Drive India Enterprise Solutions ... vs Haier Telecom (India) Pvt. Ltd. ...
2022 Latest Caselaw 6560 Bom

                                                                                   23.3.ia.3104.2021.doc
GANESH
SUBHASH
LOKHANDE                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
GANESH SUBHASH
LOKHANDE                           ORDINARY ORIGINAL CIVIL JURISDICTION
Date: 2022.07.13
11:09:55 +0530
                                            IN ITS COMMERCIAL DIVISION
                                    INTERIM APPLICATION NO. 3104 OF 2021
                                                            IN
                                COMM. EXECUTION APPLICATION NO. 849 OF 2019
                                                            IN
                                        COMM. SUMMARY SUIT NO. 243 OF 2017


                      Drive India Enterprise Solutions
                      Ltd.                                          .. Applicant
                      IN THE MATTER BETWEEN:
                      Drive India Enterprise Solutions
                      Ltd.                                          .. Applicant/Decree Holder

                                  Vs.

                      Haier Telecom (India) Pvt. Ltd.               .. Judgment Debtor

                                AND
                      Pegasus Telecom (Qindago) Co. Ltd.            .. Respondent

                      Sarosh Bharucha a/w Ms. Sneha Jaisingh, Ms. Prerna Shankar & Ms. Anshul
                      Singh i/b Bharucha & Partners for Applicant/Decree Holder.
                      Hubab Sayyed a/w Sahil Sayyed for Respondent (Garnishee) in
                      IA/3103/2021, 3099/2021, 3118/2021.

                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- JULY 12, 2022.

P. C.:

1. Mr. Bharucha the learned counsel appearing on behalf of

the Applicant/Decree Holder tenders Draft Amendments to the above

Interim Application. The same are taken on record and marked 'X' for

Utkarsh page 1 of 2 23.3.ia.3104.2021.doc

identification.

2. The Applicant is allowed to amend the Interim Application

in terms of the Draft handed in. The amendments shall be carried out

within a period of 1 week from today.

3. Place the above matter on board on 4th August, 2022.

4. 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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