Bombay High Court
Sbi Global Factors Ltd vs Rayalseema Commodities Ltd. on 21 August, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
903. IAL 25324-25 in EXAL 34021-24 @ IAL 24104-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 25324 OF 2025
IN
EXECUTION APPLICATION (L) NO. 34021 OF 2024
SBI Global Factors Ltd. ...Applicant
V/s.
Rayalseema Commodities Ltd. ...Respondent
WITH
INTERIM APPLICATION (L) NO. 24104 OF 2025
Mr. Ashish Mehta with Mr. Jovite Pareira for the Applicant.
CORAM : ABHAY AHUJA, J.
DATE : 21st AUGUST, 2025
P.C. :
1. When the matter is called out, Mr. Mehta, learned Counsel appears for the Applicant and seeks some more time to serve the Respondent No.1 and file an appropriate affidavit of service with respect to the service to the Respondent.
2. It is observed that the Interim Application is on lodging number.
Let objections be removed and registered number be obtained within a period of two weeks, failing which the Interim Application to stand dismissed without further reference to the Court.
Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2025.08.22 10:25:02 +0530 Nikita Gadgil 1/2 ::: Uploaded on - 22/08/2025 ::: Downloaded on - 22/08/2025 23:44:13 :::
903. IAL 25324-25 in EXAL 34021-24 @ IAL 24104-25.doc
3. Subject to the above, list on 25th September, 2025.
4. Let service be effected and an appropriate affidavit of service be filed by then.
(ABHAY AHUJA, J.) Nikita Gadgil 2/2 ::: Uploaded on - 22/08/2025 ::: Downloaded on - 22/08/2025 23:44:13 :::