Manmohan Tiwana vs Sadguru And Dlpl Joint Venture
2024 Latest Caselaw 23796 Bom

Bombay High Court

Manmohan Tiwana vs Sadguru And Dlpl Joint Venture on 13 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                 18-IA(L)-5650-2024.doc


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

                                  INTERIM APPLICATION (L) NO. 5650 OF 2024
                                                    IN
                            COMMERCIAL EXECUTION APPLICATION (L) NO. 5518 OF 2024

                      MANMOHAN TIWANA AND ANOTHER                           )...APPLICANTS
                                                    IN THE MATTER BETWEEN
                      MANMOHAN TIWANA AND ANOTHER                           )...ORI.CLAIMANTS /
                                                                            AWARD HOLDERS
                               V/s.
                      SADGURU AND DLPL JOINT VENTURE                        )..ORI.RESPONDENT
                                                                              / AWARD DEBTOR


                      Mr.Firoz Bharucha, Ms.Nikita Vardhan and Ms.Nidhi Pathak i/by Kanga
                      & Co., Advocate for the Applicants/Original Claimants.
                      Mr.Jeet Gandhi a/w. Mr.Rahul Arora, Advocate for the Respondent.


                                                      CORAM    :    ABHAY AHUJA, J.

                                                      DATE     :    13th AUGUST 2024

                      P.C. :

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

Digitally learned Counsel for the Respondent, was not available.

        signed by
        ARTI
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2024.08.13
        17:36:11
        +0530

2. When the matter is called out in the afternoon session,

Mr.Gandhi, learned Counsel, appears for the Respondent/Judgment

18-IA(L)-5650-2024.doc

debtor and seeks two weeks time to file disclosure affidavit, as directed

by order dated 11th March 2024.

3. Mr.Bharucha, learned Counsel appearing for the Applicants,

leaves it to the orders of this Court.

4. Accordingly, let the disclosure affidavit be filed, as directed by

order dated 11th March 2024, within a period of two weeks, with a copy

to the other side. Response to the same be filed in a week thereafter,

with a copy to the other side.

5. List on 19th September 2024.

(ABHAY AHUJA, J.)