Bombay High Court
Armada (Singapore) Pte.Ltd vs Ashapura Minechem Ltd on 18 December, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
pvr 1 502-IA-1-19-comexl-2917-18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1 OF 2019
IN
Commercial EXECUTION APPLICATION (L) NO. 2917 OF 2018
Armada Singapoe Pte Ltd ...Plaintiff/Decree holder
Versus
Ashapura Minechem Ltd ...Defendant/Judgment debtor
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Mr.Pranav Dessai with Ms.Pratiksha Avhad i/b. Mull & Mulla & Craigie Blunt &
Caroe, for the Applicant/Plaintiff
Mr.Rushabh Sheth i/b. M.S.Bodhanwalla & Co., for Defendant.
Mr.Hitesh Mavadia h/f. Trupti Surve, for Proposed applicant-Global Value
Investments Pte.Ltd.
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CORAM : G.S. KULKARNI, J.
DATE : 18th December, 2019 P.C.: 1. Heard learned Counsel for the applicant. The prayer in the
application is to amend the execution application as set out in the schedule, in view of the deed of assignment dated 22 October 2019 by which the applicant has assigned all rights, title and interest in the foreign award which decreed, in favour of the applicant-Global Value Investments Pte.Ltd. and accordingly for substitution the present application is filed.
2. Heard learned Counsel for the parties. The application is allowed in terms of prayer clause (a). Necessary amendments be carried out within three weeks from today.
3. Permission to file vakalatnama in the office on behalf of Global Value Investment Pte.Ltd.
[G.S. KULKARNI, J.] ::: Uploaded on - 19/12/2019 ::: Downloaded on - 20/12/2019 00:48:47 :::