Mohamed Ali Shakil Kochra vs Suresh Meghraj Shroff
2024 Latest Caselaw 14544 Bom

Bombay High Court

Mohamed Ali Shakil Kochra vs Suresh Meghraj Shroff on 7 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                       1                                        906 ia 3562-23 in comexl 15176-23 and ors-os.doc


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

                                               INTERIM APPLICATION NO.3562 OF 2023
                                                                IN
                                           COMMERCIAL EXECUTION (L) NO.15176 OF 2023
                                                              WITH
                                             INTERIM APPLICATION (L) NO.5745 OF 2024
                                                                IN
                                               INTERIM APPLICATION NO.3562 OF 2023
                                                              WITH
                                             INTERIM APPLICATION (L) NO.5240 OF 2024
                                                                IN
                                               INTERIM APPLICATION NO.3562 OF 2023
                                                               AND
                                         CONTEMPT PETITION (IN COMMERCIAL MATTERS) (L )
                                                        NO.25164 OF 2023
                                                                IN
                                               INTERIM APPLICATION NO.3562 OF 2023

                       Mohamed Ali Shakil Kochra and ors. ... Applicants/Judgment Creditors
                             Vs.
                       Suresh Meghraj Shroff and ors.      ... Respondents/Judgment Debtors
                                                       -------

                       Mr. Rohaan Cama with Ms. Ayushi Anandpara and Mr. Shubham Hundia
                       i/by M/s Satyaki Law Associates, Advocates for the Applicants/
                       Judgment Creditors.
                       Mr. Sarosh Bharucha with Mr. Shraddha DubePatil i/by M/s Jay & Co.,
                       Advocates for the Respondents/Judgment Debtors.
                       Ms. Aakansha Saxena with Mr.Yash Jain, Advocates for the Respondent
                       No.1 in IAL No.5745 of 2024.
                                                       -------
                                          CORAM : ABHAY AHUJA, J.

DATE : 07 MAY, 2024.

         Digitally     P.C. :
         signed by
         PRIYA
PRIYA    RAJESH
RAJESH   SOPARKAR
SOPARKAR Date:
         2024.05.07
         17:23:42
         +0530

1. The learned counsel appearing for the parties submit that although

Priya R. Soparkar 1 of 2

2 906 ia 3562-23 in comexl 15176-23 and ors-os.doc

some payment has been made, the Consent Terms would be filed on 9 th

May, 2024 and that the matter be listed on that day.

2. Accordingly, list on 9th May, 2024 on the supplementary board.

3. The directions/restraint/statements contained in paragraph 8 of the

order dated 26th February, 2024 to continue till the next date.

                                                     (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                   2 of 2