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Sanwarlal Agarwal And 4 Ors. ... vs Ashok Kumar Kothari And 5 Ors
2021 Latest Caselaw 13180 Bom

Citation : 2021 Latest Caselaw 13180 Bom
Judgement Date : 15 September, 2021

Bombay High Court
Sanwarlal Agarwal And 4 Ors. ... vs Ashok Kumar Kothari And 5 Ors on 15 September, 2021
Bench: A. K. Menon
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION


                                          INTERIM APPLICATION (L) NO.5203 OF 2021
                                                            IN
                                      EXECUTION APPLICATION (L) NO.1713 OF 2019
                                                          WITH
                                           INTERIM APPLICATION NO.692 OF 2020
                                                            IN
                           COMMERCIAL EXECUTION APPLICATION (L) NO.139 OF 2020
                                                          WITH
                                                APPEAL (L) NO.3079 OF 2021
                                                            IN
                                           INTERIM APPLICATION NO.692 OF 2020


                     Sanwarlal Agarwal & Ors.                      .. Applicants
                              v/s.
                     Ashok Kumar Kothari & Ors.                    .. Defendants


                                                          WITH
                                           INTERIM APPLICATION NO.166 OF 2019
                                                            IN
                          COMMERCIAL EXECUTION APPLICATION (L) NO.1713 OF 2019
                                                          WITH
                                                APPEAL (L) NO.3075 OF 2021
                                                            IN
                                           INTERIM APPLICATION NO.166 OF 2019


                     Mr. Amogh Singh a/w Nikhil More, Moksha Doshi i/b. Bhavin Bhatia
                     for the appellant.

                     Mr. Vishal Kanade i/b. Jamshed Ansari i/b. Jamshed Ansari for the
        Digitally
        signed by
        SANDHYA
SANDHYA BHAGU
BHAGU   WADHWA



                                                            1/2
WADHWA Date:
        2021.09.15
        17:25:13
        +0530



                     20.ial-5203-21.doc
                     wadhwa
 respondents/original judgment creditors.


                                        CORAM : A. K. MENON, J.

DATED : 15TH SEPTEMBER 2021.

P.C. :

1. Reply to be filed within two weeks from today.

2. Rejoinder to be filed within two weeks thereafter.

3. Liberty to apply after rejoinder is filed.

4. Mr. Singh states that as far as the minutes of meetings, certain

documents have been submitted before the Company Registrar

and that he proposes to apply for issuance of certified copies

thereof, that he may be permitted to seek and obtain such copies. I

find no impediment if such application is made.

5. Registry shall issue certified copies on payment of appropriate

costs.

(A. K. MENON, J.)

20.ial-5203-21.doc wadhwa

 
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