Bombay High Court
Bhupesh Sevantilal Shah vs Lyka Bdr International Limited on 7 April, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
94-IA-221-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 221 OF 2026
IN
EXECUTION APPLICATION NO. 1475 OF 2025
Bhupesh Sevantilal Shah ...Applicant
Vs
Lyka BDR International Limited ...Respondent
Mr. Sahil Mahajan for the Decree Holder/Applicant.
Mr. Chetan Kapadia, Senior Advocate with Ms. Vidisha Rohra i/b
Sabeena Mahadik for the Respondent No.1.
Mr. Manaswi Agrawal i/b Meraki Chambers for the Respondent No.2.
CORAM : ABHAY AHUJA, J.
DATE : 7th April, 2026
P.C. :
1. Mr. Mahajan, learned Counsel appears for the Applicant and submits that although the disclosure affidavit has been filed, however, there are certain discrepancies and inadequacies in the same and a reply to the same is ready and also served and this Court may direct the Registry to accept the same. Registry to accept the affidavit of disclosure filed on behalf of the Respondent No.1 and reply to the same.
2. Let the Respondent go through the rejoinder and revert/ comply with the inadequacies by the next date.
3. List on 23rd June, 2026.
Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL (ABHAY AHUJA, J.) GADGIL Date:
2026.04.07 19:55:09 +0530 Nikita Gadgil 1/1 ::: Uploaded on - 07/04/2026 ::: Downloaded on - 08/04/2026 00:22:55 :::