J.C. Flowers Asset Reconstruction ... vs Omkar Realtors And Developers Pvt Ltd
2023 Latest Caselaw 12568 Bom

Bombay High Court

J.C. Flowers Asset Reconstruction ... vs Omkar Realtors And Developers Pvt Ltd on 11 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

                                     1/1                   55 IAL 31343-23.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
            INTERIM APPLICATION (L) NO. 31343 OF 2023
                              IN
              INTERIM APPLICATION NO. 630 OF 2023


J.C. Flowers Asset Reconstruction Private          .. Applicant
Limited
                            Versus
 Omkar Realtors and Developers Pvt Ltd             .. Respondent
                               ...
Mr. Rohan Savant with Ms.Sonal Sanap i/b M/s.Apex Law Partners for
the applicant.
Mr.Haaris Reshamwala i/b Diamondwala & Co. for respondent.
Ms.Apurva Namwani with Janhavi Vora for the applicant in
Execution Application No. 45/2022.

                            CORAM: BHARATI DANGRE, J.

DATED : 11th DECEMBER 2023

P.C:-

1 Interim Application (L) No. 31343/2023 seek substitution of J.C. Flower Asset Reconstruction Private Limited, in place of YES Bank, in the Interim Applications which are filed in the Execution Application taken out by the Award holder.

Learned counsel representing the award holder/judgment creditor, seek some time to respond to the said application.

At her request, re-notify to 15/1/2024.

( SMT. BHARATI DANGRE, J.)

Tilak