Reliance Industries Limited vs National Insurance Company ...
2023 Latest Caselaw 2098 Bom

                                                          1-ia-4139-2022.doc

jsn
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                      INTERIM APPLICATION NO.4139 OF 2022
                                         IN
            COM EXECUTION APPLICATION (L) NO.18607 OF 2022

      Reliance Industries Ltd.                        ...Claimant /
                                                      Decree Holder

            Versus

      National Insurance Co. Ltd.                     ...Respondent /
                                                      Judg. Debtor.
                                      ----------
      Mr. Firdosh Pooniwalla, Senior Advocate with Mr. Bhushan
      Deshmukh, Mr. Rubin Vakil, Mr. Ashwin Dave, Ms. Reshma Ranadive
      and Ms. Priyanka Masant i/b. A.S. Dayal and Associates for the
      Decree Holder / Claimant.
      Navroz Seervai with Yashesh Kamdar with Jenil Shah i/b. Ganesh
      and Co. for the Respondent.
                                      ----------

                                      CORAM : R.I. CHAGLA J.
                                       DATE : 2 MARCH, 2023.
      ORDER :

1. By this Interim Application, the Applicant / Decree

Holder has sought disclosure order against the Respondent /

Judgment Debtor in terms of prayer clause (a) of the Interim

Application.

2. Mr. Seervai, the learned Senior Counsel appearing for

1-ia-4139-2022.doc

the Respondent / Judgment Debtor has sought time to file Affidavit

in Reply disclosing the particulars mentioned in prayer clause (a) to

the Interim Application.

3. The Respondent / Judgment Debtor shall file Affidavit in

Reply making the requisite disclosures within a period of two weeks

from the date of this Order.

4. Place the Interim Application on 21st March, 2023.

[ R.I. CHAGLA J. ]