Bombay High Court
Manbhupinder Singh Atwal vs Kamal Sevaram Jadhwani And 3 Ors on 27 April, 2026
Diksha Rane 48 IA(L) 18971 2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
48 INTERIM APPLICATION (L) NO. 18971/2024
IN
COMMERCIAL EXECUTION APPLICATION (L) NO.23308/2021
MANIBHUPINDER SINGH ATWAL ..APPLICANT
VS
KAMAL SEVARAM JADHWANI ..RESPONDENT
WITH
IA(L)/13149/2026
KAMAL SEVARAM JADHWANI ..APPLICANT
VS
NEERAJ KUMARPAL SINGH ..RESPONDENT
WITH
COMEX(L)/23308/2021
MANBHUPINDER SINGH ATWAL ..APPLICANT
VS
NEERAJ KUMARPAL SINGH AND 3 ORS ..RESPONDENTS
WITH
IA/1998/2024
KAMAL SEVARAM JADHWANI ..APPLICANT
VS
MANBHUPINDER SINGH ATWAL ..RESPONDENT
WITH
IA/1390/2022
MANBHUPINDER SINGH ATWAL ..APPLICANT
VS
KAMAL SEVARAM JADHWANI AND 3 ORS ..RESPONDENTS
WITH
IA(L)/18971/2024
MANIBHUPINDER SINGH ATWAL ..APPLICANT
VS.
KAMAL SEVARAM JADHWANI ..RESPONDENT
WITH
IA(L)/17190/2024
KAMAL SEVARAM JADHWANI ..APPLICANT
VS.
MANBHUPINDER SINGH ATWAL ..RESPONDENT
WITH
1
Diksha Rane 48 IA(L) 18971 2024.doc
IA/5581/2025
Manbhupinder Singh Aiwal ..Applicant
VS.
Kamal Sevaram Jadhwani ..Respondent
------------
Adv. Prerna Verma a/w. Adv. Prachi Garg i/b. DSK Legal for applicant.
Adv. Aparajita R. Jha i/b. Adv. Mohammed Muzammah for
respondent no.2.
------------
CORAM : RAJESH S. PATIL, J.
DATE : 27 APRIL 2026. P.C. : 1) Learned counsel appearing for the judgment debtor submits
that her client has challenged the order dated 23/2/2026, passed by this Court by way of SLP before the Supreme Court.
2) Mr. Prerna Varma, learned counsel appearing for the decree holder submits that a copy of the SLP. has not been served on the decree holder or on them. She further submits that so also in the present proceedings, an interim application has been filed seeking recalling of the order passed by this Court on 16/3/2026. She submits that in spite the order passed by this Court on 13/6/2024, the disclosure affidavit as contemplated in the judgment of M/s. Dwarika Projects Pvt. Ltd. (formerly known as Raj & Associates Construction Division) Vs. M/s. Bhandari Engineers & Builders Pvt. Ltd.1 has not been filed by the judgment debtor.
1 2012 SCC OnLine Del 58
2
Diksha Rane 48 IA(L) 18971 2024.doc
3) As this matter is called out after 5.00 p.m., place this matter on
5/5/2026.
4) In the meanwhile, the judgment debtor is directed to deposit
entire decreetal amount along with accrued interest in this Court.
(Rajesh S. Patil, J.) 3 Signed by: Diksha Rane Designation: PS To Honourable Judge Date: 28/04/2026 13:39:44