Parekh Lane Kamala Vihar ... vs Jayant Narayan Mehta
2021 Latest Caselaw 15061 Bom

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


                                 INTERIM APPLICATION (L) NO.18760 OF 2021
                                                      IN
                              EXECUTION APPLICATION (L) NO.18475 OF 2021


           Parekh Lane Kamala Vihar
           Co-operative Housing Society Ltd.                            .. Applicant
                       v/s.
           Jayant Narayan Mehta                                         .. Respondent



           Ms. Aparna Devkar i/b. M P Vashi Associates for the applicant.

           Ms. Ekta Davli for the respondent.


                                                        CORAM : A. K. MENON, J.

DATED : 14TH OCTOBER, 2021.

P.C. :

1. On behalf of the respondent, extension of time is sought to file a

reply. Ms. Devkar for the applicant applies for urgent ad-interim

reliefs. Prima facie consent terms do not indicate that any monies

are payable by the Judgment Debtor and presently there is no

justification in seeking disclosure of assets.

2. Time to file reply is extended upto 24th October, 2021.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.10.14 18:24:22

+0530

11.ial-18760-21.doc wadhwa

3. Rejoinder to be filed by 26th October, 2021.

4. S.O. to 28th October, 2021.

(A. K. MENON, J.)

11.ial-18760-21.doc wadhwa