Parekh Lane Kamala Vihar ... vs Jayant Narayan Mehta
2021 Latest Caselaw 14733 Bom

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

                                         INTERIM APPLICATION (LODGING) NO.18760 OF 2021
                                                                   IN
                                      EXECUTION APPLICATION (LODGING) NO.18475 OF 2021
                                                                   IN
                                                        SUIT NO.2438 OF 2012

                           Parekh Lane Kamala Vihar CHSL                       .. Applicant-Decree Holder
                                      Vs.
                           Jayant Narayan Mehta                                .. Respondent-Judg. Debtor


                           Ms. Aparna Deokar, i/by M.P. Vashi Associates, for the Applicant-Decree
                           Holder.

                           Ms. Ekta Dalvi for the Respondent-Judgment Debtor.



                                                                        CORAM : A. K. MENON, J.

DATE : 7TH OCTOBER, 2021.

P.C. :

1. On behalf of the respondent-judgment debtor, learned Advocate

undertakes to enter appearance and file affidavit-in-reply on or before 12 th

October 2021.

2. List the IA on 14th October 2021.

(A.K. MENON, J.)

Digitally signed

SNEHA 14-IAL-18760-2021.doc by SNEHA ABHAY DIXIT ABHAY Date:

Dixit 2021.10.07 DIXIT 17:51:45 +0530