Renuka Builders And Developers ... vs Mahendra J. Vora And Ors
2021 Latest Caselaw 2620 Bom

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


                                             INTERIM APPLICATION NO.36 OF 2020
                                                             IN
                                           EXECUTION APPLICATION NO.488 OF 2004
                                                             IN
                                                    SUIT NO.191 OF 1996


                       Mahendra J. Vora & Ors.                            .. Applicants
                                                                    Org.Defendant nos.1 to 3
                       In the matter between
                       M/s. Renuka Builders and Developers Pvt. Ltd.      .. Respondents/
                                                               Org.Claimants/Judgment Debtor
                                v/s.
                       Mahendra J. Vora & Ors.                 .. Applicants/Org.Respondents


                                                           WITH
                                           INTERIM APPLICATION (L) NO.5464 OF 2020


                       Mr. Yatin Shah for the applicant.

                       Mr. Kedar Khambate a/w Pragathi M for respondent no.1.
                       Mr. H. B. Takke, AGP, for the ULC- State.
                       Mr. Santosh Dalvi, Sr. Clerk,(AK) ULC, Collector MSD present in Court.


                                                               CORAM : A. K. MENON, J.

DATED : 9TH FEBRUARY, 2021. P.C. :

Called for directions.

Digitally signed by Sandhya

1. This is application for restoration of an execution application Sandhya Wadhwa

Wadhwa Date:

2021.02.10 16:34:50 +0530

12.ia-36-20.doc wadhwa which was dismissed on 10 th September, 2018. Mr. Shah

undertakes to comply with all office objections within two weeks

from today.

2. Subject to an undertaking, IA is allowed in terms of prayer clauses

(a) and (b).

3. If the office objections are not complied, this order shall stand

vacated.

4. No further application for restoration will be entertained.

(A. K. MENON, J.)

12.ia-36-20.doc wadhwa