Bombay High Court
Bhupesh Sevantilal Shah vs Lyka Bdr International Limited on 7 April, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
52-IA-1869-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 1869 OF 2026
IN
EXECUTION APPLICATION NO. 1475 OF 2025
Bhupesh Sevantilal Shah ...Applicant
Vs.
Lyka BDR International Limited ...Respondent
Mr. Sahil Mahajan for the Decree Holder/Applicant.
Mr. Chetan Kapadia, Senior Advocate with Ms. Vidisha Rohra i/b
Sabeena Mahadik for the Respondent No.1.
Mr. Manaswi Agrawal i/b Meraki Chambers for the Respondent No.2.
CORAM : ABHAY AHUJA, J.
DATE : 7th April, 2026
P.C. :
1. This Interim Application filed by the Decree Holder seeks direction to the Respondent No. 2-Yes Bank Limited to deposit Rs. 2,57,86,389.68 in this Court.
2. Mr. Kapadia, learned Senior Counsel appearing for the Respondent No.1 seeks some time to file reply, so also Mr. Agarwal, learned Counsel appearing for the Respondent No.2 also seeks some time to file reply.
3. Let reply(s) be filed within a period of three weeks with copy to the other side. Rejoinder in two weeks thereafter with copy to the other side.
4. List on 23rd June, 2026.
Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2026.04.07 (ABHAY AHUJA, J.) 19:55:08 +0530 Nikita Gadgil 1/1 ::: Uploaded on - 07/04/2026 ::: Downloaded on - 08/04/2026 00:22:32 :::