Drive India Enterprise Solutions Ltd vs Haier Telecom (India) Pvt. Ltd. And Hah ...
2024 Latest Caselaw 25193 Bom

Bombay High Court

Drive India Enterprise Solutions Ltd vs Haier Telecom (India) Pvt. Ltd. And Hah ... on 2 September, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                         16-18.doc


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

                                     INTERIM APPLICATION NO.3098 OF 2021
                                                     IN
                                COMMERCIAL EXECUTION APPLICATION NO.849 OF 2019

                       DRIVE INDIA ENTERPRISE SOLUTIONS LTD.                 )... APPLICANT
                                                     IN THE MATTER BETWEEN
                       DRIVE INDIA ENTERPRISE SOLUTIONS LTD.                )...APPLICANT/
                                                                            DECREE HOLDER
                                V/s.
                       HAIER TELECOM (INDIA) PVT. LTD                        )... JUDGMENT
                                                                             DEBTOR
                                AND
                       HAH (HK) COMPANY LTD                                  )... RESPONDENT
                                                    WITH
                                     INTERIM APPLICATION NO.3104 OF 2021
                                                     IN
                                COMMERCIAL EXECUTION APPLICATION NO.849 OF 2019
                                                    WITH
                                     INTERIM APPLICATION NO.3108 OF 2021
                                                     IN
                                COMMERCIAL EXECUTION APPLICATION NO.849 OF 2019

                       Mr. Yash Arora a/w Ms. Janhavi Sakalkar i/b Bharucha & Partners,
                       Advocates for the Applicants/Decree Holder in IA/3098/2021,
                       3104/2021, 3108/2021.

                                                 CORAM     :    ABHAY AHUJA, J.

                                                 DATE      :    2nd SEPTEMBER, 2024

ARTI VILAS
KHATATE                P.C. :

1. Mr.Arora, learned Counsel, appears for the Applicants in these

three matters and submits that since the Respondents are Chinese

16-18.doc

entities and the documents have to be translated into Mandarin

language as per Chinese Civil Procedure law, some longer time be

granted to serve the said entities.

2. It is observed that the applications are of the year 2021.

However, since time is being sought for service upon the Respondent

entities, list on 23rd October 2024.

3. Let service be effected on the Respondent entities and an

appropriate affidavit of service be filed in this regard by the next date.

(ABHAY AHUJA, J.)