Moti L.Sidhwani And 2 Ors vs Hinduja Leyland Finance Ltd And 2 ...
2021 Latest Caselaw 13175 Bom

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


                                    INTERIM APPLICATION (L) NO.16366 OF 2021
                                                       IN
                                     EXECUTION APPLICATION NO.1524 OF 2017

                                                      AND
                                    INTERIM APPLICATION (L) NO.16367 OF 2021
                                                       IN
                                     EXECUTION APPLICATION NO.1526 OF 2017



                 Moti L. Sidhwani & Ors.                       .. Applicants
                 In the matter between
                 Hinduja Leyland Finance Limited               .. Claimant/Decree Holder
                          v/s.
                 Janata Chemicals Private Limited & Anr.       .. Respondents/Judg.Debtors



                 Mr. Rohaan Cama a/w Pheroze Mehta, Ms. Sita Kapadia, Ms. Alefiyah S.
                 & Shreya Mohapatra i/b. Keystone Partners for the applicants.

                 Ms. Mithila Damle i/b. Meraki Chambers for the respondents.


                                                         CORAM : A. K. MENON, J.

DATED : 15TH SEPTEMBER 2021.

P.C. :

1. On behalf of respondent no.1-original decree holder, the learned

counsel states that she has instructions to state that the judgment Digitally signed by SANDHYA SANDHYA BHAGU

BHAGU WADHWA WADHWA Date:

2021.09.16 16:54:17 +0530

22 & 23.ial-16366 & 16367-21.doc wadhwa creditor does not intend to proceed against the residential

premises described in the schedule to the warrant of attachment

dated 13th March, 2018 and described as 102, C Wing, Vastu

Juhu CHS Ltd., Military Road, Behind Chandan Cinema, Mumbai-

400 053 and all movables therein. She states that she will obtain

necessary instructions in order to have the attachment vacated.

2. S.O. to 29th September, 2021.

(A. K. MENON, J.)

22 & 23.ial-16366 & 16367-21.doc wadhwa