Palihill Mercantile Company ... vs Soril Infra Resources Limited
2023 Latest Caselaw 836 Bom

                                                                  P2-IA-2726-22.doc

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

                        INTERIM APPLICATION NO.2726 OF 2022
                                        IN
                       EXECUTION APPLICATION NO.352 OF 2021

       Palihill Mercantile Company Pvt. Ltd.                 ... Applicant/
                                                             Original Claimant
                Versus
       Soril Infra Resources Limited                         ...Respondent/
                                                             Judgment Debtor

                                    ----------
      Mr. Atul Daga, Counsel a/w Ms. Aishwaryajeeta Tawde i/b Kanga &
      Co., Advocate for Applicant/Original Claimant.
      Mr. Anoshak Daver a/w Mr. Vaibhav Charalwar a/w Mr. Subit
      Chakraborti a/w Ms. Srushti Thorat i/b Vidhi Partners, Advocate for
      Respondent.
                                   ----------
                                         CORAM : R.I. CHAGLA J
                                         DATE  : 24 January 2023
      ORDER :

1. Matter is mentioned. Not on board. Taken on board.

2. By praecipe bearing today's date, the learned Advocate

for the Respondent/Judgment Debtor has sought extension of time

for complying with the order dated 9th January 2023 and filing the

Affidavit of Disclosure in terms of prayer clause (a) of the Interim

Application which was to be filed within three weeks from that date.

P2-IA-2726-22.doc

3. The reason stated for the delay is that the

Respondent/Judgment Debtor has been amalgamated and merged

with another entity and the assets and liabilities of the Respondent

stand transferred to the amalgamated entity.

4. In view thereof, time is extended for filing Affidavit of

Disclosure which shall be filed by the Respondent/Judgment Debtor

within a period of two weeks from the date of this order.

5. It is made clear that this is a last opportunity given to the

Respondent/Judgment Debtor to file Affidavit of Disclosure and in

the event, Affidavit of Disclosure has not been filed within stipulated

time, further ad-interim relief will be granted.

6. Place Interim Application for further ad-interim relief on

16th February 2023.

7. Praecipe is accordingly, disposed of.

[R.I. CHAGLA J.]