Rohit Vinayak Shah vs Kamal Ramanlal Bakliwal
2022 Latest Caselaw 1203 Bom

                                                                            1.chs.295.16.doc




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                         CHAMBER SUMMONS NO. 295 OF 2016
         Digitally signed by
ANJALI   ANJALI TUSHAR
TUSHAR
ASWALE
         ASWALE
         Date: 2022.02.02
         17:32:56 +0530
                                                              IN
                                    EXECUTION APPLICATION NO. 717 OF 2013
                                                              IN
                               ARBITRATION AWARD DATED 4TH SEPTEMBER, 2012



                        Rohit Vinayak Shah                             ..Applicant/Claimant
                                   Vs.
                        Kamal Ramnalal Bakliwal                        ..Respondent


                        None for the parties.


                                                           CORAM:- B. P. COLABAWALLA,J.

DATE :- FEBRUARY 2, 2022.

P. C.:

Not on Board. Suo Motu taken on Board.

2 I noticed that in the order passed by this Court on January

3, 2022, the date is wrongly mentioned as January 3, 2021. In these

circumstances, the date of the order shall be corrected from "January

3, 2021" to "January 3, 2022".

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                                                     1.chs.295.16.doc


3                No other correction is required.   The correction shall be

carried out in the original order as well as on the copy uploaded on the

server.

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. )

THE CORRECTED ORDER READS THUS:

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION CHAMBER SUMMONS NO. 295 OF 2016 IN EXECUTION APPLICATION NO. 717 OF 2013 IN ARBITRATION AWARD DATED 4TH SEPTEMBER, 2012

Rohit Vinayak Shah ..Applicant/Claimant Vs.

Kamal Ramnalal Bakliwal                        ..Respondent

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                                                      1.chs.295.16.doc

Mr.Y. S. Bhate i/b A. P. Bagwe, for the Applicant. Mr. Sagar S. Rane, for the Respondent/Judgment Debtor.

CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 3, 2022.

P. C.:

The learned counsel appearing on behalf of the

Respondent/Judgment Debtor has tendered a test report of Neuberg

Diagnostics showing that the Respondent/Judgment Debtor has tested

positive for COVID-19. He has stated that the Respondent/Judgment

Debtor is currently in Mumbai but in quarantine/isolation. He,

therefore, requests that this matter be stood over for a period of two

weeks.

2 The aforesaid test report is taken on record and marked

"X" for identification.

3 It is made clear that on the next date, the Respondent shall

remain present before this Court at 2.30 p.m. with all records pertaining

to his assets and liabilities, including income tax records for the past

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1.chs.295.16.doc

three years, all balance sheets, profit and loss accounts, computation of

income, bank accounts, demat accounts and statements of NSDL and

CDSL respectively. In addition, the Respondent shall keep ready soft

copies of all these documents and provide the same to the advocates for

the Applicant/Claimant on or before the next date.

4 The above matter is stood over to 17th January, 2022.

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. )




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