Angel Broking Private Ltd vs Kaushal Kriti Turakhia
2024 Latest Caselaw 6844 Bom

Bombay High Court

Angel Broking Private Ltd vs Kaushal Kriti Turakhia on 4 March, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                            1-CHS-919-2019.doc


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

                      CHAMBER SUMMONS NO.919 OF 2019
                                     IN
                    EXECUTION APPLICATION NO.572 OF 2016

 ANGEL BROKING PRIVATE LIMITED                       )...APPLICANT
          V/s.
 KAUSHAL KRITI TURAKHIA                              )...RESPONDENT
                                   WITH
                      CHAMBER SUMMONS NO.695 OF 2019
                                     IN
                    EXECUTION APPLICATION NO.572 OF 2016

 Mr.Sunny Shah i/by Mr.Ashish Suryavanshi, Advocate for the Applicant.
 None for the Respondent.

                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     4th MARCH 2024

 P.C. :

1. Pursuant to order dated 12th February 2024, when the matter is

called out today, Mr.Shah, learned Counsel, appears for the Applicant

and submits that despite service, none appears for the Respondent nor

the Respondent has made any disclosure as directed by order dated 2 nd

January 2024 and that in view of disobedience of order dated 2 nd

January 2024, this Court secure the presence of the Judgment Debtor

before this Court.

1-CHS-919-2019.doc

2. Having heard the learned Counsel and having perused the

proceedings, this Court is of the view that since the Judgment Debtor

has failed to abide by the directions contained in order dated 2 nd

January 2024 of this Court, Registry to issue show cause notice to the

Judgment Debtor to show cause why he should not be committed to

civil prison, returnable on 10th April 2024.

3. List on 10th April 2024.

4. Let the Judgment Debtor remain present before the Court on the

next date.

(ABHAY AHUJA, J.)