Bombay High Court
Sanjay Kakade vs Vistra Itcl (India) Ltd.(Formerly ... on 8 March, 2019
Author: N. M. Jamdar
Bench: Naresh H. Patil, N. M. Jamdar
(902,903,904) nmca-238.19ors.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (L) NO.238 OF 2019
IN
COMMERCIAL APPEAL (L) NO.107 OF 2019
IN
CHAMBER SUMMONS (L) NO.911 OF 2018
IN
COMM. EXECUTION APPLICATION (L) NO.1599 OF 2018
Kakade Construction Company
Pvt. Ltd.
Through its Director
Ashok Yadav : Applicant
In the matter between
Kakade Construction Company
Pvt. Ltd.
Through its Director
Ashok Yadav : Appellant.
versus
Vistra ITCL (India) Ltd.
Formerly known as IL and FS
Trust Company Limited & ors. : Respondents.
ALONG WITH
NOTICE OF MOTION (L) NO.243 OF 2019
IN
COMMERCIAL APPEAL (L) NO.109 OF 2019
IN
CHAMBER SUMMONS (L) NO.911 OF 2018
IN
COMM. EXECUTION APPLICATION (L) NO.1599 OF 2018
Sanjay Kakade : Applicant
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(902,903,904) nmca-238.19ors.doc
In the matter between
Sanjay Kakade : Appellant.
versus
Vistra ITCL (India) Ltd.
Formerly known as IL and FS
Trust Company Limited and ors. : Respondents.
ALONG WITH
NOTICE OF MOTION (L) NO.244 OF 2019
IN
COMMERCIAL APPEAL (L) NO.111 OF 2019
IN
CHAMBER SUMMONS (L) NO.911 OF 2018
IN
COMM. EXECUTION APPLICATION (L) NO.1599 OF 2018
Mrs. Usha Sanjay Kakade : Applicant
In the matter between
Mrs. Usha Sanjay Kakade : Appellant.
versus
Vistra ITCL (India) Ltd.
Formerly known as IL and FS
Trust Company Limited and ors. : Respondents.
Mr. Rohit Kapadia, Sr.Advocate a/w Mr. Yatin R Shah for the
Applicant/Appellant in NMCAL 238 of 2019.
Mr.Rohit Kapadia, Sr.Advocate a/w Mr. Rahul Soman and Mr.Kaustubh Thipsay
for Applicant/Appellant in NMCAL No.243 of 2019.
Mr.G S Godbole a/w Ms. Shruti Tulpule i/by Ms. Ketki Gadkari and Aditya P
Shirke in NMCAL No.244 of 2019.
Mr. F E DeVitre, Sr.Advocate a/w Mr.Gaurav Joshi, Sr.Advocate and Mr. Jatin
Pore and Ms. Ankita Agarwal i/by DSK Legal for Respondent No.1 and 2.
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(902,903,904) nmca-238.19ors.doc
Mr. D R Shetty, Court Receiver, present.
CORAM : NARESH H. PATIL, C.J. &
N. M. JAMDAR, J.
DATE : 08 th MARCH 2019 P.C. 1 The learned counsel for the Applicant/Appellant pray for
continuation of ad-interim relief. Ad-interim relief is continued till next date subject to condition that the Applicant/Appellant shall maintain status quo in respect of the subject properties as on today.
2 Stand over to 15th March 2019, to be treated as Part-Heard.
N. M. JAMDAR, J. CHIEF JUSTICE
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