Gujarat High Court
Religare Finvest Limited vs Shukan Corporation Private Limited & 8 on 24 September, 2015
Author: R.D.Kothari
Bench: R.D.Kothari
C/AO/341/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 341 of 2014
With
APPEAL FROM ORDER NO. 380 of 2014
With
CIVIL APPLICATION NO. 9034 of 2014
In
APPEAL FROM ORDER NO. 341 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11577 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11578 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11579 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11580 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11581 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11582 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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C/AO/341/2014 ORDER
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CIVIL APPLICATION NO. 11583 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11585 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11586 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11677 of 2014
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CIVIL APPLICATION NO. 9034 of 2014
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CIVIL APPLICATION NO. 11107 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11087 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11093 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11532 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11537 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11550 of 2014
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C/AO/341/2014 ORDER
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11551 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11552 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11553 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11792 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 12293 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 12298 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 12635 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 13273 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 13821 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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C/AO/341/2014 ORDER
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CIVIL APPLICATION NO. 13822 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 13823 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 13824 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 13825 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 13826 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 14129 of 2014
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 172 of 2015
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APPEAL FROM ORDER NO. 380 of 2014
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CIVIL APPLICATION NO. 11109 of 2014
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CIVIL APPLICATION NO. 11087 of 2014
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CIVIL APPLICATION NO. 11567 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11568 of 2014
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C/AO/341/2014 ORDER
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11569 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11570 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11571 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11572 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11573 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11574 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11576 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 11676 of 2014
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CIVIL APPLICATION NO. 10213 of 2014
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CIVIL APPLICATION NO. 901 of 2015
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APPEAL FROM ORDER NO. 380 of 2014
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C/AO/341/2014 ORDER
==========================================================
RELIGARE FINVEST LIMITED....Appellant(s)
Versus
SHUKAN CORPORATION PRIVATE LIMITED & 8....Respondent(s)
==========================================================
Appearance:
SINGHI & CO, ADVOCATE for the Appellant(s) No. 1
MR GM JOSHI, ADVOCATE for the Respondent(s) No. 5
MR VIMAL A PUROHIT, ADVOCATE for the Respondent(s) No. 6 - 9
NOTICE SERVED for the Respondent(s) No. 1 - 3
NOTICE SERVED BY DS for the Respondent(s) No. 4
SERVED BY AFFIX(N) for the Respondent(s) No. 4
==========================================================
CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 24/09/2015
ORAL ORDER
1. Attention of the Court was drawn to the order passed by this Court on 24.09.2014 and later on order dated 07.10.2014. Attention was drawn to the relevant part of the order, which reads as follows : "The Receiver is further directed to properly comply with the order dated 24/9/2014 so as to protect the possession of the suit property from third parties and trespassers, if any. For the purpose, Receiver may appoint or engage appropriate security agency."
2. Upon considering the submission of learned advocates for the parties, it appears that it will be just and proper that proper security agency be appointed to protect the property. Receiver is hereby directed to take appropriate steps for appointing or engaging security agency, so that, there may not be disturbance by Page 6 of 7 HC-NIC Page 6 of 7 Created On Fri Sep 25 03:05:24 IST 2015 C/AO/341/2014 ORDER third party or trespassers. It is further expected that this formality for appointing agency to be carried out expeditiously.
3. Matters are adjourned to 05.10.2015.
4. Before the above order signed and at the time of rising i.e. at 5:00 pm, learned Senior Advocate Mr. Shalin Mehta, mentions that they have purchased some of the properties by registered sale deed and they are in possession of the property. He also submitted that Court Commissioner has found that the purchaser - respondents Nos.6 to 9, to whom learned Senior Advocate represents are in possession of the property. Learned Senior Advocate prays to adjourn the matters on 28.09.2015.
6. Accordingly, at his request, instead of 05.10.2015, the matters are kept on 28.09.2015.
(R.D.KOTHARI, J.) Amar Page 7 of 7 HC-NIC Page 7 of 7 Created On Fri Sep 25 03:05:24 IST 2015