Mmtc Limited vs Pancham International Ltd
2024 Latest Caselaw 24366 Bom

Bombay High Court

Mmtc Limited vs Pancham International Ltd on 19 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                 20-ia-155-2024.doc


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

                                  INTERIM APPLICATION NO.155 OF 2024
                                                  IN
                          COMMERCIAL EXECUTION APPLICATION (L) NO.1925 OF 2018

                     MMTC Limited                                        ...Applicant
                          V/s.
                     Panchem International Ltd                           ...Respondent

                     Mr. Mohit Arora with Mr. Vineet Sawant, Ms. Brinda Singh i/b Tuli &
                     Co. for Applicant.
                     Mr. Rohaan Cama with Mr. Aditya Udeshi and Mr. Netaji Gawade i/b
                     Sujay Udeshi co. for Respondent.

                                               CORAM   :   ABHAY AHUJA, J.

                                               DATE    :   19th AUGUST, 2024
                     P.C. :

1. Pursuant to the order dated 7th February, 2024, today when the

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

Respondent-Judgment Debtor in the Interim Application and seeks

some time to file reply.

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2024.08.20 14:36:17 +0530

2. Mr. Cama also points out that the proposed Respondent has not

been made party to the Application.

3. Mr. Arora, learned Counsel appears for the Applicant and seeks

some time to furnish the draft amendments. Accordingly list on 26th

August, 2024 on the supplementary board.

20-ia-155-2024.doc

4. Let the draft amendments be furnished by the next date with

copy to the other side.

(ABHAY AHUJA, J.)