Savita Ravindra Badgujar And ... vs Paras Sunderji Dedhia And Anr
2021 Latest Caselaw 15116 Bom

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

                       INTERIM APPLICATION NO.1232 OF 2020
                                              IN
             EXECUTION APPLICATION (LODGING) NO.441 OF 2020
                                              IN
                                    SUIT NO.1236 OF 2018

Savita Ravindra Badgujar and Anr.              .. Applicants-Plaintiffs-Decree Holders
                 Vs.
Paras Sunderji Dedhia and Anr.                 .. Respondents-Judgment Debtors

                                          ALONG WITH

                       INTERIM APPLICATION NO.1230 OF 2020
                                              IN
             EXECUTION APPLICATION (LODGING) NO.428 OF 2020
                                              IN
                                    SUIT NO.1240 OF 2018

Pravin D. Shetty and Anr.                      .. Applicants-Plaintiffs-Decree Holders
             Vs.
Paras Sunderji Dedhia and Anr.                 .. Defendants-Judgment Debtors


Mr. Malcolm Siganporia, with Mr. Paras Gosar, i/by Mr. Jayesh Vyas, for the
Applicants-Plaintiffs-Decree Holders.

Mr. Prashant Chande, with Mr. J.K. Shah and Mr. Tanmay Rane, i/by R.J. Law,
for the Defendants-Judgment Debtors.

                                               CORAM : A. K. MENON, J.

                                               DATE      : 20TH OCTOBER, 2021.
P.C. :

1. The Receiver is at site to comply with the order dated 5 th October 2021.

Mr. Siganporia states that the Receiver is being offered possession of a stack

28 & 29-IA-1230-2020 & IA-1232-2020.doc Dixit parking space, which is not what was contemplated in the Consent Terms

dated 19th September 2018. Thus, it is obvious that there is no compliance

with the order dated 5 th October 2021. Mr. Chande therefore requests for

time till tomorrow to enable his clients to offer four car parking spaces

between 1st and 3rd parking levels excluding stack parking. He assures the

court that this will be done by tomorrow.

2. Accordingly, list this IA tomorrow i.e. 21st October 2021.

3. The costs of the today's visit of the Receiver shall be borne by the

respondents-judgment debtors, to be computed and quantified tomorrow.

(A.K. MENON, J.)

Digitally signed

SNEHA 28 & 29-IA-1230-2020 & IA-1232-2020.doc by SNEHA ABHAY DIXIT ABHAY Date:

Dixit 2021.10.20 DIXIT 17:16:20 +0530