Urban Infrastructure Trustees ... vs Kishor Shah And 3 Ors
2021 Latest Caselaw 10244 Bom

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                             INTERIM APPLICATION NO. 399 OF 2021

                                                                  IN

                                  COMMERCIAL EXECUTION APPLICATION NO. 194 OF 2021




                        Urban Infrastructure Trustees                          ...     Applicant
                        Limited and Anr.
                                 vs.
                        Kishor Shah and 3 Ors.                                 ...    Respondents


                        Mr. Aditya Mehta i/b. M/s. Dastur Kalambi and Associates for the Applicants.
                        Ms. Etika Srivastava a/w. Mr. Vishesh Malviya i/b. Rashmikant and Partners
                        for the Judgment Debtors.


                                                                   CORAM : A. K. MENON, J.

DATED : 3rd AUGUST, 2021.

P.C. :

1. At the request of the applicant leave is granted to amend Column (J) to

incorporate the words "Order XXI Rule 46 of the Code of Civil Procedure,

1908" In view thereof I pass the following order :

(i) Amendment allowed.

(ii) Reverification dispensed with.

Digitally signed by (A. K. MENON, J.) RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

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           +0530        5-IA-399-2021-COMEX-194-2020.odt
                        rrpillai