Bombay High Court
Tata Capital Financial Services Ltd vs Spectra Motors Limited And 7 Ors on 5 December, 2019
Author: G. S. Patel
Bench: G.S. Patel
920-CARBP1176-19.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION PETITION NO. 1176 OF 2019
Tata Capital Financial Services Ltd ...Petitioner
Versus
Spectra Motors Ltd & Ors ...Respondents
Dr Birendra Saraf, with Ranjeev Carvalho, Sachin Chandarana &
Ujwal Trivedi, i/b Manilal Kher Ambalal & Col, for the
Petitioner.
Mr Sandeep Bhimekar, i/b J Sagar Associates, for Respondents Nos. 1
and 2.
Mr Sharan Jagtiani, with Akshay Doctor, Rishir Daulat, Geetanjali
Joshi, Priyanka Gigh & Siddharth Nunes, i/b TRD Associates,
for Respondents Nos. 3,4, 5 & 7.
Mr Ativ Patel, i/b AVP Partners, for Respondent No. 6.
Mr Suraj Kaushik, i/b Vidhii Partners, for Respondent No. 8 and
proposed Respondent No. 10.
CORAM: G.S. PATEL, J.
DATED: 5th December 2019 PC:-
1. Affidavit in repld to be fled and served on or berore 13thth December 2019.
2. A statement is made on behalr or respondent no. 8 that in the event that it invokes its rights in respect or and debt due to it rrom Page 1 of 2 5th December 2019 ::: Uploaded on - 06/12/2019 ::: Downloaded on - 07/12/2019 00:28:52 ::: 920-CARBP1176-19.DOC the 1st respondent or and or its guarantors and adopts proceedings against its collateral securitd ror recoverd under the SARFAESI Act or otherwise, it will give the advocates ror the petitioners at least one week's notice or and surplus rrom the sale proceeds. The statement is accepted.
3. List the matter high on board on 16th December 2019.
4. Previous order to continue until the next date.
(G. S. PATEL, J) Page 2 of 2 5th December 2019 ::: Uploaded on - 06/12/2019 ::: Downloaded on - 07/12/2019 00:28:52 :::