Deepak Sampat vs Rajendra Danthi And Ors. And ...
2021 Latest Caselaw 17791 Bom

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

                        CHAMBER SUMMONS NO.326 OF 2019
                                 ALONG WITH
                      CHAMBER SUMMONS NO.1067 OF 2017
                                 ALONG WITH
                      CHAMBER SUMMONS NO.1135 OF 2011
                                 ALONG WITH
                      CHAMBER SUMMONS NO.1177 OF 2011
                                      IN
                     EXECUTION APPLICATION NO.209 OF 2011
                                      IN
                             SUIT NO.2998 OF 2009

Deepak Y. Sampat                                            .. Applicant-Decree Holder
Godavari Chambers Commercial Co-op.
Premises Society Ltd.                                       .. Applicant-Intervener
Mitesh Haresh Matani and Anr.                               .. Applicants-Interveners
Bakul Anil Thakkar                                          .. Applicant-Intervener

In the matter between
Deepak Y. Sampat                                            .. Claimant-Decree Holder
       Vs.
Rajendra Danthi and Ors.                                    .. Respondents-Judg. Debtors


Mr. Anirudh Hariani, with Ms. Aishwarya Wagle, i/by Hariani & Co., for the
Applicants-Interveners.
Mr. C.K. Tripathi, i/by Ms. Bhagyashri Gawas, for the Claimant-Decree
Holder.
Mr. Amogh A. Singh, with Mrs. Moksha Doshi and Mr. Nikhil More, for the
Respondents-Judgment Debtors.


                                                   CORAM : A. K. MENON, J.

DATE : 21ST DECEMBER, 2021.

2-CHS-1135-2011 & CHS-326-2019 & CHS-1177-2011 & CHS-1067-2017.doc Dixit P.C. :

1. Partly heard.

2. By consent, stand over to 17th January 2022.

(A.K. MENON, J.)

Digitally signed

SNEHA 2-CHS-1135-2011 & CHS-326-2019 & CHS-1177-2011 & CHS-1067-2017.doc by SNEHA ABHAY DIXIT ABHAY Date:

Dixit 2021.12.22 DIXIT 17:13:48 +0530