Manorama Narayan Shetty vs Coffee Dynamics Pvt. Ltd
2024 Latest Caselaw 23941 Bom

Bombay High Court

Manorama Narayan Shetty vs Coffee Dynamics Pvt. Ltd on 14 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           903. EXAL 34582-23.doc


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

                                     EXECUTION APPLICATION (L) NO. 34582 OF 2023

                     Manorama Narayan Shetty                                        ...Applicant
                           V/s.
                     Coffee Dynamics Pvt. Ltd.                                      ...Respondent

                     Mr. Advait Sethna (through VC) with Mr. L. S. Shetty, Mr.Niranjan
                     Shimpi,Mr. Darshan Bafna,Mr. Poushali Choudhary, Ms. Juhi Masani,
                     Mr. Sandeep R. and Mr. Nihal Rebello i/b Shetty Malhotra and
                     Associates, Advocate for the Applicant.
                     Mr H. T. Pawar i/b Jani & Parekh for Respondent.

                                               CORAM   :         ABHAY AHUJA, J.

                                               DATE    :         14th AUGUST, 2024


                     P.C. :

1. Pursuant to the order dated 30th July, 2024, today when the

matter is called out, Mr. Pawar, learned Counsel appears for the

Respondent - Judgment Debtor and submits that he has just now Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL received an additional affidavit dated 14 th August, 2024 filed by the GADGIL Date:

2024.08.14 19:39:31 +0530 Applicant-Judgment Creditor and that some time be granted to take

instructions on the same, however, submitting that a Demand Draft of

Rs.11,74,785/- is being handed over to the learned Counsel for the

Judgment Creditor present in the Court.

903. EXAL 34582-23.doc

2. Learned Counsel for the Judgment Creditor accepts the same on

a without prejudice basis.

3. Accordingly, for the Advocate for the Respondent-Judgment

Debtor to revert with instructions and/or file response to the affidavit

filed on behalf of the Judgment Creditor, list on 9th September, 2024.

(ABHAY AHUJA, J.)