Gujarat Industrial Development ... vs Atlanta Limited
2021 Latest Caselaw 13101 Bom

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                         INTERIM APPLICATION (L) NO. 16218 OF 2021
                                                                 IN
                                    COMMERCIAL EXECUTION APPLICATION NO. 1 OF 2020


                        Gujarat Industrial                         ...      Applicant/Judgment Debtor
                        Development Corporation
                        In the matter between
                        Atlanta Limited                               ...   Claimant/Decree Holder
                             vs.
                        Gujarat Industrial                         ...      Respondent/Judgment Debtor
                        Development Corporation

                        Mr. Priyank Kapadia a/w. Mr. Rashmin Jain i/b. M/s. Kanga and Company for
                        the Applicant.
                        Mr. Mukesh Vashi, Senior Advocate i/b. M/s. M. P. Vashi Associates for the
                        Respondent.
                                                                   CORAM : A. K. MENON, J.

DATED : 14th SEPTEMBER, 2021 P.C. :

1. Both learned counsel state that in proceedings before the Gujarat High

Court the Judgment debtor has been directed to deposit approximately a sum

of Rs. 140 crores of which about Rs. 70 crores has already been deposited.

The remaining amount is required to be deposited by 25 th October, 2021.

2. Reply to interim application on or before 28 th September, 2021.

3. Rejoinder to be filed by 12th October, 2021.

4. Liberty to apply if the amount is not deposited.

(A. K. MENON, J.) Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2021.09.14

17:11:23 +0530 24-IAL-16218-2021-COMEX-1-2020.odt rrpillai