National Insurance Company ... vs Reliance Industries Limited
2023 Latest Caselaw 393 Bom

                                                              22-IAL-41158-22.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

                    INTERIM APPLICATION (L) NO. 41158 OF 2022
                                       WITH
                    INTERIM APPLICATION (L) NO. 41162 OF 2022
                                         IN
                COMMERCIAL EXECUTION APPLICATION NO. 1 OF 2023


      National Insurance Company Limited                  ...Applicant/
                                                          Judgment Debtor

                In the matter of

      Reliance Industries Limited                         ...Claimant/
                                                          Decree-holder

                Versus

      National Insurance Company Limited                  ...Respondent/
                                                          Judgment Debtor

                                      ----------
      Mr. Navroz Seervai, Senior Advocate a/w Mr. Yashesh Kamdar, Jenil
      Shah i/by Ganesh & Co. for the Applicant/ Judgment-Debtor.
      Mr. Firdosh Pooniwala a/w Mr. Rubin Vakil, Mr. Ashwin Dave, Mr.
      Sidesh Koti i/by A.S. Dayal & Associates for the Claimant/ Decree-
      holder.
                                      ----------

                                      CORAM : R.I. CHAGLA J
                                       DATE : 10 January 2023

      ORDER :

1. Mr. Pooniwala, learned Counsel appearing for the

22-IAL-41158-22.doc

Claimant/Decree-holder has sought time to file Affidavit in Reply to

the above Interim Applications.

2. The Claimant/ Decree-holder shall file Affidavit in Reply

on or before 17th January 2023.

3. Place both the Interim Applications on 19th January 203,

high on board.

[R.I. CHAGLA J.]