Bombay High Court
Shri Sehajanand Investments ... vs Rui Pinto, Sole Proprietor Of ... on 27 October, 2005
Bench: R Lodha
JUDGMENT R.M. Lodha, J.
1. Heard. Rule, returnable forthwith. By consent, Rule is heard forthwith at this stage.
2. The learned Counsel for the parties agree that without indicating reasons, the impugned Order dated 17/03/2005 be set aside.
3. Consequently, the writ petition is allowed. The impugned order dated 17/03/2005 is quashed and set aside. The Trial Court shall now hear and decide the objections filed by the present respondents and proceed with the execution application accordingly. The Trial Court is expected to expeditiously dispose of the objections raised by the present respondents No. 1 to 3 (Judgment-debtors).
4. Rules is made absolute in the aforesaid terms. No costs.