Visible Chits (Maharashtra) ... vs Sanjeeb Nil Sharma And Khusboo ...
2021 Latest Caselaw 15371 Bom

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                                SHERIFF'S REPORT NO. 69 OF 2021

                                                              IN

                                        EXECUTION APPLICATION NO. 2351 OF 2015

                   Visible Chits (Maharashtra)                             ...       Applicant
                   Pvt. Ltd.
                            vs.
                   Sanjeeb Nil Sharma and                                  ...      Respondents
                   Khusboo Sharma


                   None for the Applicant.
                   Mr. D. S. Chaudhary, Deputy Sheriff.
                                                                CORAM : A. K. MENON, J.

DATED : 26th OCTOBER, 2021.

P.C. :

1. The Sheriff seeks directions in relation to payment of property tax in

respect of flat no. 102 and 103, A-4, R.N.A. Park, Nagababa Road, Vashi Naka,

Chembur, Mumbai-400 074 which are said to have been sold and possession

handed over to the purchasers. The liability to pay property tax is said to be

for the period prior to the sale and hence will have to be paid from the

amounts collected from the sale proceeds since the judgment debtors have not

been appeared even at the time of sale. In view thereof I am of the view that

RAJESHWARI the application is liable to be allowed. According I pass the following order :

RAMESH
PILLAI

Digitally signed
by RAJESHWARI
RAMESH PILLAI                                                                                   1/2
Date: 2021.10.27
17:41:33 +0530     17-IAL-13974-2021-EXA-2351-2015.odt
                   rrpillai
 (i)      Sheriffs report is allowed in terms of prayer clause (a).

(ii)     Prothonotary and Senior Master to remit amount of property tax to

the Corporation and balance amount shall be invested in a fixed deposit in

the nationalised bank.

(iii) In the event the sale proceeds has been invested Prothonotary and

Senior Master is permitted to withdraw the amount from the fixed deposit

and deposit the balance for further period(s) of one year till further orders.

(iv)     Sheriffs report is disposed.



                                                                 (A. K. MENON, J.)

17-IAL-13974-2021-EXA-2351-2015.odt rrpillai