The Union Of India Thr.The ... vs Smt. Laxmiben Wd/O Morarji Dedhia ...
2021 Latest Caselaw 14947 Bom

                                                                                     501-RC-421-2020==.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

         Digitally                           INTERIM APPLICATION NO. 990 OF 2019
         signed by
         SHRADDHA
SHRADDHA KAMLESH
                                                         (For Restoration )
KAMLESH
TALEKAR
         TALEKAR
         Date:
                                                               AND
         2021.10.12
         19:30:03                            INTERIM APPLICATION NO. 992 OF 2019
         +0530
                                                                IN
                                               CIVIL APPLICATION NO. 2987 OF 2014
                                                                IN
                                              FIRST APPEAL (ST.) NO. 34644 OF 2013
                                                 REJECTED CASE NO. 421 OF 2020

                      Union of India
                      through the Secretary, Ministry
                       of Finance                                        ...Applicant
                      In the matter between :

                      Union of India
                      through the Secretary, Ministry
                       of Finance                                        ...Appellant
                                  vs.
                      Smt. Laxmiben
                      Wd/o Morarji Dedhia
                      & Ors.                                             ...Respondents

                      Mr. Jitendra Brijbhushan Mishra a/w. Mr. Dhananjay B. Deshmukh
                      for appellant/applicant.
                      Mr. Ketan Parekh i/b K.R. Parekh & Co. for respondents.

                                                CORAM : N. J. JAMADAR, J.

                                                DATE    : 12th OCTOBER , 2021

                      P.C.:

INTERIM APPLICATION NO. 990 OF 2019

1. Not on board. In view of urgency, taken on Production Board.

Shraddha Talekar, PS 1/2 501-RC-421-2020==.doc

2. Heard the learned counsels for the parties.

3. The learned counsel for the respondents seeks time to file an

affidavit in reply to the application for restoration.

4. Let the affidavit in reply be filed and its copy served on the

applicant, within a period of two weeks.

5. The learned counsel for the respondents assures the Court that

the respondents would not object to the applicant-judgment debtor

seeking adjournment, before the Executing Court, beyond next date,

in this matter..

6. The statement made on behalf of the respondents is recorded.

7. List on 17th November 2021.

                                        (N. J. JAMADAR, J.)




Shraddha Talekar, PS                                                        2/2