Bombay High Court
Dineshchandra N Shah vs Prysmian Cavi E Sistemi S.R.I. And ... on 8 December, 2022
Bench: B.P. Colabawalla
2.ia.1401.21..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
WITH
Digitally signed by
ANJALI ANJALI TUSHAR
TUSHAR ASWALE
Date: 2022.12.09
ASWALE 16:15:59 +0530
INTERIM APPLICATION NO.1401 OF 2021
IN
COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
WITH
CHAMBER SUMMONS NO.327 OF 2019
IN
COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
WITH
INTERIM APPLICATION NO.1973 OF 2021
IN
COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
Prysmian Cavie E Sistemi S.r L
formerly known as
Prysmian Cavi E Sistemi Energia S.R.L. ..Applicant/Decree Holder
Vs.
Vijay Karia & Ors ..Defendants/Respondents
WITH
INTERIM APPLICATION(L)NO.20259 OF 2021
IN
COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
Dineshchandra N.Shah ..Applicant No.1/
Respondent N0. 70
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2.ia.1401.21..doc
Mrs. Sunanda D. Shah ..Applicant No.2/
Respondent No.78
Vs.
Prysmian Cavie E Sistemi S.r L ..Respondent
No.1/Orig.Petitioner
Vijay Karia ..Respondent
No.2/Orig.Respondent No.1
IN THE MATTER BETWEEN
Prysmian Cavie E Sistemi S.r L ..Petitioner
Vs.
Vijay Karia & Ors ..Respondents
Mr.Darius Khambata, Senior Advocate a/w Zubin Behram Kamdin,
Tushar Hathiramani, M. P. Bhrucha, Sneha Jaisingh, Prangana
Barua, Aastha Kaushal, Tanya Chaudhary i/b Bharucha & Partners,
for the Applicant.
Mr.Vikram Nankani, Senior Advocate a/w Yash Momaya, Teresa
Daulat, Rishi Daulat, Mr. Mohanish Patkar, Ayushi Khandelwal,
Siddharth Nunes, Nidhi Boriya, Raj Adhia i/b TRD Associates, for
Respondent Nos.1, 5 to 7,9, 58A, 61, 65 & 66.
Dr. Birendra saraf,Senior Advocate a/w Manthan Unadkat i/b
Unadkat & Co, for Respondent Nos.3,4,10 to 18, 46 to 48 and 77.
Mr. Karl Tamboly a/w Teresa Daulat, Rishir Daulat, Mohanish
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Patkar, Ayush Khandelwal, Siddharth Nunes, Nidhi Boriya, Raj Adhia
i/b TRD Associates, for Respondent Nos.20, 22,23,25,27,28,31 to 34, 36
to 42, 44,45, 50 to 57, 64 & 73.
CORAM:- B. P. COLABAWALLA,J.
DATE :- DECEMBER 8, 2022.
P. C.:
On 26th September, 2022, the Hon'ble Supreme Court in
Contempt Petition (Civil) No.478 of 2022 in Civil Appeal No.1544 of
2020 has requested this Court to dispose of the Execution Application
itself. In this light, I have heard the parties finally on the Execution
Application. The arguments are concluded today. The Judgment is
reserved.
2 The Respondents shall file their brief written submissions
on or before 19th December, 2022 and give a copy of the same to the
advocates for the Decree Holder. The Decree Holder is directed to file
their short additional written note on or before 23 rd December, 2022
and give a copy of the same to the advocates for the Respondents.
3 This order will be digitally signed by the Private
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2.ia.1401.21..doc
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. )
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