Bombay High Court
Vimal Construction vs Essel Ahmedabad Godhra Tools Ltd on 23 July, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
905. EXA 739-24 @ IAL 11416-24.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 739 OF 2024
Vimal Construction ...Applicant
V/s.
Essel Ahmedabad Godhra tools Ltd. ...Respondent
WITH
INTERIM APPLICATION (L) NO. 11416 OF 2024
Mr. Kayval P. Shah for Applicant.
None for the Respondent.
CORAM : ABHAY AHUJA, J.
DATE : 23rd JULY, 2024
P.C. :
1. Pursuant to the order dated 19 th April, 2024, today when the matter is called out, this Court is informed that the packet containing the Execution Application as well as the Interim Application has been returned as far as the Mumbai address is concerned, however, the same Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL has been delivered at the Noida address on 29 th April, 2024. That none GADGIL Date:
2024.07.24 15:00:05 +0530 has filed vakalatnama on behalf of the Respondent till date despite the matter being listed on 12th June, 2024 and 24th June, 2024 and even today none appears for the Respondent.Nikita Gadgil 1/2 ::: Uploaded on - 24/07/2024 ::: Downloaded on - 25/07/2024 05:33:16 :::
905. EXA 739-24 @ IAL 11416-24.doc
2. Mr. Shah, learned Counsel appears for the Applicant, however, submits that there are some typographical errors in the Execution Application and in the Interim Application and that this Court allow amendment.
3. Let an appropriate application for amendment be taken out. Till then remove from the board.
(ABHAY AHUJA, J.) Nikita Gadgil 2/2 ::: Uploaded on - 24/07/2024 ::: Downloaded on - 25/07/2024 05:33:16 :::