Parekh Lane Kamala Vihar ... vs Jayant Narayan Mehta
2021 Latest Caselaw 15610 Bom

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

                                         INTERIM APPLICATION (LODGING) NO.18760 OF 2021
                                                                    IN
                                      EXECUTION APPLICATION (LODGING) NO.18475 OF 2021
                                                                    IN
                                                        SUIT NO.2438 OF 2012

                           Parekh Lane Kamala Vihar CHSL                     .. Applicant-Decree Holder
                                      Vs.
                           Jayant Narayan Mehta                              .. Respondent-Judg. Debtor


                           Ms. Aparna Deokar, i/by M.P. Vashi Associates, for the Applicant-Decree
                           Holder.
                           Mr. Rat Adhia, i/by Ms. Ekta Dalvi, for the Respondent-Judgment Debtor.



                                                                      CORAM : A. K. MENON, J.

DATE : 28TH OCTOBER, 2021.

P.C. :

1. On behalf of the respondent-judgment debtor, extension of time is

sought to file affidavit-in-reply.

2. Time to file reply is extended upto 30 th October 2021.

(A.K. MENON, J.)

Digitally signed 1/1 SNEHA by SNEHA

28-IAL-18760-2021.doc ABHAY DIXIT ABHAY Date:

2021.10.28 DIXIT 18:07:25 +0530 Dixit