Hsbc Pi Holdings Mauritius Limited vs Avitel Post Studioz Limited
2024 Latest Caselaw 25202 Bom

Bombay High Court

Hsbc Pi Holdings Mauritius Limited vs Avitel Post Studioz Limited on 2 September, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                30-IA-1680-2024.doc


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

               INTERIM APPLICATION NO. 1680 OF 2024
                                IN
          COMMERCIAL EXECUTION APPLICATION NO. 23 OF 2024

 Vitel Post Studioz Limited                     ... Applicant
        Versus
 HSBC PI Holdings Mauritius Limited             ... Respondent

                              WITH
               INTERIM APPLICATION NO. 3563 OF 2023
                                IN
          COMMERCIAL EXECUTION APPLICATION NO. 23 OF 2024

 Mr. Gaurang Mehta alongwith Ms. Vidhi Dharia and Mr. Bharat Jadhav
 instructed by Enact Legal, Advocate for the Applicant.
 Mr. Ayush Chaddha alongwith Mr. Dhaval Vora instructed by AZB and
 Partners, Advocate for the Respondent.

                                    CORAM       :        ABHAY AHUJA, J.

                                    DATE        :        2 SEPTEMBER, 2024

 P.C. :

1. Both the learned Counsel submits that considering the issue

involves the law points, the matter be fixed for hearing.

2. Accordingly, list on 16th October 2024 at 3.00 p.m.

3. The learned Counsel are at liberty to circulate brief

propositions and supporting judgments in advance.

(ABHAY AHUJA, J.)