ASHUTOSH YOGESH MANEKLAL Vs. LINA Y. MANEKLAL

JUDGEMENT

(1.) This appeal is directed against an order dated 11th November, 2019 passed by the learned Judge, City Civil Court, Greater Bombay in Notice of Motion No.1182 of 2019 in SC Suit No.4321 of 2013, whereby the Notice of Motion taken out by defendant No.1 respondent No.1 came to be allowed, inter alia, permitting defendant No.1 to pay the statutory dues by liquidating the fixed deposits held by M/s. Maneklal Enterprises Pvt. Ltd (M/s. Maneklal) - defendant No.4, with Bank of Baroda, Mumbai.

(2.) For the sake of convenience and clarity, the parties are hereinafter referred to in the capacity in which they are arrayed before the City Civil Court in Suit No.4321 of 2013.

(3.) Corporate and family disputes are intertwined. It is, therefore, necessary to note the background facts in which the appeal arises, in a little detail.