Shapoorji Pallonji And Co. Ltd vs Nilesh Thakur 3 Ors. And Acecard ...
2023 Latest Caselaw 2268 Bom

                       Utkarsh                                                   P.ia.1254.2022.doc



          Digitally
          signed by
          UTKARSH
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
UTKARSH   KAKASAHEB
KAKASAHEB BHALERAO
BHALERAO  Date:
          2023.03.13
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
          10:34:33
          +0530

                                    INTERIM APPLICATION NO.1254 OF 2022
                                                              IN
                                   EXECUTION APPLICATION NO.1580 OF 2015
                                                              IN
                                                 SUIT NO.2576 OF 2022


                       Shapoorji Pallonji & Co. Pvt Ltd.          .. Applicants/Plaintiffs
                                                       Decree Holder/Judgment Creditors

                       In the matter between:


                       Shapoorji Pallonji & Co. Pvt Ltd.                 .. Plaintiffs/Decree Holder/
                                                                         Judgment Creditors

                                       Versus

                       Nilesh Thakur & Ors.                              .. Defendants/
                                                                         Judgment Debtors
                                 AND
                       Acecard Trading Pvt Ltd & Ors.                    .. Respondents


                       Ms.       Rhea    Mehta     i/b     Mr.     Gaurang       Mehta,        for    the
                       Applicant/Decree Holder.
                                       _________________________________
                                       CORAM:- B.P.COLABAWALLA, J.

DATE -: MARCH 9, 2023.

______________________________

9 March, 2023 Utkarsh P.ia.1254.2022.doc

P. C.

1. The above matter not to be placed before a bench of which I

am a member (B.P. Colabawalla, J.).

2. This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or e-mail of a digitally signed copy of this order.

B. P. COLABAWALLA, J

9 March, 2023