Bombay High Court
Shapoorji Pallonji And Co. Ltd vs Nilesh Thakur 3 Ors. And Deputy Dirctor ... on 29 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
psv 1 17-chs 770-17@ors
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.770 OF 2017
IN
EXECUTION APPLICATION NO.1580 OF 2015
IN
SUIT NO.2576 OF 2011
Nitish Janardhan Thakur & Anr. ..Applicants
In the matter between
Shapoorji Pallonji & Co. Ltd. ..Plaintiff
V/s.
Nilesh Thakur & Ors. ..Defendants
AND
CHAMBER SUMMONS NO.1073 OF 2016
AND
CHAMBER SUMMONS NO.1077 OF 2016
AND
CHAMBER SUMMONS NO.1554 OF 2016
AND
CHAMBER SUMMONS NO.1726 OF 2016
AND
CHAMBER SUMMONS NO.1727 OF 2016
AND
CHAMBER SUMMONS NO.392 OF 2017
-----
Mr.Gaurang Mehta with Ms.Reha Mehta for Applicant/Decree Holder.
Mr.Ajit Tamhane with Mr.Rohan Tamhane, Ms.Gunjan Tamhane i/b.
M/s.Tamhane & Co. for Applicant in CHS No.770/17.
Mr.R.M. Haridas for Respondent No.5.
Mr.G.S. Hegde for LIC in CHS 1726/16.
Ms.Gargi Bhagwat i/b. Divekar & Bhagwat & Co. for Addl. Respondent No.1 in
CHS No.1073/16.
Mr.Harish Pawar for Respondent No.2 in CHS No.1554/16.
Mr.Mikhail Behl with Mr.K.G. Mhatre, Ms.Neha Dave i/b. Mhatre & Associates
for Respondent/Garnishee Nos.1 to 3 in CHS No.392/17.
-----
CORAM : G.S. KULKARNI, J.
DATE : 29th JANUARY 2020 P.C.:
Permission to file rejoinder affidavit in the office.::: Uploaded on - 31/01/2020 ::: Downloaded on - 31/01/2020 21:05:17 :::
psv 2 17-chs 770-17@ors
2. Stand over to 5 February 2020 at 03.00 p.m. for hearing.
3. In the meantime, parties are directed to complete their respective pleadings in each of the proceedings, if not already completed. There shall not be any further adjournment on this count.
4. Also the request of respective parties for supply of necessary documents, pleadings etc. be also completed.
[G.S. KULKARNI, J.] ::: Uploaded on - 31/01/2020 ::: Downloaded on - 31/01/2020 21:05:17 :::