Sussanne Khan vs Mudhit Gupta And Anr
2021 Latest Caselaw 2857 Bom

                                                   (02)CHSCD185.19_COMEXL2508.18.doc


       Dhanappa              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       I. Koshti                ORDINARY ORIGINAL CIVIL JURISDICTION
       Digitally signed by           IN ITS COMMERCIAL DIVISION
       Dhanappa I. Koshti
       Date: 2021.02.11
       16:49:53 +0530
                          CHAMBER SUMMONS NO. 185 OF 2019
                                        IN
                 COMMERCIAL EXECUTION APPLICATION (L) NO. 2508 OF 2018

               Sussane Khan                             ... Applicant /
                                                         Judgt. Creditor

               In the matter between:

               Sussane Khan                             ... Applicant /
                                                         Judgt. Creditor
                   Vs
               1 Mudhit Gupta & Anr.                    ... Respondents /
                                                            Judgt. Debtors


               Ms. Krushi N. Barfwala i/b Parinam Law Associates for the
               Applicant.

               Mr. Jairam Chandnani i/b Lexin Associates for the Respondent
               Nos.1 and 2.

                                         CORAM : B.P. COLABAWALLA, J.

THURSDAY, 11TH FEBRUARY, 2021

P.C. :

1 The learned advocate appearing on behalf of the

judgment-debtors states that he requires time to furnish a

schedule of payments to satisfy the amounts payable under the

Award to the judgment-creditor.

(02)CHSCD185.19_COMEXL2508.18.doc

2 As a last chance, at the request of the judgment-

debtors, stand over to 25th February, 2021.

3 This order shall be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned shall

act on production by fax or e-mail of a digitally signed copy of this

order.

B.P. COLABAWALLA, J.