Tikamdas And Associates vs Deepak Raheja
2024 Latest Caselaw 23721 Bom

Bombay High Court

Tikamdas And Associates vs Deepak Raheja on 12 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                            7-IA-3545-2023.doc


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

               INTERIM APPLICATION NO.3545 OF 2023
                               IN
          COMMERCIAL EXECUTION APPLICATION NO.22 OF 2023

 Shailesh Bhagoobhai Bholabhai                       ...Applicant
          V/s.
 Deepak Raheja                                       ...Respondent
                              WITH
             INTERIM APPLICATION (L) NO.10119 OF 2024
                               IN
          COMMERCIAL EXECUTION APPLICATION NO.23 OF 2023
                              WITH
             INTERIM APPLICATION (L) NO.10216 OF 2024
                               IN
          COMMERCIAL EXECUTION APPLICATION NO.22 OF 2023
                              WITH
               INTERIM APPLICATION NO.3546 OF 2023
                               IN
          COMMERCIAL EXECUTION APPLICATION NO.23 OF 2023

 Mr. Shanay Shah i/b AVP Partners, Advocate for the Applicant in
 IA/3545/2023.
 Ms. Nehaa Shah a/w Munaf Virjee i/b AMR Law, Advocate for the
 Respondent.
 Mr. Nikhil Gupta i/b Wadia Ghandy & Co., Advocate for the Applicants
 in IAL/10119/2024 and IAL/10216/2024.

                           CORAM   :   ABHAY AHUJA, J.

                           DATE    :   12th AUGUST, 2024


 P.C. :

1. Ms. Nehas Shah learned Counsel appears for the Respondent-

Judgment Debtor and submits that as directed by this Court the

7-IA-3545-2023.doc

Judgment Debtor has filed affidavit placing on record that there is a

statutory moratorium in respect of the said Judgment Debtor.

2. Registry to accept the affidavit. Proceedings are adjourned sine

die. Liberty to apply.

(ABHAY AHUJA, J.)