Vijay Anantrai Doshi vs Micro Capitals Private Limited
2024 Latest Caselaw 25176 Bom

Bombay High Court

Vijay Anantrai Doshi vs Micro Capitals Private Limited on 2 September, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           1. IAL 18891-23 in cOMEX 51-22.doc


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

                                 INTERIM APPLICATION (L) NO. 18891 OF 2023
                                                   IN
                              COMMERCIAL EXECUTION APPLICATION NO. 51 OF 2022

                     Vijay Anantrai Doshi & Anr.                                       ...Applicants
                     In the matter between
                     Micro Capital Private Limited                                     ...Claimant
                                 V/s.
                     Aarya Equity (India) Private Limited & Anr.                       ...Respondents


                     Mr. Ankit Lohia (through VC) with Ms. Supriya Nair i/b Mr. Aditya
                     Bhansali for the Applicant.
                     Mr.Vijay Doshi with Mr. Anantrai Doshi Applicant in present.
                     Mr. Shanay Shah with Mr. Mayur Agarwal i/b Alpha Chambers for the
                     Judgment Creditors/Claimants.
                     Mr. Sarang Pathak for Resolution Professional of Corporate
                     Debtor/Respondent.

                                               CORAM   :      ABHAY AHUJA, J.

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

1. Pursuant to the earlier orders of this Court, today when the

matter is called out, Mr. Shanay Shah, learned Counsel appears for the

Judgment Creditors and submits that he has taken instructions in the Digitally signed by NIKITA NIKITA YOGESH matter and that the property listed at serial number 3 in the schedule of YOGESH GADGIL GADGIL Date:

2024.09.02 18:27:16 +0530 the warrant of attachment is a residential property owned by the two

Applicants and since the same is not company property, this Court may

raise the attachment and accordingly, the schedule of the warrant of

attachment be modified to delete the said property at serial number 3.

1. IAL 18891-23 in cOMEX 51-22.doc

2. Mr. Pathak, learned Counsel appears for the Resolution

Professional has no objection if the attachment in respect of the

property at serial number 3 is raised.

2. Accordingly, the schedule of warrant of attachment issued by this

Court to delete the residential property mentioned at serial number 3

of the warrant of attachment which is accordingly modified. The

attachment in respect of the said property stands raised. The

Application stands allowed and disposed as above.

(ABHAY AHUJA, J.)