Bhagwan Thadhani @ Bhagwan ... vs Tridhaatu Asset Holdings Llp And ...
2023 Latest Caselaw 1475 Bom

                                   Stm-CRR 41.2023 with CRR 347.2022 in COMEX(L) 22692.2021.doc


K.S. Jadhav
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                   COURT RECEIVER'S REPORT NO.41 OF 2023
                                   WITH
                   COURT RECEIVER'S REPORT NO.347 OF 2022
                                     IN
                 COMMERCIAL EXECUTION (L) NO. 22692 OF 2021

    Bhagwan Thadani @ Bhagwan Thadhani                         ...Applicant/
                                                               Judgment Creditor /
                                                               Original Plaintiff
                 Versus
    Tridhaatu Asset Holdings LLP & Anr.,                       ...Respondent/
                                                               Judgment Debtor/
                                                               Original Defendants
                                              ----------
     Mr. Murtuza Federal, Advocate for Applicant/Judgment Creditor.
                                              ----------

                                              CORAM : R.I. CHAGLA J.

                                              DATE         : 13TH FEBRUARY, 2023.
     ORDER :

1. Matter mentioned. Not on Board, taken on Board.

2. This is an application by way of praecipe for speaking to the

minutes of order dated 6th February, 2023. In Paragraph 12 of the

said order, inadvertently, the date of placing of Court Receiver's

Report is mentioned "28th February, 2023 at 2.30 p.m.", this shall be

substituted as "20th February, 2023 at 2.30 p.m.".

Stm-CRR 41.2023 with CRR 347.2022 in COMEX(L) 22692.2021.doc

3. Order dated 6th February, 2023 is corrected accordingly.

4. Application by way of praecipe is disposed of.

[R.I. CHAGLA J.]