Bombay High Court
Doha Bank vs Keshruwala Pankaj Kumar Pravin Chandra ... on 1 July, 2019
Author: R.I. Chagla
Bench: R.I. Chagla
65-CHSCDL-686-19.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN COMMERCIAL DIVISION
CHAMBER SUMMONS (L) NO. 686 OF 2019
IN
EXECUTION APPLICATION (L) NO. 1017 OF 2019
Doha Bank ...Applicant/
Decree-Holder
Versus
Keshruwala Pankanj Kumar Pravin ...Judgment-
Chandra & Anr. Debtors
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Kezer Kharawala, i/by Lex Juris, for the Applicant.
Bobby Malhotra, for the Judgment-Debtors.
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CORAM : R.I. CHAGLA J.
DATE : 1 July 2019
ORDER :
1. The learned Counsel for the Judgment-Debtors seeks time to file Reply to the Chamber Summons.
2. By an order dated 3rd June 2019, an ad-interim order was passed in terms of prayer clauses (a) and (b) of the 1/2 July 1, 2019 ::: Uploaded on - 05/07/2019 ::: Downloaded on - 09/07/2019 23:20:16 ::: 65-CHSCDL-686-19.doc Chamber Summons which were the only prayers pressed by the Applicant at that stage.
3. The Judgment-Debtors in the Affidavit in Reply shall also disclose the immovable and movable assets belonging to them. The Affidavit in Reply/Affidavit in Disclosure shall be filed within a period of three weeks from the date of this order.
4. Since the Judgment-Debtors are represented by the learned Counsel, the notice under Order XXI Rule 22 of the Code of Civil Procedure, 1908 is dispensed with.
5. The appearance of Judgment-Debtor No. 1 who is present in person is noted.
6. Place Chamber Summons for hearing on 24th July 2019.
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