Bombay High Court
Prysmian Cavi E Sistemi ... vs Vijay Karia And 78 Ors on 19 December, 2022
Bench: B.P. Colabawalla
NOB.comex.21.2021.doc
UTKARSH
KAKASAHEB
BHALERAO
Digitally signed by
UTKARSH
KAKASAHEB
BHALERAO
Date: 2022.12.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
15:22:19 +0530
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
WITH
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
Utkarsh page 1 of 3
NOB.comex.21.2021.doc
Dineshchandra N.Shah ..Applicant No.1/
Respondent N0. 70
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
Darius Khambata, senior counsel, Zubin Behramkamdin, M P Bharucha,
Sneha Jaisingh, Tushar Hathiramani, Aastha Kaushal, Tanya Chaudhary i/b
Bharucha & Partners for the Applicant.
Yash Momaya a/w Mohanish Patkar & Siddharth Nunes i/b TRD Associates
for Defendant Nos.1, 5 to 7, 9, 58A, 61, 65 & 66.
CORAM:- B. P. COLABAWALLA,J.
DATE :- DECEMBER 19, 2022.
P. C.:
1. Mentioned, not on board.
2. The above matter was reserved for judgment on 8 th
December, 2022. The Respondents were directed to file their brief
written submissions on or before 19th December, 2022 and give a copy of
Utkarsh page 2 of 3
NOB.comex.21.2021.doc
the same to the advocates for the Decree Holder. The Decree Holder was
directed to file their short additional written note on or before 23 rd
December, 2022 and give copy of the same to the advocates for the
Respondents.
3. Today when the matter is moved at the behest of the
Respondents seeking an extension of time to file their brief written
submissions. The extension sought is for a period of one week from
today.
4. In these circumstances, the brief written submissions on
behalf of the Respondents shall be filed on or before 26 th December,
2022 and a copy of the same shall be served on the advocates for the
Decree Holder. The Decree Holder shall file their short additional
written note on or before 30th December, 2022 and give copy of the
same to the advocates for the Respondents.
5. 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. )
Utkarsh page 3 of 3
