Bombay High Court
Schindler India Private Limited vs Shreedham Builders And 3 Ors on 8 July, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
12 ial 14527-22 in exal 14522-22-os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.14527 OF 2022
IN
EXECUTION APPLICATION (L) NO.14522 OF 2022
Schindler India Private Limited ... Applicant
Vs.
Shreedham Builders and ors. ... Respondents
-------
Mr. Rajmani Varma with Ms. Shraddha Chheda i/by M/s Naveep Vora &
Associates, Advocates for the Applicant.
Mr. Ajit Anekar (through V.C.) with Mr. Siddhant Sawhney i/by M/s Auris
Legal, Advocates for the Respondents.
Mr. Sanjay S. Maheshwari-Respondent No.2 and Mr. Ajay Maheshwari-
Respondent No.3 are present.
-------
CORAM : ABHAY AHUJA, J.
DATE : 08 JULY, 2024.
P.C. :
1. Pursuant to earlier orders ending with order dated 27 th June, 2024, today, the Respondents No.2 and 3 as identified by Mr. Ajit Anekar, learned counsel appearing through video conferencing for them, who are Digitally signed by partners of Respondent No.1 are present in Court.
PRIYA
PRIYA RAJESH
RAJESH SOPARKAR
SOPARKAR Date:
2024.07.08
17:38:24
+0530
2. As far as the reply to the Application is concerned, there appears to be some confusion as the video conferencing system in this Court is not Priya R. Soparkar 1 of 2 ::: Uploaded on - 08/07/2024 ::: Downloaded on - 10/07/2024 00:22:57 ::: 12 ial 14527-22 in exal 14522-22-os.doc functioning properly and therefore, this Court is unable to hear Mr. Ajit Anekar. Mr. Rajmani Varma, learned counsel appearing for the Applicant categorically denies having received any reply.
3. Accordingly, list on 22nd July, 2024.
4. Let the Respondents No.2 and 3 who are partners of Respondent No.1 also remain present in Court on the next date as well.
(ABHAY AHUJA, J.)
Priya R. Soparkar 2 of 2
::: Uploaded on - 08/07/2024 ::: Downloaded on - 10/07/2024 00:22:57 :::