Reliance Home Finance Ltd vs Mohammed Faisal Mahmood ...
2021 Latest Caselaw 2362 Bom

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


                                              CHAMBER SUMMONS NO. 1371 OF 2018
                                                              IN
                                      COMMERCIAL EXECUTION (L) NO.2497 OF 2018


                      Reliance Home Finance Limited                 .. Applicant/Petitioner/
                                                                    Claimant/Decree Holder
                               v/s.
                      Mohammed Faisal Mahmood
                      Chunawala & Ors.                              .. Respondents/Judgment
                                                                         Debtors


                      Mr. Sanjeev Sawant a/w M.B. Kale & Juhi Bhogle i/b. GNP Legal for the
                      applicant.

                      Mr.Firoz Barucha a/w Ms. Sana Shaikh for the respondents.


                                                               CORAM : A. K. MENON, J.

DATED : 4TH FEBRUARY, 2021. P.C. :

1. Mr. Barucha states that the respondents have filed the petition

challenging the award. He intends to move an application for

stay. Meanwhile, he seeks leave to file an affidavit in reply to the

Chamber Summons.

Sandhya Wadhwa Digitally signed by

Sandhya Wadhwa Date: 2021.02.05 13:37:05 +0530

902.chscd-1371-18.doc wadhwa

2. Reply along with affidavit of disclosure to be filed on or before

15th February, 2021.

3. S.O. to 17th February, 2021.

(A. K. MENON, J.)

902.chscd-1371-18.doc wadhwa