Churchgate Investment And ... vs Kishore Krishna Patki And Meena ...
2021 Latest Caselaw 14794 Bom

                                                                48-chscd-233-2017.doc

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

                             COMM. CHAMBER SUMMONS NO. 233 OF 2017
                                                  IN
                         COMM. EXECUTION APPLICATION NO. 100 OF 2017


                  Churchgate Investments & Trading Co.             ...Applicant/
                  Pvt. Ltd.                                        Plaintiff

                         Versus

                  Kishore Krishna Patki & Anr.                     ...Respondents

                                               ----------
                  Mr. Gaurav Jangle, with Mr. Digant Bhatt i/b I.V. Merchant &
                  Co. for the Applicant / Judg. Creditor.
                                               ----------

                                                CORAM :         R.I. CHAGLA J

                                               DATE         :   8 October 2021

                  ORDER :

1. Heard learned Counsel for the Applicant.

SHARAYU PANDURANG KHOT

2. By an order dated 22nd March 2021, ad-interim

relief had been granted in terms of prayer clause (b) of the Digitally signed by SHARAYU PANDURANG KHOT Date:

2021.10.14 15:15:46 +0530 Chamber Summons. The Applicant was directed to serve a copy

of this order along with notice of the next date to the

Defendants/Judgment-Debtors within a period of one week

48-chscd-233-2017.doc

from the date of this order.

3. Learned Counsel for the Applicant states that the

notice of the order dated 22nd March 2021 could not be given

to the Defendants/ Judgment-Debtors and requested for further

time to serve copy of the order on or before next date to the

Defendants/ Judgment-Debtors.

4. In view thereof, the Applicant shall serve a copy of

the order dated 22nd March 2021 as well as notice of the next

date to the Defendants/ Judgment-Debtors within a period of

two weeks from the date of this order.

5. Chamber Summons is adjourned to 28th October

2021.

[R.I. CHAGLA J.]