Punjab National Bank ... vs Naresh Malhotra And Anr
2021 Latest Caselaw 13749 Bom

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


                                     INTERIM APPLICATION (L) NO.11153 OF 2021
                                                        IN
                     COMMERCIAL EXECUTION APPLICATION (L) NO.11151 OF 2021

                Punjab National Bank                          .. Applicant/Decree Holder
                (International) Limited
                                     vs.
                Naresh Malhotra and Anr.                       .. Respondents/Judg.Debtors


                Mr. Vivek Kapoor i/b. M/s. M. T. Miskita & Co. for the Applicant / Decree
                Holder.

                Mr. Sajid Shamim a/w. Mr. J. Ansari i/b. S. Shamim & Co. for Respondents


                                                         CORAM : A. K. MENON, J.

DATED : 23RD SEPTEMBER, 2021. (THROUGH VIDEO CONFERENCE) P.C. :

1. Affidavits of disclosure have been filed by respondent no.2

pursuant to earlier orders. Respondent no.1 has also filed the

affidavit in reply. Both the respondents have taken up contentious

issues including the fact that the judgment is not on merits. They

were not even served with the notice of hearing or the application

for Summary Judgment in the year 2019.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA

WADHWA Date:

2021.09.23 17:33:37 +0530

8.ial-11153-21.doc wadhwa

2. In these circumstances, the application will have to be heard

finally. Hence, rejoinder, if any, to be filed within four weeks

from today.

3. Mr. Kapoor now states that he does not wish to file the rejoinder.

4. S.O. to 16th November, 2021.

(A. K. MENON, J.)

8.ial-11153-21.doc wadhwa