN
ARBITRATION PETITION NO.1510 OF 2014
CFM Asset Reconstruction Pvt. Ltd. .. Applicant-Prop. Claimant
In the matter between
L & T Finance Ltd. .. Petitioner-Org. Claimant
Vs.
Saumya Infraventures Pvt. Ltd. and Ors. .. Respondents-Judg. Debtors
Ms. Jaya Alle, i/by D.S. Law, for the Applicant-Proposed Claimant.
Mr. Anand Poojari, i/by S.I. Joshi & Co., for the Petitioner-Original Claimant.
Mr. Smit Nagda, i/by Mr. Pankaj Pandey, for the Respondents-Judgment
Debtors.
Mr. Shridhar Dhekale, O.S.D. Court Receiver, is present.
CORAM : A. K. MENON, J.
DATE : 1ST SEPTEMBER 2021. P.C. :
1. Leave to amend prayer clauses to correct para numbers. Amendment to
be carried out forthwith.
2. This is an IA seeking substitution of the applicant in place and state of
the original petitioner - L & T Finance Ltd. The respondents and original
petitioner are represented today. Neither of them have any objection to the
903-IA-1166-2020.doc Dixit substitution, which is to take place by virtue of an assignment by the original
petitioner in favour of the present applicant.
3. In view thereof, I pass the following order :-
(i) Interim Application is made absolute in terms of prayer
clauses (a) and (b).
(ii) Amendment to be carried out to the proceedings as per
Schedule-I to the IA within two weeks from today and
amended copies of the proceedings to be served on the
other side forthwith thereafter.
(iii) IA is disposed in the above terms.
(A. K. MENON, J.)
Digitally signed SNEHA by SNEHA ABHAY DIXIT 903-IA-1166-2020.doc ABHAY Dixit Date:
DIXIT 2021.09.03 16:56:27 +0530
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