Shristi Petroleum And Ors vs Kotak Mahindra Bank
2024 Latest Caselaw 14540 Bom

Bombay High Court

Shristi Petroleum And Ors vs Kotak Mahindra Bank on 7 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                                        910 ial 34287-22 in comex 2165-18 and ors-os.doc


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

                   INTERIM APPLICATION (L) NO.34287 OF 2022
                                     IN
               COMMERCIAL EXECUTION APPLICATION NO.2165 OF 2018

 Kotak Mahindra Bank                            ... Applicant/Decree Holder
       Vs.
 Shrishti Petroleum and ors.                  ... Respondents/Judgment Debtors
                                           WITH
                                REVIEW PETITION NO.1 OF 2024
                                             IN
                          INTERIM APPLICATION (L) NO.34287 OF 2022
                                           WITH
                           INTERIM APPLICATION (L) NO.809 OF 2024
                                             IN
                          INTERIM APPLICATION (L) NO.34287 OF 2022
                                            AND
                            COURT RECEIVER'S REPORT NO.8 OF 2024
                                             IN
                          INTERIM APPLICATION (L) NO.34287 OF 2022

                                    -------
 Ms. Aakanksha Saxena with Ms. Reshma Nandilath i/by Ms. Medha
 Rane, Advocates for the Applicant.
 Mr. Mathews Nedumpara through video conferencing with Ms. Hemali
 Kurne through video conferencing, Mr. Rahul Yadav and Mr. Akhilesh Nair
 i/by M/s Nedumpara & Nedumpara, Advocates for the Respondents.
                                  -------

                              CORAM :    ABHAY AHUJA, J.

                              DATE :     07 MAY, 2024.


 P.C. :

 1.             Pursuant to order dated 30th April, 2024, today when the matter is



     Priya R. Soparkar                                                                      1 of 2



  2                                     910 ial 34287-22 in comex 2165-18 and ors-os.doc

called out, Ms. Aakanksha Saxena, learned counsel appears for the

Applicant-Bank and seeks some accommodation submitting that Mr.

Ashish Kamat, learned senior counsel is busy in another Court.

2. Accordingly, list on 12th June, 2024, for Mr. Kamat to conclude his

arguments.

3. Liberty to move the vacation Court.

                                                    (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                   2 of 2