Modern India Ltd. And 3 Ors vs Financial Technologies (I) Ltd. And 37 ...
2023 Latest Caselaw 12732 Bom

Bombay High Court

Modern India Ltd. And 3 Ors vs Financial Technologies (I) Ltd. And 37 ... on 13 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                 EXECUTION APPLICATION NO.1371 OF 2015
                                   WITH
                   CHAMBER SUMMONS NO.693 OF 2016
                                       IN
                 EXECUTION APPLICATION NO.1371 OF 2015
Modern India Ltd. & Ors.                    ..     Claimants
                       Versus
Financial Technologies (I) Ltd & Ors.       ..     Respondents


                                   WITH
                 EXECUTION APPLICATION NO.1373 OF 2015
                                   WITH
                 CHAMBER SUMMONS (L) NO.1053 OF 2015
                                       IN
                 EXECUTION APPLICATION NO.1373 OF 2015


Modern India Ltd. & Ors.                    ..     Claimants
                       Versus
Financial Technologies (I) Ltd & Ors.       ..     Respondents


                                   WITH
                 EXECUTION APPLICATION NO.1372 OF 2015
                                   WITH
                 CHAMBER SUMMONS (L) NO.1054 OF 2015
                                       IN
                 EXECUTION APPLICATION NO.1372 OF 2015
Modern India Ltd. & Ors.                    ..     Claimants
                       Versus
Financial Technologies (I) Ltd & Ors.       ..     Respondents


M.M.Salgaonkar




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Mr.Nimeet Sharma i/b MZM Legal LLP for the Judgment
Debtor/NSEL.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 13th DECEMBER, 2023

P.C:-

1. A praecipe is moved for speaking to the minutes of the order dated 08/12/2023.

2. In paragraph No.3, the direction issued to serve an intimation upon the Garnishee, is substituted with the following direction.

"In the wake of the above, let Sheriff of Bombay, City Civil Court, Greater Mumbai appoint a Bailiff to serve the intimation upon the Garnishee at the address mentioned in table at Sr.Nos.30 & 31 of the order dated 10/09/2023, passed by the Supreme Court Committee.

It is made clear that the appointment of the Bailiff is limited only for the purpose of serving intimation."

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar