Citation : 2022 Latest Caselaw 2196 Bom
Judgement Date : 3 March, 2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION LODGING NO. 22694 OF 2021
In
COMMERCIAL EXECUTION APPLICATION STAMP NO. 22692 OF 2021
Bhagwan Thadhani @ Bhagwan Thadani ....PETITIONER
V/S
Tridhaatu Asset Holding Llp And Anr. ....RESPONDENT
WITH INTERIM APPLICATION LODGING NO. 27999 OF 2021 In COMMERCIAL EXECUTION APPLICATION STAMP NO. 22692 OF 2021
Vistra Itcl (india) Limited ....PETITIONER V/S Bhagwan Thadhani @ Bhagwan Thadani And....RESPONDENT
Ors
Mr. Zal Andhyarujina, Senior Counsel with Chirag Kamdar, Karan Bhide, Nanki Grewal & Manasi Joglekar i/b Wadia Ghandy & Co. for the Applicant in IA(L)/27999/2021 Dr. Birendra Saraf, Senior Counsel with Vaibhav Charalwar, Mr. Murtuza Federal, Sougat Pati and Sudarshan Satalkar i/b Federal & Co. for the Applicant in IA(L)/22694/2021 Saket Mone a/w Mr. Abhishek Salian i/b Vidhii Partners for Judgment Debtor.
S.K.Dhekale, OSD, Court Receiver is present
CORAM : HON'BLE SHRI JUSTICE B.P.
COLABAWALLA J
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DATE : 3rd March, 2022
P.C. :
S. O. to 11/03/2022 .
( ASSOCIATE )
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