Itc Ltd vs Soril Infra Resources Ltd
2022 Latest Caselaw 676 Bom

GANESH                                                                   15-CHS-15-2019.doc
SUBHASH
LOKHANDE
Digitally signed by               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GANESH SUBHASH
LOKHANDE
Date: 2022.01.18                         ORDINARY ORIGINAL CIVIL JURISDICTION
16:26:45 +0530



                                            CHAMBER SUMMONS NO. 15 OF 2019
                                                         IN
                                        EXECUTION APPLICATION (L) NO. 2652 OF 2018

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

                      Mutahhar Khan a/w. Neha Shah & Rajesh Omprakash Gupta for the
                      Applicant/Judgment Creditor.
                      Anil D'souza for the Respondent/ Judgment Debtor.


                                                    CORAM :- B.P.COLABAWALLA, J.

                                                    DATE     :- 18th JANUARY, 2022.

                                                    (THROUGH VIDEO CONFERENCING)


                      P. C.:

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

Judgment Debtor sought a further period of two weeks to file the

disclosure affidavit as ordered by this Court on 14 th December, 2021.

The reason why the extension is sought is because the Respondent-

Company is based in Delhi and currently due to the COVID-19

restrictions, the office of the Respondent is working with very limited

staff.

                      Ganesh Lokhande                            1/2
                                                       15-CHS-15-2019.doc

2. Considering these peculiar circumstances, it is directed that

the Respondent/ Judgment Debtor shall file its disclosure affidavit on or

before 1st February, 2022 and serve a copy of the same on the advocates

for the Applicant/Judgment Creditor.

3. Stand over to 1st February, 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.

                                            (B. P. COLABAWALLA, J.)




Ganesh Lokhande                            2/2