Bombay High Court
M/S. Religare Finvest Limited vs Acharya Arun Dev on 13 March, 2020
Author: A.K. Menon
Bench: A.K. Menon
pr.2-exa-822-13.doc
sbw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1 OF 2019
IN
EXECUTION APPLICATION NO.822 OF 2013
Phoenix ARC Pvt. Ltd. ..Applicant
In the matter between
M/s. Religare Finvest Ltd. ..Petitioner
v/s.
M/s. Sunil D. Gulati & Ors. ..Respondents
Ms.Chinmayee Ghag a/w Mr. Nishant Rana i/b. Zastriya Attorneys & Legal
Consultants for the applicant.
CORAM : A.K. MENON, J.
DATED : 13TH MARCH, 2020.
P.C. :
Not on board. Mentioned. Taken on board.
1. Time to carry out amendment is extended by one week from today.
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