Ed And F Man Commodities India Pvt Ltd vs Shree Satpuda Tapi Pariskar Ssk Limited
2024 Latest Caselaw 24645 Bom

Bombay High Court

Ed And F Man Commodities India Pvt Ltd vs Shree Satpuda Tapi Pariskar Ssk Limited on 22 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                       9-IA(L)-8270-2024.doc


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

                                   INTERIM APPLICATION (L) NO. 8270 OF 2024
                                                     IN
                               COMMERCIAL EXECUTION APPLICATION NO. 16 OF 2023

                      ED AND F MAN COMMODITIES INDIA PVT.LTD. )...APPLICANT
                                                    IN THE MATTER BETWEEN
                      AELEA COMMODITIES PRIVATE LIMITED                          )...PLAINTIFF
                               V/s.
                      SHREE SATPUDA TAPI PARISKAR SSK LIMITED )...DEFENDANT

                      Mr.Vipul        Makwana        i/by    Mr.Yatin   Shah,     Advocate         for     the
                      Applicant/Intervenor.
                      Ms.Arundhati Korale i/by Vis Legis Law Practice, Advocate for the
                      Plaintiff/Decree holder.
                      Mr.Ahmed Padela, Advocate for the Defendant/Judgment debtor.

                                                      CORAM        :     ABHAY AHUJA, J.

DATE : 22nd AUGUST 2024

P.C. :

Digitally signed by ARTI ARTI VILAS VILAS KHATATE KHATATE Date:

1. Mr.Makwana, learned Counsel, appears for the Applicant and 2024.08.22 19:13:46 +0530

submits that Mr.Yatin Shah, learned Counsel, has requested for some

time.

2. Ms.Korale, learned Counsel, appears for the Judgment creditor

and submits that a short date be given.

9-IA(L)-8270-2024.doc

3. Mr.Padela, learned Counsel, who appears for the Judgment

debtor has no particular objection if the matter is adjourned and leaves

it to the orders of this Court.

4. Accordingly, at the joint request of the learned Counsel for the

parties, list on 10th October 2024.

(ABHAY AHUJA, J.)

9-IA(L)-8270-2024.doc