Anish Infracon India Pvt Ltd vs Government Of Maharashtra Through Its ...
2024 Latest Caselaw 1126 Bom

Bombay High Court

Anish Infracon India Pvt Ltd vs Government Of Maharashtra Through Its ... on 17 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                                        45-IAL-4406-23.doc

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

                     INTERIM APPLICATION (L) NO. 4406 OF 2023
                                                 IN
           COMMERCIAL EXECUTION APPLICATION (L) NO. 3559 OF 2023


      Anish Infracon India Pvt.Ltd.                                ...Applicant/
                                                                   Decree Holder

                Versus

      Government of Maharashtra,                                   ...Respondent/
      Through its Executive Engineer                               Judgment Debtor

                                              ----------
      Mr. Pritesh Burad, Ms. Samita Vaviya and Mrs. Madhuri Gamre i/by
      M/s. Pritesh Burad Associates for the Applicant.
                                              ----------

                                              CORAM : R.I. CHAGLA J

                                               DATE        : 17 January 2024

      ORDER :

1. The learned Counsel appearing for the

Applicant/original Decree-holder has sought leave to carry out

amendment in the prayers in the present Interim Application.

2. Leave is granted.

45-IAL-4406-23.doc

3. The Applicant/original Decree-holder shall carry out

amendment in the prayers for seeking withdrawal of the deposit

amount upon furnishing of the bank guarantee and which

amendment shall be carried out forthwith.

4. Re-verification is dispensed with.

5. Amended Interim Application shall be placed on 23rd

January 2024, High on Board.

[R.I. CHAGLA J.]