Bhagwan Thadhani @ Bhagwan ... vs Tridhaatu Asset Holdings Llp And ...
2023 Latest Caselaw 3136 Bom

                                                          1-1-CRR-41-2023-SPK.doc

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

                      COURT RECEIVER'S REPORT NO.41 OF 2023
                                        WITH
                    INTERIM APPLICATION (L) NO. 22694 OF 2021
                                        WITH
                         INTERIM APPLICATION NO. 4047 OF 2022
                                          IN
                COM EXECUTION APPLICATION (L) NO.22692 OF 2021
                                        WITH
                    INTERIM APPLICATION (L) NO. 29149 OF 2021
                                          IN
                    INTERIM APPLICATION (L) NO. 22694 OF 2021


      Bhagwan Thadani @ Bhagwan                     ...Applicant/Judgment
      Thadhani                                      Creditor/Ori. Plaintiff.

                Versus

      Tridhaatu Asset Holdings LLP & Anr.           ...Respondents/
                                                    Judgment Debtors/Ori.
                                                    Defendants

                                       ----------
      Dr. Birendra Saraf, Senior Counsel, Mr. Naushad Engineer, Mr.
      Vaibhav Charalwar, Mr. Sharad Bansal, Mr. Murtaza Federal, Mr.
      Veer Ashar and Mr. Sudarshan Satalkar i/b. Federal & Co. for the
      Applicant/Judgment Creditor.
      Mr. Saket Mone, Mr. Abhishek Salian, i/b. Vidhii Partners for the
      Judgment Debtors.
      Mrs. Rekha Rane, 2nd Asstt. to C.R. present.
                                       ----------



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                                                    1-1-CRR-41-2023-SPK.doc

                                     CORAM : R.I. CHAGLA J

                                       DATE   : 29 March 2023

ORDER :

1. Dr. Birendra Saraf, learned Senior Counsel appearing for

the Judgment Creditor has sought speaking to the minutes of the

order dated 27th February 2023.

2. In paragraph 5 at page 4, 3rd last line, the figure

mentioned as "Rs. 3.20 Crores" shall be corrected to read as "Rs. 2.30

Crores".

3. Order dated 27th February 2023 is corrected accordingly.

[R.I. CHAGLA J.]