Sanwarlal Agarwal And 4 Ors vs Ashok Kumar Kothari And 5 Ors
2024 Latest Caselaw 24939 Bom

Bombay High Court

Sanwarlal Agarwal And 4 Ors vs Ashok Kumar Kothari And 5 Ors on 28 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                        916-EXA(L)-139-2020.doc


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

                                      EXECUTION APPLICATION (L) NO. 139 OF 2020

                      SANWARLAL AGARWAL AND OTHERS                                  )...APPLICANTS
                               V/s.
                      ASHOK KUMAR KOTHARI AND OTHERS           )...RESPONDENTS
                                                WITH
                               INTERIM APPLICATION (L) NO. 5203 OF 2021
                                                 IN
                               EXECUTION APPLICATION NO. 1041 OF 2022
                                                WITH
                              INTERIM APPLICATION (L) NO. 28981 OF 2021
                                                 IN
                               EXECUTION APPLICATION NO. 1041 OF 2022


                      Mr.Anil Singh, Senior Advocate a/w. Mr.Amogh Singh, Mr.Vikas Mishra,
                      Mr.Nirav Karia, Mr.Adarsh Vyas, Mr.Rohit Yadav, Ms.Krutisha Pandey,
                      Ms.Monika Shekhawat i/by Mr.Bhavin Bhatia, Advocate for the
                      Applicant/Judgment               Creditors    and    for      the       Applicant         in
                      EXAL/139/2020,                IAL/5203/2021    and    for     the     Respondent          in
                      IAL/28981/2021.
                      Mr.Dinyar Madon, Senior Advocate a/w. Mr.Vishal Kanade, Mr.Bhadrish
                      Raju i/by Mr.Jashed Ansari, Advocate for the Judgment Creditors in
                      EXA/1041/2022 and for the Judgment debtors in EXA(L)/139/2020
        Digitally
        signed by
        ARTI
                      and for the Applicant in IAL/28981/2021.
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2024.08.29
        10:52:54
        +0530

                                                        CORAM       :      ABHAY AHUJA, J.

DATE : 28th AUGUST 2024

916-EXA(L)-139-2020.doc

P.C. :

1. Arguments concluded. Orders reserved.

2. Liberty to the parties to file written submissions within a period

of one week.

(ABHAY AHUJA, J.)