Prysmian Cavi E Sistemi ... vs Vijay Karia And 78 Ors
2024 Latest Caselaw 1781 Bom

Bombay High Court

Prysmian Cavi E Sistemi ... vs Vijay Karia And 78 Ors on 22 January, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

                                                                                     comex 21-21.doc



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                                    IN ITS COMMERCIAL DIVISION
LAXMI                               COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
SUBHASH
SONTAKKE                                                            WITH
Digitally signed by
LAXMI SUBHASH
SONTAKKE                                     INTERIM APPLICATION NO.1401 OF 2021
Date: 2024.01.23
11:04:23 +0530
                                                                      IN
                                 COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
                                                                    WITH
                                               CHAMBER SUMMONS NO.327 OF 2019
                                                                      IN
                                 COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
                                                                    WITH
                                             INTERIM APPLICATION NO. 1973 OF 2021
                                                                      IN
                                 COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021


                      Prysmian Cavie E Sistemi S.r L
                      formerly known as
                      Prysmian Cavi E Sistemi Energia S.R.L.                   ..Applicant/Decree Holder
                                Vs.
                      Vijay Karia & Ors                                        ..Defendants/Respondents
                                                                    WITH
                                          INTERIM APPLICATION (L) NO.20259 OF 2021
                                                                      IN
                                 COMMERCIAL EXECUTION APPLICATION NO.21 OF 2021
                      Dineshchandra N.Shah                                     ..Applicant No.1/
                                                                               Respondent N0. 70

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                                                             JANUARY 19 2024
                      Laxmi




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Mrs. Sunanda D. Shah                                     ..Applicant No.2/
                                                         Respondent No.78
             Vs.
Prysmian Cavie E Sistemi S.r L                                  ..Respondent
                                                         No.1/Orig.Petitioner
Vijay Karia                                                     ..Respondent
                                                         No.2/Orig.Respondent No.1
IN THE MATTER BETWEEN
Prysmian Cavie E Sistemi S.r L                                  ..Petitioner
            Vs.
Vijay Karia & Ors                                               ..Respondents



Mr. Zubin Behram Kamdin, Senior Counsel a/w Tushar Hathiramani, Sneha

Jaisingh, Tanya Chaudhary and Tarsh Khanna i/b Bharucha & Partners, for

the Applicant.


Mr. Yash Momaya a/w Anaisha Zachariah, Siddharth Nunes, Raj Adhia i/b

TRD Associates, for Respondent Nos.1, 5 to 7,9, 58A, 61, 65 & 66.


Mr. Manthan Unadkat i/b Unadkat & Co, for Respondent Nos.3,4,10 to 18, 46

to 48 and 77.


Mr. Karl Tamboly a/w Anaisha Zachariah, Siddharth Nunes, Raj Adhia i/b

TRD Associates, for Respondent Nos..20, 22,23,25,27,28,31 to 34, 36 to 42,

44,45, 50 to 57, 64 & 73.

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                                       JANUARY 19 2024
Laxmi




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                                           CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 22, 2024.

P. C.:

The above matter was reserved on 8th December, 2022. I have

been unable to pass judgment in the above matter. It is therefore released and

the matter is directed to be placed before the regular bench for a fresh hearing.

Accordingly, the registry is directed to place the above matter on board for

directions on 25th January, 2024 when the regular bench shall give further

directions in the matter.

2 This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

( B. P. COLABAWALLA, J. )

JANUARY 19 2024 Laxmi