Krishna Narayan Suvarna vs Hdfc Bank Limited
2024 Latest Caselaw 13953 Bom

Bombay High Court

Krishna Narayan Suvarna vs Hdfc Bank Limited on 3 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                 926-IA(L)-14036-2024.doc


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

                                       INTERIM APPLICATION (L) NO. 14036 OF 2024
                                                         IN
                                         EXECUTION APPLICATION NO. 40 OF 2024

                       KRISHNA NARAYAN SUVARNA                               )...APPLICANT

                                V/s.
                       HDFC BANK LIMITED                                     )...RESPONDENT

                       Mr.Ziyad Madon a/w. Ms.Rimat Kharat, Advocate for the Applicant.
                       Mr.Suraj Gupte a/w Monik Ukale i/by Mr.Kishor Chalke and
                       Ms.Meghna Murudkar a/w. Advocate for the Respondent.

                                                        CORAM   :   ABHAY AHUJA, J.

                                                        DATE    :   3rd MAY 2024

                       P.C. :

1. Pursuant to order dated 17th April 2024, today when the matter

is called out, Mr.Madon, learned Counsel, appears for the Applicant and

submits that the interim application has been filed seeking dismissal of

the execution application, in view of the unilateral appointment of the ARTI VILAS KHATATE

arbitrator in accordance with Perkins Eastman Architects DPC And

Another vs. HSCC (India) Limited1.

1 (2020) 20 Supreme Court Cases 760

926-IA(L)-14036-2024.doc

2. Mr.Gupte, learned Counsel, appears for the Judgment Creditor

and seeks some time to file reply in the matter.

3. Mr.Madon submits that until this matter is heard, this Court

direct the execution proceedings to be stayed as the warrant of

attachment has also been issued.

4. Mr.Gupte appearing for the Judgment Creditor, states on

instructions, that till the next date, no steps would be taken in

execution of the warrant of attachment. Statement is accepted.

5. List on 3rd July 2024.

(ABHAY AHUJA, J.)