Sanwarlal Agarwal And 4 Ors vs Ashok Kumar Kothari And 5 Ors
2024 Latest Caselaw 24381 Bom

Bombay High Court

Sanwarlal Agarwal And 4 Ors vs Ashok Kumar Kothari And 5 Ors on 19 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                 903. EXAL 139-20.doc


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

                                       EXECUTION APPLICATION (L) NO. 139 OF 2020

                      Sanwarlal Agarwal and Ors.                                   ...Applicants
                                 V/s.
                      Ashok Kumar Kothari and Ors.                                 ...Respondents

                      Mr. Anil Singh, Senior Advocate with Mr. Amogh Singh, Mr. Vikas
                      Mishra, Mr. Nirav Karia and Mr. Adarash Vyas i/b Mr. Bhavin R. Bhatia,
                      Advocate for the Judgment Creditors.
                      Mr. Vishal Kanade with Mr. Mukul Taly and Mr. Aziz Mohd and Ms.
                      Sneha Mishra i/b Mr. Janshed Ansari for Respondents/ Judgment
                      Debtors.
                                        CORAM       :     ABHAY AHUJA, J.

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

1. This matter has been heard. However, Mr. Kanade, learned

Counsel appearing for the Plaintiffs submits that the Execution

Application and the connected Interim Application filed by the Plaintiffs

are not on board and that the same also be listed.

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL 2. Accordingly, list on 28th September, 2024 alongwith Interim GADGIL Date:

2024.08.19 14:36:00 +0530

Applications (L) No. 5203 of 2021, 546 of 2022 and 28981 of 2021 and

Notice (L) No. 31837 of 2022 in Execution Application No. 1041 of

2022.

(ABHAY AHUJA, J.)