Sneha Metal Private Limited ... vs Nikhil Gandhi
2023 Latest Caselaw 3176 Bom

                                                         16-COMEX (L) 351.2023.doc


 K.S. Jadhav


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN ITS COMMERCIAL DIVISION

      COMMERCIAL EXECUTION APPLICATION (L) NO.351 OF 2023

 Sneha Metals Private Limited & Ors.,       ...Applicants/
                                             Decree Holders/
                                             Original Claimants
         Versus

 Nikhil Gandhi & Ors.,                      ...Respondents/
                                             Judgment Debtors
                               ----------
 Mr. Sharad Bansal a/w Mr. Krishkumar Jain a/w Ms. Drishti Jain i/b
 Mr. Ritesh K. Jain, Advocates for Applicants/Decree Holders/Original
 Claimants.
 Mr. Rajiv Naik a/w Megh Soni i/b Crawford Baylay & Co., Advocate
 for Respondent No.1.
                               ----------

                               CORAM : R.I. CHAGLA J.

                                DATE        : 29TH MARCH, 2023.
 ORDER :

1. The matter has been placed under the caption for

Settlement / Consent Terms. The learned Counsel appearing for the

Applicants states that the parties have arrived at Consent Terms. The

learned Counsel appearing for Respondent No.1 states that the

Respondent No.1 has not consented to these terms. He has sought

16-COMEX (L) 351.2023.doc

time in view of the Respondent No.1 undergoing open heart surgery

within two days.

2. The above Commercial Execution Application is accordingly

stood over till 6th June, 2023.

3. Liberty to the parties to apply.

[R.I. CHAGLA J.]