Itc Ltd vs Soril Infra Resources Ltd
2022 Latest Caselaw 126 Bom

                                                                                  12.chs.15.19..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI   Digitally signed by
         ANJALI TUSHAR
TUSHAR   ASWALE

ASWALE
         Date: 2022.01.04
         16:51:30 +0530                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                                CHAMBER SUMMONS NO. 15 OF 2019
                                                                      IN
                                         EXECUTION APPLICATION (L)NO.2652 OF 2018



                               ITC Ltd                                        ..Applicant
                                          Vs.
                               Soril Infra Resources Ltd                      ..Respondent


                               Mr. Mutahhar Khan a/w neha Shah, Rajesh Omprakash Gupta, for the
                               Applicant.
                               Mr. Anil D'souza, for the Respondent/Judgment Debtor.

                                                                 CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 4, 2022.

(THROUGH VIDEO CONFERENCING)

P. C.:

Mr. D'souza, the learned counsel appearing on behalf of the

Judgment Debtor has stated that the Judgment Debtor has not filed its

disclosure affidavit as they are in the process of filing a Review Petition

seeking a review of the order passed by this Court on 14 th December,

2021. When I put to the learned counsel that notwithstanding the

review, the order has to be complied with until it is reviewed or set

aside, the learned counsel for the Judgment Debtor fairly stated that the

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12.chs.15.19..doc

Judgment Debtor, without prejudice to its rights and contentions in the

proposed Review Petition, shall comply with the order dated 14 th

December, 2021 within a period of two weeks from today. The said

statement is accepted as an undertaking given to this Court.

2 Place the above matter on 18th January, 2022.

3 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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