Hemant Mehta And 2 Ors vs Ravindra Mehta And 4 Ors
2022 Latest Caselaw 4116 Bom

                                                                            38.exa.74.22..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
         Digitally signed by
ANJALI
                                           EXECUTION APPLICATION NO. 74 OF 2022
         ANJALI TUSHAR
TUSHAR   ASWALE
         Date: 2022.04.21
ASWALE   11:09:20 +0530




                               Hemant Mehta & Ors                       ..Decree Holders
                                          Vs.
                               Ravindra Mehta & Ors                     ..Judgment Debtors


                                                              WITH
                                               INTERIM APPLICATION NO.8548 OF 2022
                                                                IN
                                            EXECUTION APPLICATION NO. 74 OF 2022


                               Ravindra Mehta                           ..Applicant
                                                                        (orig.Respondent No.1)
                               IN THE MATTER BETWEEN
                               Hemant Mehta & Ors                       ..Claimants
                                         Vs.
                               Ravindra G. Mehta & Ors                  .. Respondents



                               Mr.Yohann Cooper i/b Bimal Y. Shah, for the Applicant.

                               Mr.Cyrus Ardeshir a/w Rashmin Jain, Hersh Choksi i/b Kanga & Co,
                               for Respondent No.1.


                                                             CORAM:- B. P. COLABAWALLA,J.

DATE :- APRIL 19, 2022.

                               Aswale                                                      page 1 of 3
                                                   38.exa.74.22..doc




P. C.:

The parties have been trying to amicably settle the disputes

between them which form the subject matter of an interim award dated

19th April, 2017. Under the said award, certain properties belonging to

the partnership firm and companies in which either the Respondents

and/or his family members and the Applicant and/or his family

members are partners and/or share holders were to be transferred to

the Applicant and the Respondents. Since such a transfer would give

rise to tax implications, the parties have agreed that Mr. Yazad Wadia, a

Chartered Accountant, and who is the partner of M/s. Dhanbhoora &

Company, be appointed to advise the parties the most tax efficient

mechanism in which the transfer of the properties could be effected. It

is accordingly so ordered.

2 Both parties are at liberty to approach the said Chartered

Accountant to take advise as to the most tax efficient manner in which

the properties going to either of them could be transferred.

3 Place the above matter on Board for "directions" on 26 th

April, 2022.

Aswale                                                           page 2 of 3
                                                  38.exa.74.22..doc




4           This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                        ( B. P. COLABAWALLA, J. )




Aswale                                                          page 3 of 3