Nanu Producation Llp vs Laad Flims And Ors
2023 Latest Caselaw 2293 Bom

                                                      41-COMEX(L) 4860.2023.doc

K.S. Jadhav
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

          COMMERCIAL EXECUTION APPLICATION (L) NO.4860 OF 2023

    Nanu Production LLP                  ...Applicant/Claimant
             Versus
    Laad Films & Ors.,                    ...Respondents/Judgment Debtors
                                      ----------
     Mr. Kaustubh Deogade, Advocate for Applicant.
     Mr. Yakshay Chheda i/b SSB Legal & Advisory, Advocate for
     Respondent No.2.
                                 ----------

                                      CORAM : R.I. CHAGLA J.

                                      DATE      : 9TH MARCH, 2023.
     ORDER :

1. The learned Advocate for the Applicant/Claimant has sought

leave to file Interim Application claiming the relief which had been

claimed in the Execution Application at Column - J.

2. Accordingly, leave is granted to the Claimant to file Interim

Application within a period of one week.

3. In the event the Application is served on the other side, the

Respondent/Judgment Debtor shall file the Affidavit-in-Reply within

a period of two weeks therefrom.

41-COMEX(L) 4860.2023.doc

4. Place the Interim Application on file by the Claimant on 6th

April, 2023.

[R.I. CHAGLA J.]