European Gateways Sarl vs Bonton Holidays Pvt Ltd
2024 Latest Caselaw 23845 Bom

Bombay High Court

European Gateways Sarl vs Bonton Holidays Pvt Ltd on 13 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                            16-IA-3361-2021.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                       IN ITS COMMERCIAL DIVISION
                INTERIM APPLICATION NO. 3361 OF 2021
                                 IN
          COMMERCIAL EXECUTION APPLICATION NO. 1235 OF 2019

 European Gateways SARL                      ... Applicant
                  V/s.
 Bonton Holidays Pvt. Ltd. and others        ... Respondents

                              WITH
                CHAMBER SUMMONS NO. 1035 OF 2019
                                IN
          COMMERCIAL EXECUTION APPLICATION NO. 1235 OF 2019

 Ms. Kashmita Belwalkar alongwith Mr. Shrikant Pillai instructed by
 M/s. Solomon & Co., Advocate for the Applicant.
 Mr. Vikhil Dhoka alongwith Mr. Manas Bahuguna instructed by GM
 Legal, Advocate for the Respondents.
                                 CORAM       :       ABHAY AHUJA, J.

                                 DATE        :       13 AUGUST, 2024
 P.C. :

1. Ms. Belwalkar appears for the Applicant/Judgment Creditor

and submits that the Appeal Court has stayed the implementation and

execution of the Award in execution application and that therefore this

Court adjourn the matter sine die. Accordingly, the Execution

Application as well as the connected Interim Applications and the

Chamber Summons are adjourned sine die. Remove from board.

Liberty to apply.

(ABHAY AHUJA, J.)