Seftech India Private Limited vs Gaurang Vinod Doshi And Anr
2023 Latest Caselaw 12074 Bom

Bombay High Court

Seftech India Private Limited vs Gaurang Vinod Doshi And Anr on 4 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ORDINARY ORIGINAL CIVIL JURISDICTION
   COMMERCIAL EXECUTION APPLICATION NO. 566 OF
                     2019

Seftech India Pvt Ltd                  .. Applicant
                   Versus
Gaurang Vinod Doshi and anr            .. Respondents
                     WITH
       INTERIM APPLICATION NO. 2157 OF 2021
                       IN
   COMMERCIAL EXECUTION APPLICATION NO. 566 OF
                      2019

Sanjay Kapoor                          .. Applicant
                    Versus
Seftech India Pvt. Ltd. and 2 ors    .. Respondents
                                WITH
       INTERIM APPLICATION (L) NO. 11968 OF 2021

Seftech India Pvt Ltd                  .. Applicant
                   Versus
Gaurang Vinod Doshi and anr            .. Respondents
                     WITH
       INTERIM APPLICATION NO. 291 OF 2022
                      IN
   COMMERCIAL EXECUTION APPLICATION NO. 566 OF
                     2019

Ashok Sharadbhai Shah                  .. Applicant
                   Versus
Seftech India Pvt Ltd and 2 ors        .. Respondents
                     WITH
       INTERIM APPLICATION NO. 2153 OF 2021
                       IN
   COMMERCIAL EXECUTION APPLICATION NO. 566 OF
                      2019



Ashish




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Achal Surinder Kapoor Alias Bony Kapoor .. Applicant
                   Versus
Seftech India Pvt Ltd and 2 ors         .. Respondents
                               WITH
          INTERIM APPLICATION NO. 2152 OF 2021
                                IN
COMMERCIAL EXECUTION APPLICATION NO.566 OF 2019

Sunita Anil Kapoor                              .. Applicant
                   Versus
Seftech India Pvt Ltd and anr.                  .. Respondents

                                       ...

Mr.Anuj Narula i/b Jhangiani Narula and Associates for decree
holder.
Mr.D.S. Choudhari, Deputy Sheriff of Mumbai present.
Mr. Manan Shah i/b Lex Conseiller for Mr. Gaurang Doshi for
defendant/respondent in Suit No. 340/2023.
Ms. Mamta Shah for Applicants.

                          CORAM: BHARATI DANGRE, J.

DATED : 4th DECEMBER 2023 P.C:-

1 It is informed that Mr. Gaurang Doshi, the judgment debtor has filed a regular Suit vide No.340 of 2023, under Section 6 of the Specific Relief Act.

The learned counsel Mr. Narula as well the learned counsel for Mr. Gaurang Doshi, request the Suit to be taken up for hearing along with the present applications, hence, re-notify to 19/12/2023.

( SMT. BHARATI DANGRE, J.)

Ashish