Simplex Infrastructure Ltd vs Continental Hiring Co
2024 Latest Caselaw 24345 Bom

Bombay High Court

Simplex Infrastructure Ltd vs Continental Hiring Co on 19 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                  22-ia-1719-2024.doc


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

                                   INTERIM APPLICATION NO.1719 OF 2024
                                                   IN
                            COMMERCIAL EXECUTION APPLICATION (L) NO.7217 OF 2022

                       Simplex Infrastructure Ltd                          ...Applicant
                             V/s.
                       Continental Hiring Co                               ...Respondent
                                                  WITH
                                   INTERIM APPLICATION NO.1138 OF 2024
                                                   IN
                            COMMERCIAL EXECUTION APPLICATION (L) NO.7217 OF 2022
                                                  WITH
                                   INTERIM APPLICATION NO.1128 OF 2022
                                                   IN
                            COMMERCIAL EXECUTION APPLICATION (L) NO.7217 OF 2022

                       Mr. Nigel Quraishy i/b Mr. Dushyant Krishnan for Decree Holder.
                       Mr. Ansh Karnawat with Ms. Amruta Sawant i/b P. Shah for
                       Respondent.

 NIKITA                                          CORAM   :   ABHAY AHUJA, J.

YOGESH GADGIL DATE : 19th AUGUST, 2024

P.C. :

1. Mr. Karnawat, learned Counsel appears for the Respondent and

seeks some accommodation submitting that his attorney has the

judgments and she is on her legs before another Court and some

accommodation be granted.

22-ia-1719-2024.doc

2. Mr. Quraishy, learned Counsel who appears for the Applicant has

no particular objection, submitting that a short accommodation be

granted.

3. Accordingly, list on 19th September, 2024.

4. The restraint contained in paragraph 5 of the order dated 4 th

April, 2024 to continue till the next date.

(ABHAY AHUJA, J.)