Manikaran Power Limited vs Quenext Decision Science ...
2022 Latest Caselaw 4400 Bom

                                                                        25 ial 18108-21..doc

           Digitally
           signed by
           LAXMI
LAXMI      SUBHASH

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SUBHASH    SONTAKKE
SONTAKKE   Date:
           2022.04.27
           12:28:50
           +0530

                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                              IN ITS COMMERCIAL DIVISION.
                                        INTERIM APPLICATION (L) NO. 18108 OF 2021
                                                             IN
                             COMMERCIAL EXECUTION APPLICATION (L) NO. 10679 OF 2021


                        Manikaran Power Limited                     ..Applicant/Award Holder
                                  Vs.
                        Quenext Decision Science
                        Technology Pvt. Ltd. & Ors.                 ..Respondents


                        Mr. Shreyas Jain, for the Applicant.
                        Mr. Radhikesh Uttarwar a/w Shrikant Patil, Arjun Pawar and Pooja
                        Thakur for the Respondents.

                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- APRIL 26, 2022.

P. C.:

1. The learned Advocate appearing on behalf of the Judgment

Creditor makes a grievance that despite the orders passed by this Court

on 20th October, 2021, the Respondents have not disclosed their assets.

2. The learned Advocate appearing on behalf of Respondent

No.1(c) has stated that he has recently come on record and will take

Laxmi page 1 of 2 25 ial 18108-21..doc

instructions and file the necessary affidavit disclosing the assets (to his

knowledge) within a period of two weeks from today and serve a copy of

the said affidavit on the Advocates for the Applicant. The said statement

is accepted as an undertaking given to this Court.

3. Place the above matter on board on 9th June, 2022 "for

directions".

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. )




Laxmi                                                           page 2 of 2