Percept Live Private Limited - ... vs Sourav Chandidas Ganguly
2024 Latest Caselaw 25151 Bom

Bombay High Court

Percept Live Private Limited - ... vs Sourav Chandidas Ganguly on 2 September, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                         20-IA-1751-2022.doc


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

               INTERIM APPLICATION NO.1751 OF 2022
                               IN
           COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
 SOURAV CHANDIDAS GANGULY                         )...APPLICANT
          V/s.
 PERCEPT TALENT MANAGEMENT LTD & ANR. )...RESPONDENTS
                             WITH
             GARNISHEE NOTICE (L) NO.20243 OF 2021
                              IN
              INTERIM APPLICATION NO.1751 OF 2022
                             WITH
             INTERIM APPLICATION (L) NO.974 OF 2022
                              IN
      COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
                             WITH
            INTERIM APPLICATION (L) NO.1031 OF 2022
                              IN
             GARNISHEE NOTICE (L) NO.20243 OF 2021
                             WITH
       COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
                             WITH
              INTERIM APPLICATION NO.1751 OF 2022
                              IN
      COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
                             WITH
           INTERIM APPLICATION (L) NO.20716 OF 2024
                              IN
      COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
                             WITH
              INTERIM APPLICATION NO.2773 OF 2022
                              IN
      COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
                             WITH
             INTERIM APPLICATION (L) NO.974 OF 2022
                              IN
      COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023

 AVK                                                          1/3




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                                                             20-IA-1751-2022.doc


                               WITH
                INTERIM APPLICATION NO.2774 OF 2022
                                 IN
           COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
                               WITH
              INTERIM APPLICATION (L) NO.20716 OF 2024
                                 IN
           COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023
                               WITH
                INTERIM APPLICATION NO.2605 OF 2022
                                 IN
           COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023

 Mr. Akash Resello a/w Mr. Nadeem Sharma, Mr. Hubab Sayyed,
 Advocate for the Respondent No.2 in IA/2605/2022.
 Mr. Niranjan Shimpi a/w Ms. Manisha Salekar, for Income Tax
 Appellate Tribunal.
 Mr. Shadab Jan a/w Mr. Ishwar Nankani, Mr. Huzefa Khokhawala i/b
 M/s Nankani & Associates for the Applicant in IA 1751/22, 2773/22,
 2774/22, 2605/22 and IAL 20716/24.
 Mr. Shardul Singh with Ms. Saloni Shah i/b DSL Legal for Judgment
 Debtors.
 Mr. S.U. Kamdar, Senior Advocate a/w Mr. Dipesh Siroya i/b Mr. Dipesh
 U Siroya, Advocate for the Applicant in IA/1031/2022 and Respondent
 in ors.

                               CORAM   :    ABHAY AHUJA, J.

                               DATE    :    2nd SEPTEMBER 2024

 P.C. :

1. Mr.Jan, learned Counsel, appears for the Applicant in Interim

Application No.1751 of 22, Interim Application No.2773 of 2022,

Interim Application No.2774 of 22, Interim Application No.2605 of

2022 and Interim Application (L) No.20716 of 2024 and submits that

20-IA-1751-2022.doc

his attorneys have received reply only on 27 th August 2024 and some

time be granted to file rejoinder.

2. The other Counsel have no objection, if some time is granted to

file rejoinder. Let rejoinders be filed by 7 th October 2024 with a copy to

the other side. Registry to accept the reply / rejoinder.

3. List on 7th October 2024.

(ABHAY AHUJA, J.)