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Bombay High Court

Vardhman Developers Ltd vs Orbit Corporation Ltd. And 4 Ors. And ... on 17 October, 2018

Author: G.S. Patel

Bench: G.S. Patel

                                                               2-CHSCD328-17+.DOC




 Atul



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                     IN ITS COMMERCIAL DIVISION
               CHAMBER SUMMONS NO. 328 OF 2017
                                         IN
        COMM EXECUTION APPLICATION NO. 123 OF 2017
                                         IN
                               SUIT NO. 345 OF 2015


 Vardhman Developers Ltd                                                 ...Plaintif
       Versus
 Orbit Corporation Ltd & Ors                                        ...Defendants

                                       WITH
                CONTEMPT PETITION NO. 66 OF 2016
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
                CONTEMPT PETITION NO. 70 OF 2017
                                         IN
            CHAMBER SUMMONS (L) NO. 1666 OF 2016
                                         IN
                CONTEMPT PETITION NO. 66 OF 2016
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH


                                      Page 1 of 5
                                   17th October 2018


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     COMM EXECUTION APPLICATION NO. 123 OF 2017
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
       COMM CONTEMPT PETITION (L) NO. 53 OF 2018
                                       WITH
       COMM CHAMBER SUMMONS (L) NO. 495 OF 2018
                                         IN
  COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
                                       WITH
                CHAMBER SUMMONS NO. 86 OF 2018
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
       COMM CHAMBER SUMMONS (L) NO. 495 OF 2018
                                         IN
   COMM EXECUTION APPLICATION (L) NO.673 OF 2018
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
       COMM CHAMBER SUMMONS (L) NO. 763 OF 2018
                                         IN
  COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
                                         IN
                       COMM SUIT NO. 345 NO. 2015



                                      Page 2 of 5
                                   17th October 2018


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                                       WITH
  COMM EXECUTION APPLICATION (L) NO. 988 OF 2018
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
       COMM NOTICE OF MOTION (L) NO. 1036 OF 2018
                                         IN
  COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
       COMM NOTICE OF MOTION (L) NO. 1158 OF 2018
                                         IN
  COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
                                         IN
     COMM EXECUTION APPLICATION NO. 123 OF 2017
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
       COMM NOTICE OF MOTION (L) NO. 1160 OF 2018
                                         IN
  COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH



                                      Page 3 of 5
                                   17th October 2018


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       COMM NOTICE OF MOTION (L) NO. 1161 OF 2018
                                         IN
  COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
                                         IN
          COMM CHAMBER SUMMONS NO. 495 OF 2018
                                         IN
                               SUIT NO. 345 OF 2015
                                       WITH
       COMM NOTICE OF MOTION (L) NO. 1262 OF 2018
                                         IN
  COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
                                         IN
                               SUIT NO. 345 OF 2015
                                         IN
     COMM EXECUTION APPLICATION NO. 123 OF 2017


 Mr Dinyar Madon, Senior Advocate, with Karl Tamboly, with Ms
      Kausar Banatwala, & Gauri Sakhardande, i/b Tushar Goradia,
      for the Plaintiff.
 Mr Cherag Balsara, with Mr Ashish Parwani, Mr Dikshat Mehra and
      Mr Vibhor Kapoor, i/b Rajani Associates, for the Defendants Nos.
      2,3 and 4.


                               CORAM:       G.S. PATEL, J
                               DATED:       17th October 2018

 PC:-




                                      Page 4 of 5
                                   17th October 2018


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                                                            2-CHSCD328-17+.DOC




 1.

In view of the discussions in Court today, the Court Receiver is presently not to proceed against any of the properties till the next date.

2. Mr Ravikiran Aggarwal has sufered a fall. He will need access to some funds for his medical treatment. He is permitted to draw an amount of Rs. 4 lakhs from Account No. 3590161564 with the Central Bank of India, Worli Branch to this extent. This is a pro tem arrangement until further orders.

3. List the matter on 23rd October 2018 at 3.00 pm. (G. S. PATEL, J) Page 5 of 5 17th October 2018 ::: Uploaded on - 19/10/2018 ::: Downloaded on - 22/10/2018 00:32:25 :::