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Judgment
13 paragraphs · 300 wordsReply on behalf of respondents have been filed to M.A. No. 289 of 2020Â which is for impleadment of Mr. Sachin Narayan, a share-holder of the
respondents. It would be in the interest of justice to consider the prayer for impleadment after notice to Mr. Sachin Narayan whose address is
available on record. Hence, petitioner may file its rejoinder to the replies within a week. But let notice be served on Mr. Sachin Narayan
expeditiously through speed post and email so that if he has any objection to impleadment, he may file a reply within two weeks from today.Â
Affidavit of service should be filed by the petitioner within a week. The application for impleadment shall be considered thereafter.
So far as M.A. No. 290 of 2020 is concerned, it contains many prayers including an order for disclosure of assets of the judgment debtor,
respondent nos. 1 and 2 and also for attachment of assets. Respondent no. 2 - Welworth has filed a reply and also an affidavit of disclosure of its
assets. Respondent no. 1 prays for and is granted one week's further time for the said purpose. Learned counsel for respondent no. 1, Mr.
Akshay Amrintanshu submits that the disclosure details may run into few thousand pages and therefore, he may be permitted to serve a copy of
disclosure affidavit through a pen-drive. Learned counsel for the petitioner has no objection provided the contents of pen-drive is legible and visible.Â
The prayer for serving details on the other side, as made is allowed.
It will be open for the petitioner to submit its reply / response to the disclosure of the assets by respondent nos. 1 and 2 before the next date.
Post the matter under the same head for considering the prayers in the M.As, on 28.1.2021.