Anand Rathi Share And Stock ... vs Anish Navnitrai Mehta Huf
2021 Latest Caselaw 14119 Bom

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

                                         INTERIM APPLICATION (LODGING) NO.17089 OF 2021
                                                                     IN
                            COMMERCIAL EXECUTION APPLICATION (LODGING) NO.17085 OF 2021

                           Anand Rathi Share and Stock Brokers Ltd.           .. Applicant-Claimant
                                          Vs.
                           Anish Navnitrai Mehta HUF                          .. Respondent-Judg. Debtor


                           Mr. Nishant Chothani, with Ms. Bhakti Bhanushali, i/by Sonal Doshi & Co., for
                           the Applicant-Claimant.

                           Mr. Sandeep Parikh, with Mr. S.K. Chaurasia, i/by SKC Legal Advocates, for the
                           Respondent-Judgment Debtor.


                                                                       CORAM : A. K. MENON, J.

DATE : 29TH SEPTEMBER, 2021.

P.C. :

1. Time to file affidavit-in-reply is extended till 1 st October 2021.

2. Affidavit-in-rejoinder, if any, to be filed by 4 th October 2021.

3. List the IA on 7th October 2021.

(A.K. MENON, J.)

Digitally signed

SNEHA 38-IAL-17089-2021.doc by SNEHA ABHAY DIXIT ABHAY Date:

Dixit 2021.09.29 DIXIT 17:30:21 +0530