Solar Chemferts Private Limited vs Shukanto Ranabrata Ghosh
2024 Latest Caselaw 13768 Bom

Bombay High Court

Solar Chemferts Private Limited vs Shukanto Ranabrata Ghosh on 2 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                            Mentioned-IAL 10210-24 in COMEX 88-23.doc


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

                                 INTERIM APPLICATION (L) NO. 10210 OF 2024
                                                    IN
                              COMMERCIAL EXECUTION APPLICATION NO. 88 OF 2023

                     Solar Chemferts Pvt. Ltd.                                     ...Applicant
                           V/s.
                     Shukanto Ranabrata Ghosh & Ors.                               ...Respondents

                     Ms. Simram Lobi i/b Krishna & Saurastri Associates LLP for
                     Applicant/Judgment Creditor.

                                               CORAM   :   ABHAY AHUJA, J.

                                               DATE    :   2nd MAY, 2024
                     P.C. :

1. Not on board. Mentioned.

2. Ms. Lobo, learned Counsel appears for the Judgment Creditor

and seeks speaking to minutes of the order dated 26 th April, 2024 and

seeks extension of time to carry out amendment. Learned Counsel

submits that the amendment that was granted was in terms of prayer Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL Clause (n) and not (d). GADGIL Date:

2024.05.02 20:04:58 +0530

3. Let the error be corrected. Let the amendment be carried out

within a period of one week. Rest of the order remains as it is. Let the

corrected order be uploaded as soon as possible.

(ABHAY AHUJA, J.)