Anita Rajinder Rishi vs Deepak Pandurang Pawar And Mukesh ...
2021 Latest Caselaw 3460 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
         v/s.
Deepak Pandurang Pawar                       .. Defendant-Judg.Debtor
         And
The learned Sheriff                          .. Respondent



Mr. Bhavik Manek a/w Vishal Jathar, Ms. Khushboo Chaurasia i/b. MDP
& Partners for the applicant.

Mr. Prathamesh Kamat a/w Nakul Jain & Ms. Bency Ramakrishnan i/b.
Akash Menon for the plaintiff.
Mr. Girish Thakur for the judgment debtor.


                                       CORAM : A. K. MENON, J.

DATED : 23RD FEBRUARY, 2021. P.C. :

1. Respondent no.1 has been served, however, due to passage of

time, fresh notice will be served to both the respondents by all

possible modes including by e-mail, if any, and Whats App, if any,

on such telephone contact details are available with the judgment

35.chscd-35-20.doc wadhwa creditors.

2. In the circumstances, list on 16 th March, 2021 for final disposal at

2.30 p.m.

3. Affidavit of service to be filed on or before 11th March, 2021.

4. In the meantime, statement made on behalf of the judgment

creditors to continue.

(A. K. MENON, J.)

Digitally signed by Sandhya Sandhya Wadhwa Wadhwa Date:

2021.02.24 15:30:39 +0530

35.chscd-35-20.doc wadhwa