Pankaj C. Gandhi vs Ila Rohit Sanghavi
2025 Latest Caselaw 1054 Bom

Bombay High Court

Pankaj C. Gandhi vs Ila Rohit Sanghavi on 30 July, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             2-IA-1750-2023.doc


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

                     INTERIM APPLICATION NO.1750 OF 2023
                                     IN
                    EXECUTION APPLICATION NO.267 OF 2003

 Pankaj C. Gandhi                                             ...Applicant
       V/s.
 1(a) (I) Mrs. ILA Rohit Sanghavi                             ...Respondent

                                     WITH
                          APPEAL (L) NO.20002 OF 2025
                                      IN
                     INTERIM APPLICATION NO.1750 OF 2023
                                     WITH
                 IN PERSON APPLICATION (L) NO.11463 OF 2023
                                      IN
                     INTERIM APPLICATION NO.1750 OF 2023
                                     WITH
                   EXECUTION APPLICATION NO. 267 OF 2003
                                     WITH
                     INTERIM APPLICATION NO.3923 OF 2025
                                      IN
                    EXECUTION APPLICATION NO.267 OF 2003
                                     WITH
                     INTERIM APPLICATION NO.3921 OF 2025
                                      IN
                    EXECUTION APPLICATION NO.267 OF 2003
                                     WITH
                 IN PERSON APPLICATION (L) NO.22780 OF 2025
                                      IN
                    EXECUTION APPLICATION NO.267 OF 2003
                                     WITH
                     IN PERSON APPLICATION NO.34 OF 2019
                                      IN
                    EXECUTION APPLICATION NO.267 OF 2003
                                     WITH
                      CHAMBER SUMMONS NO.1640 OF 2016
                                      IN
                    EXECUTION APPLICATION NO.267 OF 2003

 Nikita Gadgil                                                                  1/3




::: Uploaded on - 30/07/2025                ::: Downloaded on - 31/07/2025 21:56:06 :::
                                                               2-IA-1750-2023.doc


                                   WITH
                      CHAMBER SUMMONS NO.815 OF 2015
                                     IN
                    EXECUTION APPLICATION NO.267 OF 2003
                                   WITH
                     CHAMBER ORDER (L) NO.12977 OF 2025
                                     IN
                    EXECUTION APPLICATION NO.267 OF 2003

 Mr. Anand Ratnakar Pai with Mr. Sahil Sayyed i/b Rawal Shah & Co.
 for the Respondents/Judgment Creditors.
 Mr. P. C. Gandhi, Applicant in person present.
 Mrs. C. J. Bhatt, Official Assignee present.

                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     30th JULY 2025

 P.C. :
 Interim Application No. 1750 of 2023

1. When the matter is called out, Mr. Pai, learned Counsel appears

for the Respondents No.1 to 3 and submits that by order dated 19 th

June, 2025, this Court has not only revoked the permission granted by

the Committee of Registrars to the Interim Applicant to appear as party

in person, but also listed the matter today for dismissal making it clear

that if the Applicant is not represented by a duly authorised Advocate

of this Court with proper instructions, this Court will dismiss the

Interim Application.

2-IA-1750-2023.doc

2. Despite orders of this Court, the Interim Applicant insists on

appearing as party in person and seeks to tender across the case details

of APPL/20002/2025 dated 3rd July, 2025, submitting that an appeal

has been filed against the order dated 19th June, 2025.

3. Mr. Pai submits that had an appeal been filed, the said appeal

would not lie before a Single Judge and that some time be granted to

verify as to whether any appeal has been filed or any orders have been

passed with respect to the order dated 19th June, 2025 of this Court.

4. List on 10th September, 2025. Let instructions be taken by the

next date.

(ABHAY AHUJA, J.)