Sanjay Kumar vs Ajit Kamath
2021 Latest Caselaw 11287 Bom

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


                                        SHERIFF'S REPORT NO.32 OF 2021
                                                    WITH
                         COMMERCIAL EXECUTION APPLICATION NO.125 OF 2017
                                                      IN
                                     SUMMONS FOR JUDGMENT NO.51 OF 2015
                                                      IN
                                         SUMMARY SUIT NO.430 OF 2015


                Sanjay Kumar                                           .. Plaintiff
                         v/s.
                Ajit Kamath                                            .. Defendant



                Mr. Nikhil Patil i/b. P.M. Jadhav for the plaintiff.

                Mr. D. S. Chaudhari, Deputy Sheriff.


                                                       CORAM : A. K. MENON, J.

DATED : 18TH AUGUST, 2021.

P.C. :

1. The report seeks directions on conducting re-auction of the

premises. Pursuant to the earlier order dated 4th March, 2021, the

applicants have pressed for further steps to be taken for

auctioning the premises. The first attempt was unsuccessful.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.08.20 14:19:50 +0530

1.comex-125-17.doc wadhwa

2. Heard the learned counsel for the plaintiff and the Deputy Sheriff,

report is allowed in terms of prayer clauses (a) and (b).

(A. K. MENON, J.)

1.comex-125-17.doc wadhwa