Parasram H Bhojwani vs Pravinchand Sehgal And 4 Ors
2021 Latest Caselaw 12227 Bom

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


                                         INTERIM APPLICATION NO. 2701 OF 2020
                                                           IN
                                COMMERCIAL CHAMBER SUMMONS NO.822 OF 2018


                    Parasram H. Bhojwani                         .. Plaintiff-Judg.Creditor
                             v/s.
                    Pravinchand Sehgal & Ors.                    .. Defendants-Judg.Debtors
                             And
                    Gorkap Properties & Investments
                    Pvt. Ltd. & Anr.                             .. Respondents
                                                         WITH
                                        INTERIM APPLICATION (L) NO.17582 OF 2021
                                                           IN
                                         INTERIM APPLICATION NO. 2701 OF 2020
                                                           IN
                                COMMERCIAL CHAMBER SUMMONS NO.963 OF 2019


                    Mr. Akash Rebello a/w Aniket Poojari i/b. C.R. Naidu & Co. for judgment
                    creditor.

                    Mr. Vaibhav Charalwar a/w Prithvish Shetty i/b. Vidhii Partners for
                    judgment debtors.

                    Mr. Mayur Khandeparkar a/w Sujit Lahoti i/b. Sujit Lahoti & Associates
                    for the applicant in IAL/17582/2021.

                    Ms. Kanchan Rane, 1st Asstt. to Court Receiver.


       Digitally
       signed by
       SANDHYA
SANDHYA BHAGU
BHAGU   WADHWA
WADHWA Date:


                                                          1/2
       2021.09.01
       15:31:37
       +0530




                    30.ia-2701-20.doc
                    wadhwa
                                             CORAM : A. K. MENON, J.

DATED : 31ST AUGUST, 2021. P.C. :

1. After this matter was heard for some time, Mr. Khandeparkar

states that since the Court Receiver is appointed vide order dated

22nd April, 2019, he seeks leave to file an additional affidavit to

amend the IA to incorporate an appropriate prayer.

2. Leave is granted to amend the prayer in terms of draft

amendment handed in and marked "X" for identification and

additional affidavit in support.

3. Amendment to be carried out by 4th September, 2021.

Re-verification is dispensed with.

4. Mr. Rebello seeks time to file reply.

5. Additional affidavit to be filed on or before 4th September, 2021.

6. Rejoinder to be filed by 8th September, 2021.

7. S.O. to 14th September, 2021.

(A. K. MENON, J.)

30.ia-2701-20.doc wadhwa