Bombay High Court
Apex Urban Co Operative Bank Of ... vs Silverline Technologies Ltd on 29 July, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
45-IA-3637-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.3637 OF 2024
IN
COMMERCIAL EXECUTION APPLICATION NO.6 OF 2025
Apex Urban Co-operative Bank of
Maharashtra and Goa Limited (In Liquidation) ...Applicant
V/s.
Silverline Technologies Limited and Others ...Respondents
Ms.Monika Tanna a/w Ms.Dhara Modi, Ms.Nandita Dethe, Mr.Houkinat
Kaur i/b Singhania Legal Services, Advocate for the Applicant.
Mr.Mithlesh Chalke a/w Ms.Shivangi Goel i/b Rajani Associates,
Advocates for the Respondents No.1 and 2.
CORAM : ABHAY AHUJA, J.
DATE : 29th JULY, 2025
P.C. :
1. When the matter is called out, Mr. Chalke, learned Counsel appears for the Respondents No. 1 and 2 and submits that the matter has been settled with the Applicant/Judgment Debtor for Rs. 25.50 crs, out of which Rs. 7 Crs have already been paid.
2. Ms. Tanna, learned Counsel appears for the Applicant/Judgment Creditor and tenders across the bar a Board resolution of the Respondent No. 1 to settle the dues of the Applicant for Rs. 25.50 Crs.
3. Ms. Tanna submits that however, the balance amount is yet to be received.
Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
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4. Mr. Chalke, learned Counsel for the Respondents submits that he would have to take instructions with respect to the timelines in which the balance amount can be paid.
5 Accordingly, list on 10th September, 2025. Let instructions be taken by the next date.
(ABHAY AHUJA, J.) Nikita Gadgil 2/2 ::: Uploaded on - 29/07/2025 ::: Downloaded on - 31/07/2025 21:22:35 :::