The Movies Begin Limited vs Sheetal Vinod Talwar
2023 Latest Caselaw 996 Bom

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          SHANKAR
 SHANKAR NIJASURE
 NIJASURE Date: 2023.02.01
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                                                                             m4-ia-1703-2022.doc

jsn
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       ORDINARY ORIGINAL CIVIL JURISDICTION

                                          INTERIM APPLICATION NO.1703 OF 2022
                                                           IN
                                    COMM EXECUTION APPLICATION NO.60 OF 2021


           The Movies Begin Ltd.                                           ...Applicant/
                                                                           Decree Holder

                                 Versus

           Sheetal Vindo Talwar                                            ...Respondent

                                                        ----------
           Ms. Simran Jalan i/b. Jerome Merchant + Partners for the
           Applicant / Decree Holder.
           Ms. Naira Jeejebhoy with Ms. Pooja Vasandani and Ms. Abhyarathana
           Singh i/b. M/s. Rashmikant and Partners for the Respondent.
                                                        ----------

                                                        CORAM : R.I. CHAGLA J

                                                         DATE        : 31 January 2023

           ORDER :

1. Mentioned. Not on board. Taken on board.

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

Applicant / Decree Holder has sought circulation of the papers and

proceedings in the matter for early date for seeking urgent relief as

m4-ia-1703-2022.doc

prayed for in the Interim Application taken out in the Execution

Application.

3. The notice under Order XXI Rule 22 of the Code of Civil

Procedure, 1908 was issued by the Registry on 11th March, 2022 on

the Respondents / Judgment Debtor. However, the response of the

Respondents / Judgment Debtor has not been filed. The Advocates

for the Respondent / Judgment Debtor has recently changed and

accordingly the time has been sought for filing response to the show

cause notice.

4. In view thereof, the Respondent / Judgment Debtor to

file response on or before 14th February, 2023.

5. The matter shall be listed on 17th February, 2023.

[R.I. CHAGLA J.]