Kotak Mahindra Bank Ltd vs Chaitanya Chemical Corporation ...
2022 Latest Caselaw 986 Bom

GANESH                                                                     17-IA(L)-1874-2022.doc
SUBHASH
LOKHANDE
Digitally signed by
                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GANESH SUBHASH
LOKHANDE
Date: 2022.01.28
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
16:10:34 +0530



                                         INTERIM APPLICATION (L) NO. 1874 OF 2022
                                                          IN
                                         EXECUTION APPLICATION NO. 1280 OF 2019

                      Kotak Mahindra Bank Ltd.                                  .. Applicant/
                                                                                  Claimant
                      IN THE MATTER BETWEEN:
                      Kotak Mahindra Bank Ltd.                                  .. Claimant/
                                                                                Award Holder
                                   Vs.
                      Chaitanya Chemical Corporation & Ors.                     .. Respondents
                                                                                (Award Debtors)

                      Nikhil Rajani a/w. Apurva Kulkarni i/b. V. Deshpande & Co. for the
                      Applicant.

                                                   CORAM :- B.P.COLABAWALLA, J.

DATE :- 27th JANUARY, 2022.

(THROUGH VIDEO CONFERENCING)

P. C.:

1. Considering that the Judgment Debtors/Respondents are

from Mumbai, the advocates for the Applicant are directed to serve the

above Application along with a copy of this order on Judgment

Debtors/Respondents by hand delivery on or before the next date and

shall file an Affidavit of Service to that effect.

Ganesh Lokhande 1/2 17-IA(L)-1874-2022.doc

2. It is made clear that if the Judgment Debtors/Respondents

do not appear despite service, this Court may proceed to pass orders in

their absence.

3. Stand over to 10th 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