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Smart Timing Steel Limited vs National Steel And Agro ...
2021 Latest Caselaw 13483 Bom

Citation : 2021 Latest Caselaw 13483 Bom
Judgement Date : 20 September, 2021

Bombay High Court
Smart Timing Steel Limited vs National Steel And Agro ... on 20 September, 2021
Bench: A. K. Menon
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION


                                        SHERIFF'S REPORT NO.62 OF 2021
                          COMMERCIAL EXECUTION APPLICATION NO.68 OF 2016
                                                      IN
                                     ARBITRATION PETITION NO.997 OF 2016
                                                    WITH
                                        TRANSFER DECREE NO.14 OF 2020


                 Smart Timing Steel Limited                         .. Applicant/Claimant
                          v/s.
                 National Steel and Agro Industries Ltd.                   .. Respondent



                 Mr. Rishi Murarka a/w Ramjay Narayan i/b. Ashwin Shanker for the
                 claimant.

                 Mr. Nitesh Bhutekar for IDBI Bank.

                 Mr. D.S. Chaudhari,Deputy Sheriff.


                                                        CORAM : A. K. MENON, J.

DATED : 20TH SEPTEMBER 2021.

P.C. :

1. Mr Bhutekar claiming to be appearing for the securing creditor

seeks to intervene. He submits that the property which is proposed

to be sold, forming part of security in favour of consortium of 11

banks, he has now obtain instructions that J M Financial Asset and Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.09.22 16:04:05 +0530

3.comex-68-16.doc wadhwa Reconstruction Company Limited has taken over the debt

including right to sell the flat which is proposed to be sold in

auction. He therefore seeks time. He states that without prejudice

to his rights, he is willing to compensate the costs incurred by the

judgment creditor in a sum of Rs.65,945/- as set out in the

Sheriff's report.

2. Considering the decretal sum he is directed to consider whether

it is possible to settle the dues of the judgment creditor. To enable

him to obtain instructions, S.O. to 28th September, 2021 at

2.30 p.m.

(A. K. MENON, J.)

3.comex-68-16.doc wadhwa

 
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