Srk Realty Pvt.Ltd vs Harbans Singh Kohli
2021 Latest Caselaw 5772 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                  INTERIM APPLICATION (L) NO. 3068 OF 2021
                                       IN
                EXECUTION APPLICATION (L) NO. 2768 OF 2021


SRK Realty Private Limited                      ...     Applicant
         vs.
Harbans Singh Kohli                             ...      Respondent


Mr. J. S. Kini a/w. Ms. Sapna Krishnappa for the Applicant / Plaintiff.
Mr. Arun Kumar Khedia i/b. Mr. Akshay Deshmukh for Judgment
Debtor/Defendant.


                                         CORAM : A. K. MENON, J.

DATED : 30th MARCH, 2021.

P.C. :

1. Mr. Kini states that Mr Deshmukh who appears for the judgment

debtors is co-operative and they propose to file consent terms.

2. Liberty to apply after consent terms are signed.

(A. K. MENON, J.)

13-IAL-3068-2021-EXAL-2768-2021.odt rrpillai