Haabia Advertising (I) Pvt. Ltd vs Vidyut Mettlaics Pvt. Ltd
2024 Latest Caselaw 30 Bom

Bombay High Court

Haabia Advertising (I) Pvt. Ltd vs Vidyut Mettlaics Pvt. Ltd on 2 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                              21-CHS 564.2017 IN EXA(L) 1051.2017.doc

                    Kavita S.J.


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

                                        CHAMBER SUMMONS NO.564 OF 2017
                                                           IN
                                  EXECUTION APPLICATION (L) NO.1051 OF 2017

                     Haabia Advertising (I) Pvt. Ltd.                ... Applicant/Decree Holder/
                                                                      Plaintiff
                              Versus

                     Vidyut Mettalics Pvt. Ltd.                      ...Judgment Debtor /
                                                                      Defendant
                                                        ----------
                    Mr. Siddhant Sawhney i/b                    Auris     Legal,       Advocate         for
                    Applicant/Decree Holder, Plaintiff.
                    Mr. Rohan Cama, Counsel a/w Mr. Aman Sadiwala i/b Rashmikant &
                    Partners, Advocates for Respondent/Judgment Debtor/Defendant.
                                                        ----------

                                                        CORAM : R.I. CHAGLA, J.

                                                        DATE          : 2ND JANUARY, 2024.

                    ORDER :

1. The learned Counsel appearing for the Judgment

Debtor/Defendant has sought leave to file further Affidavit-in-Reply

KAVITA to bring on record the additional documents and subsequent events. SUSHIL JADHAV

2. Accordingly, leave is granted.

21-CHS 564.2017 IN EXA(L) 1051.2017.doc

3. The Judgment Debtor/Defendant shall file further Affidavit-

in-Reply within a period of two weeks.

4. The Chamber Summons and Execution Application shall be

listed on 18th January, 2024.

[R.I. CHAGLA, J.]