Rajendra Tormal Saini Or Mali And 2 ... vs Bhupatbhai Ravjibhai Lukhi And 3 ...
2021 Latest Caselaw 9218 Bom

                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                              COMMERCIAL EXECUTION APPLICATION (L) NO. 14094 OF 2021


                        Rajendra Tormal Saini @                             ...    Applicants
                        Mali and 2 Ors.                                          Decree Holders
                                vs.
                        Bhupatbhai Ravjibhai Lukhi and 3 Ors.               ...   Respondents
                                                                                Judgment Debtors
                                      and
                        Basant Tormal Saini @ Mali                          ...    Original Claimant 1C


                                                                     WITH
                                COMMERCIAL ARBITRATION PETITION (L) NO. 10221 OF 2021
                                                                     WITH
                                              INTERIM APPLICATION NO. 10228 OF 2021
                                              INTERIM APPLICATION NO. 10226 OF 2021


                        Bhupatbhai Ravjibhai Lukhi and 3 Ors.                     ...    Petitioners
                                      vs.
                        Tormal Dedraj Sainik @ Mali (Deceased)                    ... Respondents
                        Through Legal heirs and Anr.


                        Mr. Ram Upadhyay a/w. Mr. Dharmesh Singh i/b. Law Competere Consults
                        for the Applicants/Decree Holders.
                        Dr. D. S. Hatle a/w. Mr. Deepak Jamsandekar for the Petitioner in
                        CARBPL/10221/2021 and for Respondent nos. 1 and 2 in COMEXL/14094
                        for the Respondents / Judgment Debtors.
                        Mr. Yajuvendra Singh for Respondent no. 4 in CARBPL/10221/2021.


           Digitally
           signed by
           RAJESHWARI
RAJESHWARI RAMESH
RAMESH     PILLAI

                                                                                                        1/2
PILLAI     Date:
           2021.07.15
           12:42:28
           +0530
                        24-COMEXL-14094-2021-CARBPL-10221-2021.odt
                        rrpillai
                                              CORAM : A. K. MENON, J.

DATED : 14th JULY, 2021.

[THROUGH VIDEO CONFERENCE]

P.C. :

1. Called for urgent hearing. Mr. Hatle seeks condonation of delay in

terms of the Interim Application (L) No. 10228 of 2021. Faced with the

incorrect / irrelevant statement made in paragraph 8, Dr. Hatle states in

support of the case that all family members of the respondent, including the

respondent were suffering from Covid 19. Dr. Hatle seeks time to file

additional affidavit in support of this application. Additional affidavit to be

filed on or before 22nd July, 2021.

2. List on 26th July, 2021.

(A. K. MENON, J.)

24-COMEXL-14094-2021-CARBPL-10221-2021.odt rrpillai