Pravin D. Shetty And Anr vs Paras Sunderji Dedhia And Anr
2021 Latest Caselaw 15760 Bom

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


                                         INTERIM APPLICATION NO.1230 OF 2020
                                                              IN
                                     EXECUTION APPLICATION (L) NO.428 OF 2020
                                                              IN
                                                     SUIT NO.1240 OF 2018


                    Pravin D. Shetty & Anr.               .. Applicants/Plaintiffs/Decree Holders
                             v/s.
                    Paras Sunderji Dedhia & Anr.                .. Respondents/Judgment Debtors


                                                             AND
                                         INTERIM APPLICATION NO.1232 OF 2020
                                                              IN
                                     EXECUTION APPLICATION (L) NO.441 OF 2020
                                                              IN
                                                     SUIT NO.1236 OF 2018


                    Savita Ravindra Badgujar & Anr. .. Applicants/Plaintiffs/Decree Holders
                             v/s.
                      Paras Sunderji Dedhia & Anr.                  .. Respondents/Judgment Debtors



                    Mr. Malcolm Siganporia a/w Paras Gosar i/b. Jayesh Vyas for the
                    applicants.

                    Mr. J.K. Shah a/w Tanmay Rane i/b. RJ Law for the respondents.

                    Ms. Kanchan Rane, 1st Asstt. to Court Receiver a/w V.S. Panandikar ,
                    A.S.O.
       Digitally
       signed by
       SANDHYA
SANDHYA BHAGU
BHAGU   WADHWA


                                                              1/2
WADHWA Date:
       2021.11.17
       14:09:56
       +0530


                    21&22.ia-1230-20 & 1232-20.doc
                    wadhwa
                                     CORAM : A. K. MENON, J.

DATED : 15TH NOVEMBER, 2021. P.C. :

1. Mr. Shah on behalf of the respondents state that though an appeal

has been filed against the order dated 5 th October, 2021 it has not

been listed. The learned counsel therefore states that if the order

is not stayed he will ensure that the order is complied by 29 th

November, 2021. He seeks extension of time for filing disclosure

till 29th November, 2021.

2. Statement is accepted. The respondent shall remain present in

person on the next date.

3. In the meantime, the Court Receiver has filed a Report no.444 of

2021 in Suit no.1240 of 2018 and Report no.443 of 2021 in Suit

no.1236 of 2018 in which the Receiver has confirmed

compliance with the order dated 21 st October, 2021. Compliance

is noted.

4. Reports are disposed in the above terms.

(A. K. MENON, J.)

21&22.ia-1230-20 & 1232-20.doc wadhwa