Vijay Anantrai Doshi vs Micro Capitals Private Limited
2024 Latest Caselaw 23722 Bom

Bombay High Court

Vijay Anantrai Doshi vs Micro Capitals Private Limited on 12 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                   912-IAL-18891-2023.doc


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

                  INTERIM APPLICATION (L) NO. 18891 OF 2023
                                            IN
          COMMERCIAL EXECUTION APPLICATION NO. 51 OF 2022
 Vijay Anantrai Doshi and another                             ...        Applicants
 In the matter between :
 Micro Capitals Private Limited                               ...        Claimant
          Vs.
 Aarya Equity (India) Private Limited and another ...                    Respondents
                                         .........
 Mr. Ankit Lohia alongwith Ms. Supriya Nair instructed by Mr. Aditya
 Bhansali for the Applicants.
 Mr. Sarang Pathak for the Resolution Professional of Respondent-
 Company.
 Mr. Shanay Shah for the Respondents/Judgment Creditors.

                           CORAM     :           ABHAY AHUJA, J.

                           DATE      :           12 AUGUST, 2024

 P.C. :

1. Mr. Lohia appears for the Applicants and seeks some

accommodation, submitting that he has a fixed matter in the afternoon

session. Mr. Shah has no objection if some accommodation is granted.

2. List on 26th August 2024.

(ABHAY AHUJA, J.)