Mahendra Mohanlal Jain vs Arvind Vasantlal Sheth And Anr
2022 Latest Caselaw 8850 Bom

                                                                       10-IA-546-2019.doc

         Digitally
         signed by
         GANESH
GANESH   SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date:                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.09.07
         18:24:54
         +0530                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                          INTERIM APPLICATION NO. 546 OF 2019
                                                            IN
                           COMMERCIAL EXECUTION APPLICATION NO. 1375 OF 2018


                      Mahendra Mohanlal Jain                              .. Applicant/
                                                                          Judgment Creditor
                                                                          (Org. Claimant)
                      IN THE MATTER BETWEEN:
                      Mahendra Mohanlal Jain                              .. Judgment Creditor
                                Vs.
                      Arvind Vasantlal Sheth & Anr.                       .. Judgment Debtors
                                                                            (Org. Respondents)



                      Ish Jain. a/w. Shikhar Khandelwal i/b. Kiran Jain & Co. for the
                      Applicant.
                      Anand Seth, Son of Judgment Debtor is present.



                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- 6th SEPTEMBER, 2022.

P. C.:

1. The learned counsel appearing on behalf of the Judgment

Creditor [Original Claimant] tenders a draft amendment to the Interim

Ganesh Lokhande page 1 of 2 10-IA-546-2019.doc

Application in view of orders passed by the Division Bench dated 1 st

August, 2022 in Commercial Appeal No.97 of 2020. The draft

amendment is taken on record and marked "X" for identification.

2. The Applicant is allowed to amend the Interim Application

in terms of the draft handed in. The amendment shall be carried out

within a period of one week from today and a copy of the amended

Interim Application shall be served on the 1 st Respondent [who is the

sole proprietor of the 2nd Respondent] within a period of one week

thereafter.

3. Place the above Interim Application on board on 20th

September, 2022.

4. This order will be digitally signed by the 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. )




Ganesh Lokhande                                                    page 2 of 2