Ashok Kumar Kothari And 5 Ors vs Sanwarlal Agarwal And 4 Ors
2021 Latest Caselaw 17785 Bom

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

                                    INTERIM APPLICATION (LODGING) NO.28981 OF 2021
                                                                IN
                                   EXECUTION APPLICATION (LODGING) NO.1713 OF 2019
                                                                IN
                                                 NOTICE OF MOTION NO.1916 OF 2019
                                                                IN
                                                        SUIT NO.844 OF 2019

                      Ashok Kumar Kothari and Ors.                        .. Applicants-Judg. Creditors
                                     Vs.
                      Sanwarlal Agarwal and Ors.                          .. Respondents-Judg. Debtors


                      Mr. Dinyar Madon, Sr. Advocate, with Ms. Shilpi Jain, i/by Jamshed Ansari, for
                      the Applicants-Judgment Creditors.
                      Mr. Amogh Singh, with Mr. Nikhil, i/by Mr. Bhavin Bhatia, for the
                      Respondents-Judgment Debtors.


                                                                   CORAM : A. K. MENON, J.

DATE : 21ST DECEMBER, 2021. P.C. :

1. Mr. Singh seeks time to put in an affidavit-in-reply to oppose this IA. Reply to be filed not later than 3rd January 2022.

2. In the meanwhile, an unaffirmed copy of the reply shall be served on the other side by e-mail preferably by 31 st December 2021.

3. Affidavit-in-rejoinder, if any, to be filed by 7 th January 2022.

4. List the IA on 10th January 2022.

5. In the meanwhile, no meeting shall be held till 12 th January 2022.

(A.K. MENON, J.)

SNEHA Digitally signed by SNEHA

20-IA(L)-28981-2021 .doc ABHAY DIXIT ABHAY Date:

DIXIT 2021.12.22

Dixit 17:14:30 +0530