Mahaveer Electro Mech Pvt. Ltd vs Reliance Infrastructure Ltd. ...
2021 Latest Caselaw 13310 Bom

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                            [ COMMERCIAL DIVISION ]

                       INTERIM APPLICATION NO.2025 OF 2020
                                          IN
     COMMERCIAL EXECUTION APPLICATION (LODGING) NO.651 OF 2020

Mahaveer Electro Mech Pvt. Ltd.                     .. Applicant-Decree Holder
               Vs.
Reliance Infrastructure Ltd.
(Formerly Reliance Energy Ltd.)                     .. Respondent-Judg. Debtor


None for the Applicant-Decree Holder.

Mr. Sarosh Bharucha, with Mr. Tushad Kakalia, Mr. Agni Som and Mr. D.J.
Kakalia, i/by Mulla & Mulla & Craigie Blunt & Caroe, for the Respondent-
Judgment Debtor.

                                             CORAM : A. K. MENON, J.

                                             DATE       : 16TH SEPTEMBER, 2021.
                                             [THROUGH VIDEO CONFERENCE]
P.C. :

1. None appears for the applicant-decree holder.

2. Mr. Bharucha appearing for the respondent-judgment debtor states that the order dated 26 th August 2021 has been complied to the extent that the deposit ordered has been made. The Prothonotary and Senior Master shall therefore promptly invest the said amount, as directed in the order dated 26 th August 2021.

3. Liberty to apply, if the occasion so arises.

(A. K. MENON, J.)

12-IA-2025-2020.doc Dixit