Malvika Herbopharma Pvt. Ltd vs Hotel Shanti Doot And 5 Ors
2024 Latest Caselaw 23938 Bom

Bombay High Court

Malvika Herbopharma Pvt. Ltd vs Hotel Shanti Doot And 5 Ors on 14 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                       905. IAL 5273-24 in EXA 1049-24.doc


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

                                       INTERIM APPLICATION (L) NO. 5273 OF 2024
                                                         IN
                                       EXECUTION APPLICATION NO. 1049 OF 2024

                     Malvika Herbopharma Pvt. Ltd.                      ...Applicant/Decree Holder
                     In the matter between
                     Hotel Shanti Doot and Ors.                         ...Petitioners/Judgment Crs.
                            V/s.
                     The Authorsied Officer, Dombivali Nagri
                     Sahakari Bank Ltd. and Anr.                        ...Respondents

                     Ms. Agnel Carneira with Ms. Gayatri Sathe i/b Mulla and Mulla and
                     CBC., Advocate for the Applicant.
                     Mr. Anil V.Anturkar, Senior Advocate with Ms. Kalyani Tulankar and Mr.
                     Ravikant Purohit i/b Mr. Ranjit D. Shinde for the Judgment Debtors No.
                     2 to 4.

                                               CORAM    :       ABHAY AHUJA, J.

                                               DATE     :       14th AUGUST, 2024


                     P.C. :


       Digitally
       signed by

1. When the matter is called out, Mr. Anturkar, learned Senior NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2024.08.14 19:39:31 Counsel appearing for the Respondents-Judgment Debtors seeks some +0530

time in the matter submitting that the notice in the matter has been

served only after the matter has been circulated and this Court consider

keeping the matter on 26th August, 2024.

2. Ms. Carneira, learned Counsel appearing for the applicant-

Decree Holder submits that all that the Application is seeking

905. IAL 5273-24 in EXA 1049-24.doc

continuation of the Court Receiver already appointed in another matter

with respect to the same property which is also the subject matter of

this Application, however, submitting that he has no objection if the

matter is listed on 26th August, 2024.

3. Accordingly, list on 26th August, 2024.

4. Registry to accept the rejoinder.

(ABHAY AHUJA, J.)