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Mr. Ajit Ratanchand Shah And Ors vs M/S. Shree Associates Thr. Its ...
2021 Latest Caselaw 15015 Bom

Citation : 2021 Latest Caselaw 15015 Bom
Judgement Date : 13 October, 2021

Bombay High Court
Mr. Ajit Ratanchand Shah And Ors vs M/S. Shree Associates Thr. Its ... on 13 October, 2021
Bench: N. J. Jamadar
                                                                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
              INTERVENTION APPLICATION NO.3039 OF 2020
                                WITH
                  CIVIL APPLICATION NO.4501 OF 2013
                                  IN
                     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
 

 
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