Taro Vazirani And 2 Ors vs Anup Karnani
2024 Latest Caselaw 22728 Bom

Bombay High Court

Taro Vazirani And 2 Ors vs Anup Karnani on 5 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                  13. IAL 41044-22 in COMESL 41041-22.doc


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

                                  INTERIM APPLICATION (L) NO. 41044 OF 2022
                                                    IN
                            COMMERCIAL EXECUTION APPLICATION (L) NO. 41041 OF 2022

                       Taro Vazirani and Ors.                                            ...Applicants
                             V/s.
                       Anup Karnani                                                      ...Respondent


                       Ms. Yogesh P. Gandhi with                 Mr.     Krish       Bhatia       for     the
                       Applicants/Judgment Creditors.
                       Mr. Sunil Badsiwal for Respondent.

                                                 CORAM   :      ABHAY AHUJA, J.

                                                 DATE    :      5th AUGUST , 2024


                       P.C. :

1. Pursuant to the order dated 28th February, 2024, today when the

matter is called out, this Court is informed that there is a statutory

moratorium operating in respect of the Respondent and that this matter

be adjourned sine die.

NIKITA YOGESH GADGIL

2. Accordingly, the matter is adjourned sine die. Liberty to apply.

(ABHAY AHUJA, J.)