Bombay High Court
Epl Limited Formerly Known As Essel ... vs Nikita Containers Private Limited on 4 March, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
30. IA 7353-25 in COMEXL 29532-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 7353 OF 2025
IN
COMMERCIAL EXECUTION APPLICATION (L) NO. 29532 OF 2025
EPL Limited ...Applicant
V/s.
Nikita Containers Pvt. Ltd. ...Respondent
Mr. Atul Gupta i/b Mr. Archit Virmani for the Applicant.
CORAM : ABHAY AHUJA, J.
DATE : 4th MARCH, 2026
P.C. :
1. This Interim Application inter alia seeks disclousre in terms of prayer Clauses (a) and (b).
2. When the matter is called out, Mr. Gupta, learned Counsel appears for the Applicant and submits that service of the Interim Application as well as the Execution Application has already been effected and despite that there have been no payments under the award dated 31st August, 2024 and that this Court may grant disclosures in terms of prayer Clauses (a) and (b).
3. Having heard the learned Counsel and having considered the Digitally submissions, this Court is of the view that relief in terms of prayer signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2026.03.05 Clauses (a) and (b) be granted, which read thus:-
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30. IA 7353-25 in COMEXL 29532-25.doc "(a) That the Hon'ble Court be pleased to order and direct Judgment Debtor/Respondent to disclose on affidavit, particulars of all encumbered and encumbered, immoveable and moveable assets of the Judgment Debtor/Respondent, within such time as this Hon'ble Court may deem fit, as provided under Order XXI Rule 41 of the Code of Civil Procedure, 1908.
(b) That the Hon'ble Court be pleased to order and direct the Judgment Debtor/Respondent to disclose on affidavit, the particulars of all encumbered and unencumbered, immoveable and moveable assets of the Judgment Debtor/Responde,t as on the date of the Award i.e. 31st August, 2024, within such time as this Hon'ble Court may deem fit, as provided under Order XXI Rule 41 of the Code of Civil Procedure, 1908."
4. Let affidavit of disclosure on oath in terms of prayer Clauses
(a)and (b) be filed by the Director of the Respondent within a period of four weeks.
5. Let a copy of this order be served upon the Respondent and an appropriate affidavit of service be filed by the next date.
6. List on 22nd April, 2026.
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