World Stones Private Limited (Formerly ... vs Ichibaan Automobiles Private Limited
2024 Latest Caselaw 24868 Bom

Bombay High Court

World Stones Private Limited (Formerly ... vs Ichibaan Automobiles Private Limited on 27 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                  94-EXA(L)-40651-2022.doc


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

                                    EXECUTION APPLICATION (L) NO. 40651 OF 2022


                      WORLD OF STONES PRIVATE LIMITED                          )...APPLICANT
                               V/s.
                      ICHIBAAN AUTOMOBILES PRIVATE LIMITED                     )...RESPONDENT


                      Mr.Abhinav Mathur, Advocate for the Applicant.
                      Mr.Vivek Kantawala, through Video Conferencing i/by Mr.Vivek
                      Sharma, Advocate for the Respondent.


                                                      CORAM     :     ABHAY AHUJA, J.

                                                      DATE      :     27th AUGUST 2024

                      P.C. :

1. When this matter is called out, Mr.Kantawala, learned Counsel,

appears for the Respondent/Judgment debtor and submits that this

Execution Application has been listed along with Interim Application

No.839 of 2022 in Commercial Arbitration Petition No.98 of 2022,

whereby the award under execution has been challenged.

Mr.Kantawala submits that reply to the same has been filed by the

Applicant herein, and therefore, this Court may pass appropriate Digitally signed by ARTI VILAS ARTI KHATATE VILAS Date:

KHATATE 2024.08.29 10:52:27 orders.

+0530

94-EXA(L)-40651-2022.doc

2. The Associate of this Court has printed out a copy of the farad

sheet dated 5th January 2024 which stands over the Interim Application

No.839 of 2022 in Commercial Arbitration Petition No.98 of 2022 to

12th January 2024 and which indicates in the appearance portion that

the same is along with the present Execution Application (Lodging)

No.40651 of 2022.

3. Accordingly, Registry to verify whether the present Execution

Application is to be heard along with Interim Application No.839 of

2022 in Commercial Arbitration Petition No.98 of 2022 and place the

matter before the appropriate Bench.

(ABHAY AHUJA, J.)