Red Apple Chandrarat Travel ... vs Thomas Cook (India) Ltd
2022 Latest Caselaw 1955 Bom

                                               1                       501-ia 489-21 in comexl 8094-20

Prajakta Vartak
                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                IN ITS COMMERCIAL DIVISION
                          INTERIM APPLICATION NO.489 OF 2021
                                          IN
                  COMMERCIAL EXECUTION APPLICATION (L.) NO.8094 OF 2020
         Red Apple Chandrarat Travel Company Ltd.                       ..Applicant
         In the matter between
         Red Apple Chandrarat Travel Company Ltd.                       ..Decree Holder
                     Vs.
         Thomas Cook (India) Ltd.                                       ..Org.Judgment Holder
                                                   -----


         Mr. Sankalp Anantwar i/b. SMA Law Partners for Petitioner.
         Mr. Cyrus Bharucha with Mr. Rushil Mathur i/b. Kochhar & Co. for
         Respondent.
                                                   -----


                                        CORAM :            G.S. KULKARNI, J.

                                        DATE :             FEBRUARY 25, 2022.
         P.C.:

1. The proceeding is moved before this Court as an alternate bench, as the regular Court is not available today.

2. The application on behalf of the respondent is for extension of time to furnish the bank guarantee as observed in paragraph 5 of the order dated 14 February, 2022 passed by this Court (B. P. Colabawalla, J.), as also for a permission that the respondent/judgment debtor be permitted to furnish a bank guarantee of Kotak Mahindra Bank. Mr. Bharucha, learned counsel for the respondent submits that such bank guarantee would be furnished on or before 08 March, 2022.

3. There is no opposition to the request as made by Mr. Bharucha.

4. Accordingly, the respondent/judgment debtor is permitted to furnish a bank guarantee of Kotak Mahindra Bank as directed by this Court in the order dated 14 February 2022, on or before 08 March 2022.

[G.S. KULKARNI, J.]