D. J. Malpani vs Kgepl Engineering Solutions Pvt. ...
2022 Latest Caselaw 45 Bom

                                                                           32.ial. 21298.21..doc




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

TUSHAR
         TUSHAR
         ASWALE                        ORDINARY ORIGINAL CIVIL JURISDICTION
ASWALE   Date: 2022.01.03
         18:19:46 +0530
                                       INTERIM APPLICATION (L) NO. 21298 OF 2021
                                                               IN
                                COMMERCIAL EXECUTION APPLICATION (L)NO.6166 OF 2020


                            M/s D. J. Malpani                     ..Applicant/Decree Holder
                            IN THE MATTER BETWEEN
                            M/s D. J. Malpani                     ..Decree Holder
                                    Vs.
                            KGPLB Engineering Solutions
                            Pvt Ltd                               ..Respondent/Judgment Debtor

                            Ms. Sneha Patil a/w Ajita Mishra i/b Maniar Srivastava & Associates, for
                            the Applicant.
                            Mr. Sachin Mandlik a/w Haabil Vahanvat, Nishi Doshi i/b Khaitan &
                            Co, for the Respondent/Judgment Debtor.

                                                            CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 3, 2022.

P. C.:

By order dated 20th December, 2021, a statement on behalf

of the Respondent was recorded that the Respondent shall comply with

the requisitions of the Decree Holder as mentioned in their letter dated

9th December, 2021.

2 The details sought for by the Decree Holder vide its letter

dated 9th December, 2021 were to be filed before this Court on or before

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32.ial. 21298.21..doc

28th December, 2021.

3 Today when the matter is called out, the learned counsel

appearing on behalf of the Respondent/Judgment Debtor has stated

that the directions given by this Court on 20 th December, 2021 have not

yet been complied with and seeks a week's time to ensure compliance of

the same.

4 In these circumstances, it is directed that the Respondent

shall file its further affidavit as contemplated in the order dated 20 th

December, 2021 by 13th January, 2022 and serve a copy of the same on

the advocates for the Applicant/Decree Holder.

5 Place the above Interim Application on Board on 17 th

January, 2022.

6 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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