Shamik Real Estate Llp vs Virmati Villa Co-Operative ...
2023 Latest Caselaw 2562 Bom

                                                              20-EXA-484&483-21+.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

                    INTERIM APPLICATION (L) NO. 19299 OF 2022
                                                IN
                       EXECUTION APPLICATION NO. 484 OF 2021


      Virmati Villa Co-operative Housing Society ...Judgment Creditor/
      Ltd.                                       Decree Holder (Orig.
                                                 Claimant)

                Versus

      Shamik Enterprises Private Limited                   ...Judgment Debtor
                                                           (Orig. Respondent)

                                             WITH
                    INTERIM APPLICATION (L) NO. 19301 OF 2022
                                                IN
                       EXECUTION APPLICATION NO. 483 OF 2021
                                             WITH
                    INTERIM APPLICATION (L) NO. 19303 OF 2022
                                                IN
                       EXECUTION APPLICATION NO. 484 OF 2021
                                             WITH
                    INTERIM APPLICATION (L) NO. 19309 OF 2022
                                                IN
                       EXECUTION APPLICATION NO. 483 OF 2021
                                             ----------
      Fatema Tankiwala i/by LJ Law for the Respondent/Judgment
      Creditor.
      Mr. Virat M.            Chavda   for     the    Applicant    in    IAL/19299/22,
      IAL/19309/22


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                                                      20-EXA-484&483-21+.doc


Ms. Minal V. Chavan for the Applicant in IAL/19301/22 & 19303/22
                                    ----------

                                    CORAM : R.I. CHAGLA J

                                      DATE       : 16 March 2023

ORDER :

1. Learned Counsel appearing for the Judgment Creditor

states that the Judgment Debtor/Corporate Debtor is currently in

CIRP. An Interim Resolution Professional has been appointed for the

Judgment Debtor. She has sought leave to file Affidavit in Reply to

bring these facts on record as well as to take steps to amend the

cause title of the Execution Application for bringing the Interim

Resolution Professional on record as to represent the Judgment

Debtor.

2. Accordingly, the Judgment Creditor shall file Affidavit in

Reply within a period of one week from today. Further, the Interim

Resolution Professional shall be brought on record to represent the

Judgment Debtor and which amendment shall be carried out within a

period of one week from today.

20-EXA-484&483-21+.doc

3. The Interim Application taken out by the

Applicant/Obstructionists for raising of attachment will be considered

on the next date, subject to hearing the Interim Resolution

Professional.

4. Place the Interim Application on 30th March 2023, first

on high on board matters.

[R.I. CHAGLA J.]