The Janata Sahakari Bank Ltd vs M/S. Technofour And Ors
2021 Latest Caselaw 14987 Bom

                                                                                      5-caf-4237-2013.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO.4237 OF 2013
                                                        IN
                                           FIRST APPEAL NO.1681 OF 2013
                                                      WITH
VISHAL                              INTERVENTION APPLICATION NO.3039 OF 2009
SUBHASH
PAREKAR                                               WITH
Digitally signed by
                                        CIVIL APPLICATION NO.4501 OF 2013
VISHAL SUBHASH
PAREKAR                                                 IN
Date: 2021.10.14
11:57:21 +0530                             FIRST APPEAL NO.1728 OF 2013

                      M/s. Shree Associates and Others             ...Applicant/Appellants
                                 vs.
                      M/s. Technofour and Others                              ...Respondents

                      Mr. V.V. Tuljapurkar, Senior Advocate i/b. Mr. Ajay Joshi, for the
                      Applicant/Appellant in C.A.No.4237 of 2013.
                      Mr. Nikhil Dongre i/b. Mr. S.S. Kanetkar, for the Respondent No. 1.
                      Mr. P.S. Dani, Senior Advocate i/b. Mr. Balasaheb Deshmukh, for the
                      applicant in IA.No.3039 of 2009.

                                                  CORAM :     N. J. JAMADAR, J.

                                                  DATE :      OCTOBER 13, 2021

                      P.C.:

                      C.A.NO.4237 OF 2013 :-

                      .       Heard the learned counsel for the parties.

2. The learned counsel for respondent No. 1 seeks time to fle

affdavit in reply.

3. At the request of the learned counsel for respondent No. 1 list

on 25th October, 2021.

4. In the meanwhile, if the Execution Petition is listed before the

executing Court and the applicant/judgment debtor seeks

Vishal Parekar, P.A. ...1 5-caf-4237-2013.doc

adjournment, the learned counsel for the respondent No. 1/original

plaintiff undertakes not oppose such prayer for adjournment,

beyond 25th October, 2021.

IA.NO.3039 OF 2020 :-

5. The learned counsel for respondent No. 1/original plaintiff

seeks time to fle an affdavit in reply.

6. Let affdavit in reply be fled on or before 24th October, 2021,

with an advance copy to the applicant.

7. List on 25th October, 2021.

                                          (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                       ...2