Citation : 2021 Latest Caselaw 15126 Bom
Judgement Date : 20 October, 2021
21-Chscd-185-2019- Ia-L-18107-2021-in- Comex-St-2508-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
CHAMBER SUMMONS NO.185 OF 2019
IN
COMM. EXECUTION APPLICATION (STAMP) NO. 2508 OF 2018
WITH
INTERIM APPLICATION (L) NO. 18107 OF 2021
IN
COMM. EXECUTION APPLICATION (STAMP) NO. 2508 OF 2018
Sussanne Khan ...Petitioner
vs.
Mudhit Gupta & Anr. ...Respondents
Mr. Krushi N. Barfiwala i/by Ms. Parinam Law Associates, for the
Judgment Creditor.
Mr. Jairam Chandani a/w Mr. Tanir Mehta, with Mr. Karan
Mastakar, with Mr. Ashish Gupta i/by Lexim Associates, for
Respondent Nos. 1 & 2.
CORAM : N. J. JAMADAR, J.
DATE : 20th OCTOBER, 2021
P.C.:
. Heard the learned counsel for the parties. At the request
of Judgment Creditor, by way of final indulgence, list on
27th October, 2021.
(N. J. JAMADAR, J.)
Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date:
JAMADAR 2021.10.22
11:24:46
+0530
SLJ ...1
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