Akhtarbhai Abdullabhai Since ... vs Mohammed Hussain Abdullabhai ...
2021 Latest Caselaw 1178 Bom

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


                                INTERIM APPLICATION (L) NO.9397 OF 2020
                                                     IN
                              EXECUTION APPLICATION (L) NO.2329 OF 2018



          Akhtarbhai Abdullabai since deceased
          through his legal heirs                            .. Applicants (decree holders)
          In the matter between
          Mohammed Hussain Abdullabhai since
          deceased through his legal heirs                 ..Respondents/judgment debtors
                                                                   (org. claimants)
                       v/s.
          Taherbhai Abdullabhai & Ors.                       .. Respondents/judgment
          debtors


          Mr. Sean Wassoodew for the applicants.

          Ms. Hilla Boatwalla i/b. Nanu Hormasjee & Co. for respondent nos.1a
          and 2.


                                                       CORAM : A. K. MENON, J.

DATED : 18TH JANUARY, 2021. P.C. :

Mr. Wassoodew states that in view of developments he wishes

to amend the present application. Accordingly, liberty to apply.

(A. K. MENON, J.) Digitally signed by Sandhya Sandhya Wadhwa Wadhwa Date:

2021.01.19 17:27:42 +0530

37.ial-9397-20.doc wadhwa