Bombay High Court
The Government Of The State Of Israel vs Earnest Business Services Pvt Ltd ... on 26 September, 2019
Author: R. I. Chagla
Bench: R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 660 OF 2019
In
COMMERCIAL EXECUTION APPLICATION 418 OF 2019
The Government Of The State Of Israel ....Petitioner
V/S
Earnest Business Services Pvt Ltd (orig.resp) ....Respondent
And Frank Merchant Bankers Ltd And Anr.
(prop.resp)
CORAM : R. I. CHAGLA, J
DATE : 26th September, 2019
P.C. :
Due to paucity of time the matter is adjourned to 10/10/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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