Bombay High Court
M/S Ivf Craaft India Pvt. Ltd. And Ors vs Phoenix Arc Pvt. Ltd. Thru Officer Mr. ... on 15 January, 2020
Author: Bharati Dangre
Bench: Pradeep Nandrajog, Bharati Dangre
(6) WP 9639-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Amk
WRIT PETITION NO. 9639 OF 2019
M/s. IVF Craaft India Pvt. Ltd. & Ors. .. Petitioners
Vs.
Phoenix Arc Pvt. Ltd. & Anr. .. Respondents
Ms. Prachi Kolambakar i/b Swapnil Newaskar for the Petitioners.
Mr. Charles De Souza a/w. Ms. Aneesa Cheema & Ms. Sakshi Bhalla for
Respondent No.1.
Ms. Nisha Mehra, AGP for Respondent No.2-State.
CORAM : PRADEEP NANDRAJOG, C.J. &
SMT. BHARATI DANGRE, J.
DATE : 15th JANUARY, 2020. P. C. :
1. On request of learned Counsel for the Petitioners hearing is deferred but it is made clear that no interim order has been passed by this Court because the Petitioners have yet to argue the Writ Petition for preliminary hearing. The first Respondent would be free to proceed with the secured asset as per law.
2. List after 10 weeks.
[SMT. BHARATI DANGRE, J.] [CHIEF JUSTICE] Digitally signed Arjun by Arjun M. Kadam M. Date:
2020.01.16 Kadam 10:54:58 +0530 1/1