Iqbal Baig vs Krishnaping Minerals Private Limited
2025 Latest Caselaw 4357 Bom

Bombay High Court

Iqbal Baig vs Krishnaping Minerals Private Limited on 25 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                               902. IA 2702-25 @ IAL 140-25 in COMEX 53-23@ connected matters.doc


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

               INTERIM APPLICATION NO. 2702 OF 2025
                                IN
          COMMERCIAL EXECUTION APPLICATION NO. 53 OF 2023

 Iqbal Baig                                                                   ...Applicant
    V/s.
 Krishnaping Minerals Pvt. Ltd.                                               ...Respondent
                               WITH
               INTERIM APPLICATION (L) NO. 140 OF 2025
                                 IN
          COMMERCIAL EXECUTION APPLICATION NO. 53 OF 2023
                               WITH
              INTERIM APPLICATION (L) NO. 1187 OF 2025
                                 IN
          COMMERCIAL EXECUTION APPLICATION NO. 53 OF 2023
                               WITH
               COURT RECEIVER'S REPORT NO. 50 OF 2025
                                 IN
          COMMERCIAL EXECUTION APPLICATION NO. 53 OF 2023
                               WITH
                INTERIM APPLICATION NO. 2688 OF 2025
                                 IN
          COMMERCIAL EXECUTION APPLICATION NO. 53 OF 2023
                               WITH
                INTERIM APPLICATION NO. 3694 OF 2024
                                 IN
          COMMERCIAL EXECUTION APPLICATION NO. 53 OF 2023

 Mr. Yogesh Naidu with Ms. Rajshree Dhole and Mr. Shubham Jain i/b
 Samatva Legal Associates for the Judgment Creditor.
 Mr. Rohaan Cama with Mr. Pranav Avhad, Ms. Darshna Naval and Ms.
 Khushi Bagaria i/b Ms. Darshana Naval, Advocate for the Judgment
 Debtor.
                  CORAM         :     ABHAY AHUJA, J.

                  DATE          :     25th AUGUST, 2025
 P.C. :

902. IA 2702-25 @ IAL 140-25 in COMEX 53-23@ connected matters.doc

Interim Application No. 2702 of 2025

1. This matter has been heard for a while.

2. Mr. Cama, learned Counsel appears for the Judgment Debtor and

seeks some accommodation on the ground that the notice for

circulation was not served on him.

3. At his request, list on 8th September, 2025.

4. It is observed that number of Interim Applications on this serial

number are on lodging numbers. Let objections be removed and

registered numbers be obtained within a period of two weeks, failing

which the Interim Applications to stand dismissed without further

reference to the Court.

(ABHAY AHUJA, J.)