Ashok Avhad vs Roy Creado
2021 Latest Caselaw 5990 Bom

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION


                      INTERIM APPLICATION (L) NO.7533 OF 2021
                                            IN
                     EXECUTION APPLICATION(L) NO.4919 OF 2021


Ashok Avhad                                        .. Applicant
         v/s.
Roy Creado                                         .. Respondent



Mr. Archit Jayakar a/w Prasad Sawant i/b. M/s. Jayakar & Partnners for
the applicant.

Ms. Samita Suryawanshi a/w Priyanka Sonawane i/b. Ashish
Suryawanshi for the respondent.


                                              CORAM : A. K. MENON, J.

DATED : 1ST APRIL, 2021. P.C. :

1. The IA seeks an order of disclosure on oath for assets of the

judgment debtor who suffered a decree in the Summary Suit.

2. On behalf of the respondent time is sought to enter appearance in

the Execution Application. However, considering the fact that the

decree stands today and is yet to be satisfied, the plaintiff is before

this court seeking particulars of the assets since they are unaware

of any of the assets of the judgment debtor.

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3. In view thereof, the judgment debtor must be directed to disclose

the assets. Accordingly I pass the following order;

(i) There will be an ad-interim order in terms of prayer clause

8(a).

(ii) Affidavit of disclosure to be filed within four weeks from

today.

(iii) Liberty to apply in the event the respondent does not comply

with this order.

(A. K. MENON, J.)

24.ial-7533-21.doc wadhwa