Ashok Avhad vs Roy Creado
2021 Latest Caselaw 15608 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                                       [ COMMERCIAL DIVISION ]

                                                  INTERIM APPLICATION NO.1533 OF 2021
                                                                   IN
                             COMMERCIAL EXECUTION APPLICATION (LODGING) NO.4919 OF 2021
                                                                   IN
                                            COMMERCIAL SUMMARY SUIT NO.1118 OF 2019

                           Ashok Avhad                                      .. Applicant-Judg. Creditor
                                   Vs.
                           Roy Creado                                       .. Respondent-Judg. Debtor


                           Ms. Pooja Yadav, with Mr. Prasad Sawant, i/by Jayakar & Partners, for the
                           Applicant-Judgment Creditor.

                           Mr. S. Pendse for the Respondent-Judgment Debtor.


                                                                     CORAM : A. K. MENON, J.

DATE : 28TH OCTOBER, 2021.

P.C. :

Returnable date of the warrant is extended upto 29 th November 2021.

(A.K. MENON, J.)

Digitally signed SNEHA by SNEHA ABHAY DIXIT 43-IA-1533-2021.doc ABHAY Dixit Date:

2021.10.28 DIXIT 18:08:38 +0530