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Bombay High Court

Tata Capital Financial Services Ltd vs M/S Deccan Chronicle Holdings Limited ... on 25 November, 2016

Author: S.J. Kathawalla

Bench: S.J. Kathawalla

Nitin                                  1 / 2                      913-CHS-1071-2015.sxw

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                      CHAMBER SUMMONS NO. 107 1 OF 2015
                                               IN
                  EXECUTION APPLICATION NO. 2286 OF 2015
                                               IN
                            ARBITR ATION NO. 1329 OF 2012
L & T Finance Limited                                  ...        Plaintiff
Versus
M/s. Deccan Chronicle Holdings Ltd. & Ors.             ...        Defendants
                                       ALONG WITH
        COMMERCIAL ARBITR ATION PETITION NO. 137 OF 2016
Tata Capital Financial Services Ltd.                   ...        Petitioner
Versus
M/s. Deccan Chronicle Holdings Ltd.& Anr.              ...        Respondents


Ms. S.I. Joshi a/w. Ms. Jalpa i/b. S.I. Joshi and Company for the Plaintiff in CHS No.
1071 of 2015.
Mr. Shailesh Shah, Sr. Adv. a/w. Mr. Ashok Paranjpe, Ms. Radhika Dixit i/b. MDP
and Partners for the Petitioner in CARBP No. 137 of 2016.
Ms. Pragya Khaitan a/w. Mr. Ashish Pyasi, Ms. Ekta Tripathi i/b. Dhir and Dhir
Associates for the Respondents.

                                        COR AM : S. J. K ATHAWALLA, J.

DATED : 25 TH NOVEMBER, 2016 P.C. :

1. The Defendant / Respondent No. 1 - M/s. Deccan Chronicle Holdings Limited has in its Affidavit in Reply stated that its properties have been encumbered to various banks. In view thereof, Defendants / Respondents are directed to forthwith ::: Uploaded on - 28/11/2016 ::: Downloaded on - 15/09/2021 14:59:02 ::: Nitin 2 / 2 913-CHS-1071-2015.sxw file their further Affidavit setting out the amounts due to the banks as on date for which the said securities are given / provided by the Defendants / Respondents to the said banks. The Defendants / Respondents shall also annex to their Affidavit, the documents under which such securities have been created. The Defendants / Respondents shall also file their income tax returns of the last five years along with all the annexures thereto.
2. Stand over to 5th December, 2016.
3. The earlier orders passed by this Court shall continue until further orders.

( S. J.K ATHAWALLA, J. ) ::: Uploaded on - 28/11/2016 ::: Downloaded on - 15/09/2021 14:59:02 :::