Anita Rajinder Rishi vs Deepak Pandurang Pawar And Mukesh ...
2021 Latest Caselaw 3101 Bom

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

                                                     CHAMBER SUMMONS NO.35 OF 2020
                                                                     IN
                                         COMMERCIAL EXECUTION APPLICATION NO.252 OF 2019

                              Mukesh Nenshi Gala                              .. Applicant-Intervenor
                              In the matter between
                              Anita Rajinder Rishi                            .. Plaintiff-Judg. Creditor
                                      Vs.
                              Deepak Pandurang Pawar                          .. Defendant-Judg. Debtor
                                     And
                              The learned Sheriff                             .. Respondent


                              Mr. Bhavik Manek, with Mr. Vishal Jathar, i/by MDP & Partners, for the
                              Applicant-Intervenor.
                              Mr. Prathamesh Kamat, with Mr. Nakul Jain and Ms. Bency Ramakrishnan,
                              i/by Mr. Akash Menon, for the Plaintiff-Judgment Creditor.
                              Mr. Girish Thakur for the Defendant-Judgment Debtor.



                                                                       CORAM : A. K. MENON, J.

DATED : 16TH FEBRUARY 2021.

P.C. :

1. By consent, stand over to 23rd February 2021.

2. Statement made by Mr. Kamat on 3 rd February 2021 shall continue to

operate till 26th February 2021.

(A. K. MENON, J.)

Sneha Digitally signed by Sneha A.

Dixit 49-CHSCD-35-2020.doc A. Dixit Dixit Date:

2021.02.17 15:14:13 +0530