Lic Housing Finance Limited vs Larsen And Toubro Finance Limited
2024 Latest Caselaw 24582 Bom

Bombay High Court

Lic Housing Finance Limited vs Larsen And Toubro Finance Limited on 21 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             919. IAL 6373-24 in IAL 27190-23 @ others.doc


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

                                  INTERIM APPLICATION (L) NO. 6373 OF 2024
                                                   WITH
                            COMMERCIAL EXECUTION APPLICATION (L) NO. 4459 OF 2023

                       LIC Housing Finance Limited                              ...Applicant
                                   V/s.
                       Larsen and Toubro Finance Limited                        ...Respondent

                                                         WITH
                                        INTERIM APPLICATION (L) NO. 27190 OF 2023

                       Mr. Naushad Engineer, Senior Advocate with Ms. Simantini Mohite ,
                       Ms. Mallila Joshi and Ms. Nishka Shah i/b Solomon & Co. Advocate for
                       the Applicant/Judgment Holder.
                       Mr. Karl Tamboly with Mr. Archit Virmani and Mr. Atul Gupta for
                       Applicant.
                       Mr. Rohaan Cama with Ms. Ayushi, Ms. Pallavi Kulkarni, Ms. Daksha A.
                       Parmar i/b Mr. Prajot Jaggi for Judgment Debtors No. 3 to 7.
                       Mr. N. C. Pawar, OSD, Court Receiver with Mr. Gajanan Surve, Master
                       (Adm.) present.

                                                 CORAM   :     ABHAY AHUJA, J.

 NIKITA                                          DATE    :     21st AUGUST, 2024
 YOGESH
 GADGIL                P.C. :

1. Pursuant to earlier orders of this Court, today when the matter is

called out, upon being pointed out to the learned Counsel that on 6 th

May, 2024, liberty was granted to the parties to work out an amicable

settlement, after a brief discussion, learned Senior Counsel / learned

Counsel for the parties agree to sit together to work out an amicable

settlement including sale of the property in question.

919. IAL 6373-24 in IAL 27190-23 @ others.doc

2. Mr. Cama, learned Counsel appearing for the Award Debtor viz.

Kalamboli Structurals and Roofings Private Limited submits that his

client would welcome any proposal to resolve the matter and offers to

furnish an affidavit updating the affidavit dated 7 th September, 2021

with respect to the disclosures made before the sole Arbitrator.

3. Let the said updated affidavit be filed by the next date with copy

to the other side.

4. At the request of the learned Senior Counsel / learned Counsel

for the parties, list on 11th September, 2024 on the supplementary

board.

5. In the meanwhile, the parties are at liberty to confer and work

out an amicable settlement.

(ABHAY AHUJA, J.)