Alchemist Asset Reconstruction Co. ... vs Hemant D Shah And Ors.
2025 Latest Caselaw 6140 Bom

Bombay High Court

Alchemist Asset Reconstruction Co. ... vs Hemant D Shah And Ors. on 25 September, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                             41-IA-80-2025.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally signed
         by KANCHAN
                                                ORDINARY ORIGINAL CIVIL JURISDICTION
KANCHAN PRASHANT
PRASHANT DHURI
DHURI    Date:
         2025.09.25
                                                   INTERIM APPLICATION NO. 80 OF 2025
         18:21:02 +0530

                                                                     IN
                                               EXECUTION APPLICATION NO. 2252 OF 2016
                             Alchemist Asset Reconstruction Co. Ltd.                          ... Applicant
                                      Versus
                             Hemant D Shah and others                                         ... Respondents
                                                                   WITH
                                               EXECUTION APPLICATION NO. 2252 OF 2016
                                                                   WITH
                                                   INTERIM APPLICATION NO. 80 OF 2025
                                                 INTERIM APPLICATION NO. 3403 OF 2025
                                                   CHAMBER SUMMONS NO. 485 OF 2018
                                                   CHAMBER SUMMONS NO. 673 OF 2018
                                                   CHAMBER SUMMONS NO. 484 OF 2018
                                                   CHAMBER SUMMONS NO. 486 OF 2018
                                                           NOTICE NO. 951 OF 2017
                                                                     IN
                                               EXECUTION APPLICATION NO. 2252 OF 2016
                                                            ............
                             Dr. Abhinav Chandrachud alongwith Mr. Saurish Shetye, Mr. Ajay
                             Panicker and Ms. Lavanya Panicker instructed by Ajay Law Associates,
                             Advocate for the Claimants/Judgment Creditors.
                             Mr. Chirag Modi (through VC) alongwith Mr. Nikhil Rajani instructed
                             by V. Deshpande & Co., Advocate for the Applicant in IA-80-2025.
                             Mr. Gobinda C. Mohanty instructed by M/s. Mohanty & Associates,
                             Advocate for the Applicants in IA-3403-2025, CHS-484, 485, 486, 673
                             of 2018.
                                                            ............


                             Kanchan Dhuri                                                                     1/2




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                                                                 41-IA-80-2025.doc


                                   CORAM        :       ABHAY AHUJA, J.

                                   DATE         :       25 SEPTEMBER 2025

 P.C. :


 Interim Application No.80 of 2025 :

1. This Interim Application is heard for some time.

2. Mr. Modi, learned Counsel, appears for the Applicant and

seeks some time to consider the decision of the Delhi High Court in the

case of Subhash Arora vs. Kalvinder Singh Sandhu and others1, cited by

Dr. Chandrachud, learned Counsel, appearing for the Judgment

Creditors in the Execution Application.

3. For Mr. Modi to consider the same and address the Court on

the same, list on 30th October 2025 on the Supplementary Board.

(ABHAY AHUJA, J.)

1 2024 SCC OnLine Del 2197