Emirates Nbd Babk vs Global Green Bridge Contracting Llc
2025 Latest Caselaw 5370 Bom

Bombay High Court

Emirates Nbd Babk vs Global Green Bridge Contracting Llc on 8 September, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           49-IA-2804-2025.doc


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

               INTERIM APPLICATION NO.2804 OF 2025
                               IN
          COMMERCIAL EXECUTION APPLICATION NO. 77 OF 2023

 DEEPIKA MEHTA                              )...APPLICANT
          V/s.
 EMIRATES NBD BANK                          )...RESPONDENT
                              WITH
                       NOTICE NO. 5 OF 2025
                                IN
          COMMERCIAL EXECUTION APPLICATION NO. 77 OF 2023
                              WITH
          COMMERCIAL EXECUTION APPLICATION NO. 79 OF 2023
                              WITH
               INTERIM APPLICATION NO. 2803 OF 2025
                              WITH
                       NOTICE NO. 6 OF 2025
                                IN
          COMMERCIAL EXECUTION APPLICATION NO. 79 OF 2023

 Mr.Cyrus Ardeshir, Senior Advocate a/w. Mr.Lavnish Kumar Sharma
 i/by Mr.Rishi Mody, Advocate for the Applicant.
 Mr.Rakesh Kumar, through Video Conferencing, Ms.Arti Rathore and
 Ms.Pranati Mehra i/by DSN Legal, Advocate for the Decree holder.
 Ms.Archi Gala i/by VMH & Associates, Advocate for the Judgment
 Debtor No.2.


                               CORAM   :    ABHAY AHUJA, J.

                               DATE    :    8th SEPTEMBER 2025










                                                               49-IA-2804-2025.doc


 P.C. :


                       NOTICE NO. 5 OF 2025
                                IN

COMMERCIAL EXECUTION APPLICATION NO. 77 OF 2023 AND NOTICE NO. 6 OF 2025 IN COMMERCIAL EXECUTION APPLICATION NO. 79 OF 2023

1. When the matter is called out, at the outset, Ms.Arti Rathore,

learned Counsel, appears for the Execution Applicant and submits that

Notice No.5 of 2025 and Notice No.6 of 2025 are wrongly on board as

the same have already been disposed of.

2. Accordingly, remove Notice No.5 of 2025 and Notice No.6 of

2025 from the board as the same are already disposed of.

INTERIM APPLICATION NO.2804 OF 2025 IN COMMERCIAL EXECUTION APPLICATION NO. 77 OF 2023

3. On the basis of the statement made on instructions, on behalf of

the Judgment Creditor that the Judgment Creditor has no immediate

intention to attach the property being 91, Vijay Deep, 31, Ridge Road,

Mumbai - 400 006, list on 14th October 2025.

49-IA-2804-2025.doc

INTERIM APPLICATION NO. 2803 OF 2025 IN COMMERCIAL EXECUTION APPLICATION NO. 79 OF 2023

4. On the basis of the statement made on instructions, on behalf of

the Judgment Creditor that the Judgment Creditor has no immediate

intention to attach the property being being 91, Vijay Deep, 31, Ridge

Road, Mumbai - 400 006, list on 14th October 2025.

(ABHAY AHUJA, J.)