Ttd Realtors Pvt. Ltd vs Tridhaatu Asset Holding Llp
2024 Latest Caselaw 23311 Bom

Bombay High Court

Ttd Realtors Pvt. Ltd vs Tridhaatu Asset Holding Llp on 8 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             907-IAL-21235-2024.doc


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

            INTERIM APPLICATION (L) NO. 21235 OF 2024
                              IN
      COMMERCIAL EXECUTION APPLICATION (L) NO. 22692 OF 2021

 TTD Realtors Pvt. Ltd.                        ... Applicant

 In the matter between :

 Bhagwan Thadani @ Bhagwan Thadhani            ... Judgment Creditor/
                                                 Original Plaintiff

                  V/s.

 Tridhaatu Asset Holding LLP and another       ... Respondents/Judgment
                                                 Debtors/Original
                                                 Defendants

 Mr. Ankit Lohia alongwith Ms. Aditi Bhat, Ms. Deeksha Jani, Mr. Niket
 Jani, Ms. Haleema Merchant instructed by Jani & Parikh, Advocate for
 the Applicant/Auction Purchaser.
 Mr. Mihir Mekal instructed by Federal & Company, Advocate for the
 Judgment Creditor.
 Mr. Saket Mone alongwith Mr. Abhishek Salian instructed by Vidhii
 Partners for the Respondents.

                           CORAM   :     ABHAY AHUJA, J.

                           DATE    :     8 AUGUST, 2024

 P.C. :

1. This matter was kept back in the morning session as Mr. Lohia

was in the process of furnishing a draft amendment. When the matter

is called out in the afternoon session, Mr. Mone appears for the

907-IAL-21235-2024.doc

Respondents and submits that he needs some time to go through the

draft amendment. Mr. Lohia also seeks time to file rejoinder to the

reply filed on behalf of the Respondents.

2. List on 29th August 2024 on the Supplementary Board.

3. Let rejoinder be filed on the next date with a copy to the

other side.

(ABHAY AHUJA, J.)