Akhtarbhai Abdullabhai Since ... vs Mohammed Hussain Abdullabhai ...
2021 Latest Caselaw 2757 Bom

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                           INTERIM APPLICATION (L) NO. 9411 OF 2020
                                                                 IN
                                         EXECUTION APPLICATION (L)NO. 2329 OF 2018
                        Akhtarbhai Abdullabhai                        ... Applicants/Decree Holders
                        Since deceased through Lrs)
                        In the matter between
                        Mohammed Hussain Abdullabhai              ... Respondent/Judgment Debtors
                        Since deceased through Lrs.)                     Original claimant 1(a) to 1(d)
                                 vs.
                        Taherbhai Abdullabhai & Ors.              ... Respondents
                        (Since deceased through Lrs & Ors.)              Judgment Debtors

                        Mr. Sean Wassoodew a/w. Ms. Shruti Bhavsar for the Applicant/Decree
                        Holders.
                        Mr. Yatin R. Shah for Respondent no. 1(a).
                        Mr. Prashant Pandey a/w. Mr. Ashray Dave and Mr. Pradip Singh for
                        Defendant nos. 1(b), 1(c) and 1(d).
                                                                  CORAM : A. K. MENON, J.

DATED : 10th FEBRUARY, 2021 P.C. :

1. Rejoinder to be filed within one week.

2. Receiver seeks time to file his report. Report to be filed on or

before 24th February, 2021.

3. List on 3rd March, 2021 along with Court Receiver's Report.

Digitally (A. K. MENON, J.) signed by Rajeshwari Rajeshwari R. Pillai R. Pillai Date:

2021.02.11 13-IAL-9411-2020-.doc 11:08:36 +0530 rrpillai