Ask Energy Solutions Pvt Ltd vs Pravara Renewable Energy Ltd And ...
2024 Latest Caselaw 23939 Bom

Bombay High Court

Ask Energy Solutions Pvt Ltd vs Pravara Renewable Energy Ltd And ... on 14 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                               5. IA 1154-22 in IAL 15345-21 @ IA 801-22 in IAL 15345-21.doc


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

                    INTERIM APPLICATION NO. 1154 OF 2022
                                     IN
                  INTERIM APPLICATION (L) NO. 15345 OF 2021

 Central Bank of India and Anr.                  ...Applicants
             V/s.
 Ask Energy Solutions Pvt. Ltd. and Anr.         ...Respondents
                                  WITH
               INTERIM APPLICATION NO. 801 OF 2022
                                   IN
            INTERIM APPLICATION (L)NO. 15345 OF 2021

 Mr. Swatantri Waghmare with Ms. Shreeya Pednekar, Advocate for the
 Judgment Creditor.
 Mr. V. K. Nair with Ms. Sreelakshmi Nair for Applicant-Central Bank of
 India.
 Mr.Swanand R. Ganoo with Mr. Rakesh Mandavkar and Ms. Vishakha
 Chokhani i/b Mr. Bhavesh V. Panjuani of Mulla and Mull and CBC for
 Garnishee No. 1.

                           CORAM     :       ABHAY AHUJA, J.

                           DATE      :       14th AUGUST, 2024
 P.C. :

1. Pursuant to the dated 26th April, 2024, today when the matter is

called out, Ms. Waghmare, learned Counsel appears for the Applicant in

Interim Application No. 798 of 2022 and seeks some more time to

amend the Application.

2. Let the amendment positively be carried out within a period of

two weeks. Let the amended application be served on the others within

5. IA 1154-22 in IAL 15345-21 @ IA 801-22 in IAL 15345-21.doc

a period of two weeks thereafter and an appropriate affidavit of service

be filed in this regard.

3. With respect to Interim Applications No. 801 of 2022 and 1154

of 2022, this Court is informed that reply has been filed, however, time

is being sought to file rejoinder.

4. Let rejoinder be filed in the Registry. Let copies of the rejoinder

also be furnished to the other parties. List on 9th October, 2024.

(ABHAY AHUJA, J.)