Bombay High Court
Vistra Itcl (India) Limited vs Reliance Capital Ltd. And 23 Ors on 18 August, 2021
Author: G.S. Patel
Bench: G.S. Patel
39-IAL7828-2020 IN COMSL7144-2020.DOC
Atul
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 7828 OF 2020
IN
COMMERCIAL SUIT (L) NO. 7144 OF 2020
Vistra ITCL (India) Ltd ...Plaintiff
Versus
Reliance Capital Ltd & Ors ...Defendants
Mr Venkatesh Dhond, Senior Advocate, with Shyam Kapadia,
Samrudhi Chothani, & Mihir Dalawai, i/b Trilegal, for the
Plaintiff/Applicant.
Mr Prateek Seksaria with Tushad Kakalia, Raghavi Sharma, & DJ
Kakalia, i/b Mulla & Mulla & Craigie Blunt & Caroe, for
Defendant No. 1.
Mr Amit Agrawal, with Sumit Agrawal, Viraj Parikh, Saurabh
Pandya, Radhika Yadav, & Shivali Shah, i/b Regstreet Law
Advisors & Saurabh Pandya, for Defendants Nos. 2, 3, 20 & 21.
Mr Subir Kumar, with Salonee Patil, i/b SDS Advocates, for
Defendant No. 7 - Reliance Commercial Finance Ltd.
Mr Viraag Tulzapurkar, Senior Advocate, with Kalyani Wagle, i/b
TN Tripathi & Co., for Defendant No. 10.
Mr Shanay Shah, with Rahul P Jain, i/b Alpha Chambers, for
ATUL Defendant No. 19.
GANESH
KULKARNI Mr Janak Dwarkadas, Senior Advocate, with Shubhabrata
Digitally signed by
ATUL GANESH
Chakraborti, Smriti Jha, & Hafeez Patanwala, i/;b Juris Corp.,
KULKARNI
Date: 2021.08.20 for Defendant N. 24.
10:42:37 +0530
Mr Zal Andhyarujina, Senior Advocate, with Jahaan Dastur,
Munaf Virjee, & Hrushi Narvekar, i/b ABH Law, for
Intervenor/IOV Pte Ltd.
Page 1 of 2
18th August 2021
39-IAL7828-2020 IN COMSL7144-2020.DOC
CORAM: G.S. PATEL, J.
DATED: 18th August 2021 PC:-
1. The 1st Defendant has filed an Additional Affidavit. It is dated 17th August 2021. I leave it to the Advocates for the 1st Defendant to make sure that everyone has a copy. The Plaintiff will file and serve a Rejoinder by 23rd August 2021. No further affidavits are to be filed without leave of the Court.
2. List the matter on 26th August 2021 along with the impleadment action.
3. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 18th August 2021