Nishant Construction Pvt Ltd vs More Retail Limited
2022 Latest Caselaw 1548 Bom

                                                 11-IA-469-2022.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                         IN ITS COMMERCIAL DIVISION

               INTERIM APPLICATION NO. 469 OF 2022
                              IN
          COMMERCIAL EXECUTION APPLICATION NO. 10 OF 2021

Nishant Construction Pvt. Ltd.                      .. Applicant/
                                                    Decree Holder/
                                                    Org. Claimant
IN THE MATTER BETWEEN:
Nishant Construction Pvt. Ltd.                      .. Applicant/
                                                    Decree Holder/
                                                    Org. Claimant
             Vs.
M/s. More Retail Limited                            .. Respondent/
                                                    Judgment Debtor/
                                                    Org. Respondent

Anshul Anjarlekar i/b. Raval-Shah & Co., advocates for the Applicants.
Sharan Jagtiani, Sr. Adv. a/w. Nirman Sharma & Varun Sethia i/b. S. R.
Page for the Respondent.

                              CORAM :- B. P. COLABAWALLA, J.

DATE :- 15th FEBRUARY, 2022.

P. C.:

1. Mr. Jagtiani, the learned senior advocate appearing on

behalf of the Judgment Debtor, seeks two weeks time to file an

Affidavit-in-Reply to the Interim Application. In the interregnum, he

Ganesh Lokhande 1/2 11-IA-469-2022.doc

has stated, on instructions, that the Judgment Debtor shall not operate

the 11 banks accounts which are listed in the Interim Application, except

in the usual course of business. The said statement is accepted as an

undertaking given to the Court.

2. It is directed that the Judgment Debtor shall file its

Affidavit-in-Reply on or before 1st March, 2022 and serve a copy of the

same on the advocates for the Applicant.

3. Place the above Interim Application on board for ad-

interim relief on 8th March, 2022.

4. All parties to act on an authenticated copy of this order

digitally signed by the Personal Assistant /Private Secretary/Associate

of this Court.

Digitally signed by GANESH SUBHASH GANESH SUBHASH LOKHANDE (B. P. COLABAWALLA, J.) LOKHANDE Date:

2022.02.17 11:28:08 +0530

Ganesh Lokhande 2/2