Parasram H Bhojwani vs Pravinchand Sehgal And 2 Ors
2022 Latest Caselaw 389 Bom

                                                                   17 ia 1365-20.doc

LAXMI
SUBHASH                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SONTAKKE
Digitally signed by
LAXMI SUBHASH
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
SONTAKKE


                                        IN ITS COMMERCIAL DIVISION
Date: 2022.01.13
10:58:14 +0530




                                   INTERIM APPLICATION NO. 1365 OF 2020
                                                   IN
                                 COMM. CHAMBER SUMMONS NO. 983 OF 2019
                                                   IN
                               COMM. EXECUTION APPLICATION NO. 565 OF 2019
                                                   IN
                                  SUMMONS FOR JUDGMENT NO. 9 OF 2018
                                                   IN
                                COMMERCIAL SUMMARY SUIT NO. 855 OF 2017

                      Parasram Bhojwani                                      ..Applicant
                      IN THE MATTER BETWEEN
                      Parasram Bhojwani                                      ..Judg. Creditor
                                                                             (Orig. Plaintiff)
                             Vs.
                      Pravinchand Sehgal & Ors.                              ...Judg.Debtors
                                                                          (Orig.Defendants)
                           And
                      Diksha Sethi & Anr.                                     ..Respondents

                      Mr. S. C. Naidu with Aniket Poojari, Divya Yajurvedi and Pradeep
                      Kumar i/b C. R. Naidu & Co. for the Applicant.
                      Mr. Vaibhav Charalwar with Sailee D. i/b Parinam Law Associates for
                      the Respondents.

                                                    CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 11, 2022.

(THROUGH VIDEO CONFERENCING)

P. C.:

1. Judgment Debtor No.3 is directed to furnish to the

Applicant full and complete addresses of Mohd. F. T. and Mayank

Chemplast within a period of one week from today.

                      Laxmi                             1/2
                                                    17 ia 1365-20.doc

2. Place the above Interim Application on board on 18 th

January, 2022 along with Interim Application No. 2753 of 2020.

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. )




Laxmi                                2/2