Asiatic Gases Limited vs Ahuja Properties And Associates ...
2021 Latest Caselaw 14018 Bom

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


                                INTERIM APPLICATION NO.1143 OF 2021
                                                    IN
                    COMMERCIAL EXECUTION APPLICATION (L) NO.11069 OF 2021


             Asiatic Gases Limited                                 .. Applicant
                      v/s.
             Ahuja Properties & Associates & Ors.                  .. Respondents



             Mr. Mukul Taly a/w Sayali Gharpure i/b. S. Mahomedbhai & Co. for the
             judgment creditor/applicant.

             Mr. Sharan Jagtiani, Sr. Advocate, a/w Saira Mirzankar i/b. Madhukar
             Mulay for the respondent/judgment debtor.


                                                      CORAM : A. K. MENON, J.

DATED : 28TH SEPTEMBER 2021. P.C. :

1. Matter is listed based on a praecipe dated 24 th September, 2021. It

seeks leave to deposit a sum of Rs.50 lakhs with the Prothonotary

and Senior Master. The IA is already been disposed vide order

dated 7th September, 2021, there is no occasion to pass any

further orders in this IA.

2. Praecipe is disposed.

Digitally signed by SANDHYA SANDHYA BHAGU (A. K. MENON, J.) BHAGU WADHWA WADHWA Date:

2021.09.28

16:52:30 +0530

9.IA-1143-21.doc wadhwa