Drive India Enterprise Solutions ... vs Haier Telecom (India) Pvt. Ltd. ...
2022 Latest Caselaw 6563 Bom

                                                                                  23.1.ia.3103.2021.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
11:09:56 +0530
                                              IN ITS COMMERCIAL DIVISION
                                    INTERIM APPLICATION NO. 3103 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
                      Nucleus Research Pvt. 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. The learned advocate appearing on behalf of the

Respondent (Nucleus Research Pvt. Ltd.) seeks time to file an affidavit-

Utkarsh page 1 of 2 23.1.ia.3103.2021.doc

in-reply to the above Interim Application.

2. Acceding to her request it is directed that the Respondent

shall file its affidavit-in-reply, if any, on or before 26 th July, 2022 and

serve a copy of the same on the advocates for the Applicant. In the

meanwhile the Respondent shall not in any manner pay to the

Judgment Debtor the sum of Rs. 52,60,000/- (Rupees Fifty Two Lakhs

Sixty Thousand Only) or any part thereof and shall not deal with the

said amount until further orders of the Court.

3. Stand over to 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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