Vsj Investments Private Limited vs Saraswati Education Society And 8 ...
2024 Latest Caselaw 23794 Bom

Bombay High Court

Vsj Investments Private Limited vs Saraswati Education Society And 8 ... on 13 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                   917.IAL 12188-23 in COMEX 37-18 @ connected matters.doc


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

             INTERIM APPLICATION (L) NO. 12188 OF 2023
                               IN
          COMMERCIAL EXECUTION APPLICATION NO. 37 OF 2018

 Pegasus Assets Reconstruction Pvt. Ltd.          ...Applicant
             V/s.
 Piramal Finance Limited                          ...Respondent
                                 WITH
       COMMERCIAL EXECUTION APPLICATION NO. 37 OF 2018
                                 WITH
            INTERIM APPLICATION (L) NO. 12188 OF 2023
                                 WITH
              CHAMBER SUMMONS (L) NO. 848 OF 2019
                                 WITH
                 CHAMBER SUMMONS NO. 84 OF 2017
                                 WITH
             CHAMBER SUMMONS (L) NO. 1774 OF 2018
                                 WITH
              CHAMBER SUMMONS (L) NO. 381 OF 2019
                                 WITH
              CHAMBER SUMMONS (L) NO. 358 OF 2019

 Mr. Abhay Khandeparkar with Mr. Mayank Samuel i/b Sirius Legal for
 Applicant in IA 12188-23.
 Mr. Gaurav Mehta with Ms. Sonam Mhatre, Mr. Darshil Thakkar and
 Mr. Jash Gandhi i/b Daval Vussonji & Associate for the Plaintiff.
 Mr. Atmaram Patade i/b SSP Legal for the Applicant in CHSL 1774/18.
 Mr. N. C. Pawar, OSD, Court Receiver present.

                           CORAM     :       ABHAY AHUJA, J.

                           DATE      :       13th AUGUST, 2024
 P.C. :

1. After these matters have been briefly argued by the learned

Senior Counsel and Counsel appearing in these matters it has emerged

917.IAL 12188-23 in COMEX 37-18 @ connected matters.doc

that the best course of action would be for the Court Receiver to give a

status update with respect to the eight properties in question.

2. Let the Court Receiver furnish a report to this Court within a

period of three weeks with respect to the steps taken over by the Court

Receiver or by the Sheriff or by the Judgment Creditors / Secured

Creditors for disposal of these properties to recover the dues.

3. List on 11th September, 2024.

(ABHAY AHUJA, J.)