Devbrata Bhabatosh Moulick vs Shrusti Sangam Developers Pvt Ltd ...
2021 Latest Caselaw 17899 Bom

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                ORDINARY ORIGINAL CIVIL JURISDICTION

                                              COMMERCIAL EXECUTION NO. 2179 OF 2018

                                                                WITH

                                             INTERIM APPLICATION (L) NO. 23950 OF 2021



                        Devbrata Bhabatosh Moulick                              ...      Applicant
                                 vs.
                        Shrusti Sangam Developers                               ...      Respondents
                        Pvt. Ltd. and Ors.


                        Mr. Bhavin H. Gada a/w. Mss. Najagida i/b. M/s. Harakchand & Co. for the
                        Applicant / Decree Holder.
                        Mr. Subhash Bhalwal and Mr. Ravi Kotian i/b. M/s. Vyas and Bhalwal for
                        Judgment Debtor nos. 1 and 2.
                        Mr. Pritesh Gawas a/w. Ms. Nikita Banatwala h/f. Mr. Chetan Agrawal for
                        Judgment Debtor no. 3
                        Mr. Anil P. Bagwe for Respondent no. 8.
                                                                  CORAM : A. K. MENON, J.

DATED : 22nd DECEMBER, 2021 P.C. :

1. On 7th December, 2021 the matter was adjourned for settlement.

Settlement talks are still underway. However respondent nos 1 and 2 have

assured the applicants that all issues will be resolved by 7 th January, 2022.

2. Accordingly list on 10th January, 2022 for hearing.

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

2021.12.23 17:38:09

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