Bombay High Court
Datamatics Global Services Ltd vs Itek Business Solutions Pvt. Ltd on 11 June, 2019
Author: R.I. Chagla
Bench: R.I. Chagla
41-CHS-279-17.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 279 OF 2017
IN
EXECUTION APPLICATION (L) NO. 2198 OF 2016
Datamatics Global Services Limited ...Applicant/
Award Holder
Versus
ITEK Business Solutions Private Limited ...Award Debtor
----------
Mr. Chirag Sancheti, i/by Bulwark Solicitors, for the Applicant.
----------
CORAM : R.I. CHAGLA J.
DATE : 11 June 2019
ORDER :
1. The learned Counsel for the Applicant states that by the order dated 7th June 2017, this Court had given last opportunity to the Respondents No. 1 and 2 to file Reply. The learned Judge in the order dated 7th June 2017 has recorded that ad-interim prayer clause (a) had been granted. The learned 1/2 June 11, 2019 ::: Uploaded on - 15/06/2019 ::: Downloaded on - 15/07/2019 04:56:49 ::: 41-CHS-279-17.doc Counsel for the Applicant has stated that as no Reply has been filed, prayer clause (b) also be granted.
2. Possession of the property has been taken by the Court Receiver pursuant to the orders of this Court and it is in lock and key and as the Respondent Nos. 1 and 2 continued to not present themselves before this Court and/or file Reply to the Chamber Summons, the Applicant is entitled to be granted prayer clause (b) in the Chamber Summons. The Court Receiver appointed by this Court shall auction the movable and immovable properties of the Award-Debtor towards satisfaction of the award. The Court Receiver is directed to auction the movable and immovable properties which are in his possession within a period of eight weeks from the date of this order.
3. The Chamber Summons is stood over to 20th August 2019.
[R.I. CHAGLA J.] 2/2 June 11, 2019 ::: Uploaded on - 15/06/2019 ::: Downloaded on - 15/07/2019 04:56:49 :::