Pannalal Manicklal Co. Pvt. Ltd. vs Liberty Tea Company
2025 Latest Caselaw 3709 Bom

Bombay High Court

Pannalal Manicklal Co. Pvt. Ltd. vs Liberty Tea Company on 20 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                       6. IA 3275-24 @ COMEXL 22263-24.doc


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

                     INTERIM APPLICATION NO. 3275 OF 2024

 Pannalal Manicklal Trading Co. Pvt. Ltd.                           ...Applicant
       V/s.
 Liberty Tea Company (a A Group)                                    ...Respondent

                            WITH
      COMMERCIAL EXECUTION APPLICATION (L) NO. 22263 OF 2024

 Mr. Ameya V. Khot i/b Legal Vision for the Applicant.

                               CORAM       :      ABHAY AHUJA, J.

                               DATE        :      20th AUGUST 2025

 P.C. :

1. Mr. Khot, learned Counsel appears for the Applicant and submits

that despite service of the order dated 4 th December, 2024, neither any

affidavit of disclosure has been filed nor any payments have been

received and that this Court may grant an injunction in terms of the

prayer Clause (e) of the Interim Application.

2. Having heard the learned Counsel and having considered his

submissions, this Court grants reliefs in terms of the prayer Clause (e),

which reads thus:-

"(e) That this Hon'ble Court may be pleased to direct the Judgment Debtors / Respondents and or their family members, assigns, agents or anyone claiming through or

6. IA 3275-24 @ COMEXL 22263-24.doc

under them to restrain from directly or indirectly in any manner, selling, transferring or creating third party rights in respect fo all their assets and properties, being (but not limited to): all fixed assets, properties, flats, shops, units, galas, garages, land etc. owned by the Respondents and/or their family members or wherein the Respondents have any interest in, either directly or indirectly and ; Movable properties including but not limited to the particulars of all the Bank accounts held by the Respondents and/or their family members all the demat accounts held by the Respondents and/or their sister concerns, all investments in shares, securities, bonds, mutual funds, debentures, provident fund, Private Portfolio Management funds, made by the Respondents and/or their family members / sister concerns till the payment and/or actual realization fo the decretal amount in the favour of the Applicants."

3. Let copy of this order be served upon the Respondents and an

appropriate affidavit of service be filed in this regard.

4. It is observed that the Commercial Execution Application is on

lodging number. Let objections be removed and registered number be

obtained within a period of three weeks, failing which the Commercial

Execution Application and consequential Interim Application to stand

dismissed without further reference to the Court.

5. Subject to the above, list on 8th October, 2025.

(ABHAY AHUJA, J.)