Anand Rathi Global Finance Ltd vs Shyam Devraj Bali And 3 Others And ...
2023 Latest Caselaw 2294 Bom

                                    39-IA(L) 29508.2022 in COMEX(L) 27902.2022.doc

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

                    INTERIM APPLICATION (L) NO.29508 OF 2022
                                         IN
       COMMERCIAL EXECUTION APPLICATION (L) NO.27902 OF 2022

    Anand Rathi Global Finance Limited             ...Applicant/Claimant
             Versus
    Shyam Devraj Bali & Ors.,                      ...Respondents/
                                                    Judgment Debtors
                                      ----------
     Ms. Pranali Railkar i/b Swatantri Waghmare, Advocate for
     Respondent-Bank of Maharashtra.
     Mr. Yash Bodkur i/b S.& K. Partners, Advocate for Respondent Nos. 1
     to 4.
                                   ----------

                                      CORAM : R.I. CHAGLA J.

                                      DATE         : 9TH MARCH, 2023.
     ORDER :

1. None appears for the Applicant/Claimant.

2. By the order dated 16th February, 2023, this Court had noted

that the Interim Application had not been served on the Judgment

Debtor/Respondents.

3. Accordingly, the Applicant/Claimant is permitted to serve the

Interim Application on Judgment Debtors/Respondent Nos. 1 and 2-

39-IA(L) 29508.2022 in COMEX(L) 27902.2022.doc

Banks and file Affidavit of Service on or before next date.

4. The learned Advocate appearing for the Respondents seeks

time to file Affidavit-in-Reply to the Interim Application.

5. Accordingly, the Respondents shall file Affidavit-in-Reply

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

6. Place the Interim Application on 23rd March, 2023.

[R.I. CHAGLA J.]