Sourav Chandidas Ganguly vs Percept Talent Management Ltd. And Anr.
2025 Latest Caselaw 4354 Bom

Bombay High Court

Sourav Chandidas Ganguly vs Percept Talent Management Ltd. And Anr. on 25 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                          13-IA-2990-2024.doc


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

               INTERIM APPLICATION NO. 2990 OF 2024
                                IN
           COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023


 SOURAV CHANDIDAS GANGULY                                         )...APPLICANT
          V/s.
 PERCEPT TALENT MANAGEMENT LIMITED          )
 AND ANOTHER                                )...RESPONDENTS
                            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 APPLICATION (L) NO. 20243 OF 2021
                              IN
             INTERIM APPLICATION NO. 1751 OF 2022
                            WITH
             INTERIM APPLICATION NO. 1751 OF 2022
                            WITH
             INTERIM APPLICATION NO. 2774 OF 2022
                            WITH
             INTERIM APPLICATION NO. 2773 OF 2022
                            WITH
             INTERIM APPLICATION NO. 2605 OF 2022
                              IN
      COMMERCIAL EXECUTION APPLICATION NO.3 OF 2023

 Mr.Harshvardhan               Nankani       a/w.   Mr.Huzefa        Khokhawala            i/by
 M/s.Nankani           &       Associates,    Advocate      for     the      Applicant        in
 IA/2990/2024, IA(L)/1031/2022, IA(L)/974/2022, IA/2773/2022,
 IA/1751/2022, IA/2774/2022 and IA/2605/2022.

 avk                                                                                 1/3




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                                                             13-IA-2990-2024.doc


 Mr.Niranjan Shimpi, Advocate for the Union of India in IA/1751/2022.
 Mr.Parag Khandhar a/w. Ms.Siddhi Somani, Ms.Zara D. i/by DSK Legal,
 Advocate for the Judgment Debtors in IA/2990/2024.
 Mr.Akash Rebello a/w. Mr.Nadeem Shama and Ms.Hubab Sayyed,
 Advocate for the Respondent no.2 in IA/2605/2022.
 Mr.Zal Andhyarujina, Senior Advocate a/w. Mr.Dipesh Siroya, Advocate
 for the Respondent in IA/2990/2024.

                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     25th AUGUST 2025

 P.C. :

1. Mr.Harshvardhan Nankani, learned Counsel, appears for the

Applicant / Judgment Creditor and submits that he is led by a senior

who is on his legs in another Court and the matter be suitably

accommodated.

2. Mr.Andhyarujina, learned Senior Counsel, appearing for the

Respondents has no objection if accommodation is granted.

3. It is observed that the Interim Applications and the Garnishee

Application are still on lodging numbers. Let objections to the Interim

Applications and the Garnishee Application be removed within a period

of three weeks and registered numbers be obtained, failing which, the

13-IA-2990-2024.doc

Interim Applications and the Garnishee Application to stand dismissed

without further reference to this Court.

4. Subject to the above, list on 13th October 2025.

(ABHAY AHUJA, J.)