Akhtarbhai Abdullabhai Since ... vs Mohammed Hussain Abdullabhai ...
2021 Latest Caselaw 1801 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         .. Respondent/Judgment
                                                                      Debtors/org. claimants
                                v/s.
                       Taherbhai Abdullabhai & Ors.              .. Defendants/Judgment Debtors



                       Mr. Sean Wassoodew for the applicants.


                                                                 CORAM : A. K. MENON, J.

DATED : 27TH JANUARY, 2021. P.C. :

1. Mr. Wassoodew seeks leave to amend the IA in terms of the draft

handed in. Draft amendment is marked "X" for identification.

2. Heard.

3. Leave to amend granted. Amendment to be carried out within two

weeks from today.

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

2021.01.28 14:08:40 +0530

10. ial-9397-20.doc wadhwa