Bhushan Shashikant Dalal & Anr vs Sunflower Estates Pvt. Ltd. & Ors
2017 Latest Caselaw 6279 Bom

ary                             Before: Shri S.P. Mathkar,
                                       Addl. Registrar (O.S.)/
                                       Addl. Prothonotary and Senior Master

                                Date : 16th August, 2017.


CALLED FOR DIRECTIONS:
902. CHOL/968/2017 Ms. Pushpa Thapa i/b Rajlaxmi Punjabi,
     EXA/364/2010  Advocate for Applicants/Plaintiffs.
     S/4638/1994

                              P.C.: 1.       This Chamber Order is taken out for
                                     amendment of column 'J' of Execution
                                     Application as per Schedule annexed to
                                     the Chamber Order.


                                     2.      Perused           Schedule.                  As       per
                                     Schedule, Plaintiffs are seeking to add
                                     Room Number and Flat Numbers                                    in
                                     respect of Defendant Nos. 1 and 2 to 9.


                                     3.      Perused          Affidavit        in    Support         of
                                     Chamber Order. As per said Affidavit,
                                     Warrant of Attachment is issued and the
                                     said fact is came to know recently to the
                                     Plaintiffs.         It    is     informed          that said
                                     Warrant is not lodged with the Sheriff's
                                     office.


                                     4.      It    is    informed            that       the      said
                                     Execution          Application           is    pending         till
                                     date.


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      ::: Uploaded on - 24/08/2017                                  ::: Downloaded on - 28/08/2018 16:10:57 :::
                                      5.       Chamber Order allowed.           Signed
                                     separately.      Office to amend Warrant
                                     after       amendment       of       Execution
                                     Application.
         




16.08.2017

Addl. Registrar (O.S.)/ Addl. Prothonotary and Senior Master

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