Bombay High Court
Vardhaman Developers Limited vs Orbit Corporation Limited on 17 October, 2018
Author: G.S. Patel
Bench: G.S. Patel
2-CHSCD328-17+.DOC
Atul
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
CHAMBER SUMMONS NO. 328 OF 2017
IN
COMM EXECUTION APPLICATION NO. 123 OF 2017
IN
SUIT NO. 345 OF 2015
Vardhman Developers Ltd ...Plaintif
Versus
Orbit Corporation Ltd & Ors ...Defendants
WITH
CONTEMPT PETITION NO. 66 OF 2016
IN
SUIT NO. 345 OF 2015
WITH
CONTEMPT PETITION NO. 70 OF 2017
IN
CHAMBER SUMMONS (L) NO. 1666 OF 2016
IN
CONTEMPT PETITION NO. 66 OF 2016
IN
SUIT NO. 345 OF 2015
WITH
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COMM EXECUTION APPLICATION NO. 123 OF 2017
IN
SUIT NO. 345 OF 2015
WITH
COMM CONTEMPT PETITION (L) NO. 53 OF 2018
WITH
COMM CHAMBER SUMMONS (L) NO. 495 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
WITH
CHAMBER SUMMONS NO. 86 OF 2018
IN
SUIT NO. 345 OF 2015
WITH
COMM CHAMBER SUMMONS (L) NO. 495 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO.673 OF 2018
IN
SUIT NO. 345 OF 2015
WITH
COMM CHAMBER SUMMONS (L) NO. 763 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
IN
COMM SUIT NO. 345 NO. 2015
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WITH
COMM EXECUTION APPLICATION (L) NO. 988 OF 2018
IN
SUIT NO. 345 OF 2015
WITH
COMM NOTICE OF MOTION (L) NO. 1036 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
IN
SUIT NO. 345 OF 2015
WITH
COMM NOTICE OF MOTION (L) NO. 1158 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
IN
COMM EXECUTION APPLICATION NO. 123 OF 2017
IN
SUIT NO. 345 OF 2015
WITH
COMM NOTICE OF MOTION (L) NO. 1160 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
IN
SUIT NO. 345 OF 2015
WITH
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COMM NOTICE OF MOTION (L) NO. 1161 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
IN
COMM CHAMBER SUMMONS NO. 495 OF 2018
IN
SUIT NO. 345 OF 2015
WITH
COMM NOTICE OF MOTION (L) NO. 1262 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 673 OF 2018
IN
SUIT NO. 345 OF 2015
IN
COMM EXECUTION APPLICATION NO. 123 OF 2017
Mr Dinyar Madon, Senior Advocate, with Karl Tamboly, with Ms
Kausar Banatwala, & Gauri Sakhardande, i/b Tushar Goradia,
for the Plaintiff.
Mr Cherag Balsara, with Mr Ashish Parwani, Mr Dikshat Mehra and
Mr Vibhor Kapoor, i/b Rajani Associates, for the Defendants Nos.
2,3 and 4.
CORAM: G.S. PATEL, J
DATED: 17th October 2018
PC:-
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1.In view of the discussions in Court today, the Court Receiver is presently not to proceed against any of the properties till the next date.
2. Mr Ravikiran Aggarwal has sufered a fall. He will need access to some funds for his medical treatment. He is permitted to draw an amount of Rs. 4 lakhs from Account No. 3590161564 with the Central Bank of India, Worli Branch to this extent. This is a pro tem arrangement until further orders.
3. List the matter on 23rd October 2018 at 3.00 pm. (G. S. PATEL, J) Page 5 of 5 17th October 2018 ::: Uploaded on - 19/10/2018 ::: Downloaded on - 22/10/2018 00:32:22 :::