Sharekhan Ltd vs Mickey Sibbal (Huf)
2024 Latest Caselaw 7066 Bom

Bombay High Court

Sharekhan Ltd vs Mickey Sibbal (Huf) on 5 March, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                         1    902 ial 1607-24 in exa 1335-14 and ors-os.doc


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


                         EXECUTION APPLICATION NO.1335 OF 2014
                                          WITH
                         INTERIM APPLICATION (L) NO.1607 OF 2024
                                           IN
                          EXECUTION APPLICATION NO.1335 OF 2014
                                          WITH
                        INTERIM APPLICATION (L) NO.38439 OF 2022
                                           IN
                          EXECUTION APPLICATION NO.1335 OF 2014
                                          WITH
                          EXECUTION APPLICATION NO.1336 OF 2014
                                          WITH
                         INTERIM APPLICATION (L) NO.1601 OF 2024
                                           IN
                          EXECUTION APPLICATION NO.1336 OF 2014
                                          AND
                        INTERIM APPLICATION (L) NO.38440 OF 2022
                                           IN
                          EXECUTION APPLICATION NO.1336 OF 2014


 Sharekhan Limited                           ... Applicant/Decree Holder
      Vs.
 Mickey Sibbal                               ... Respondent/Judgment Debtor

                                  -------
 Mr. Deepak Sharma, Advocate for the Decree Holder.
 Mr. Naushad Engineer with Mr. Vishesh Malviya, Mr. Pranav Narsaria and
 Mr. Aagam Mehta i/by M/s Rashmikant and Partners, Advocates for the
 Applicant in IAL No. 1607 of 2024 in EXA No.1335 of 2014 and in IAL
 No. 1601 of 2024 in EXA No.1336 of 2014.
 Ms. Shreeya Pednekar i/by Mr. Akash Menon, Advocates for the Applicant
 in IAL No.38439 of 2022 in EXA No.1335 of 2014 and IAL No.38440 of
 2022 in EXA No.1336 of 2014.



   Priya R. Soparkar                                                                    1 of 2


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                                         2    902 ial 1607-24 in exa 1335-14 and ors-os.doc


                           CORAM :    ABHAY AHUJA, J.

                           DATE :     05 MARCH, 2024.
 P.C. :

1. When the matter is called out, the learned counsel appearing in the

matters tender across the Bar minutes of the order dated 5 th March, 2024

duly signed by the parties as well as the Advocates submitting that the lis

has been settled. The minutes of the order are taken on record and

marked as "X" for the purposes of identification.

2. The undertakings contained in the said minutes are under

instructions accepted as undertakings of the parties to this Court.

3. The Applications stand disposed in terms of the minutes of the order

as above.

4. In view of the above, the connected Interim Applications

accordingly stand disposed.

5. Ad-interim order granted earlier to stand vacated.

6. List for compliance on 13th March, 2024.

                                                   (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                   2 of 2