Heena Builders And Developers And ... vs Jigna Mahesh Thaker And 2 Ors And ...
2021 Latest Caselaw 15612 Bom

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

                       INTERIM APPLICATION NO.2350 OF 2021
                                       IN
             EXECUTION APPLICATION (LODGING) NO.729 OF 2020
                                       IN
                NOTICE OF MOTION (LODGING) NO.1237 OF 2018
                                       IN
                         APPEAL (LODGING) NO.518 OF 2018
                                       IN
               CHAMBER SUMMONS (LODGING) NO.1588 OF 2018
                                       IN
            EXECUTION APPLICATION (LODGING) NO.2702 OF 2018
                                       IN
                               SUIT NO.817 OF 2015

Heena Builders & Developers and Ors.            .. Applicants-Judg. Debtors
In the matter between
Jigna Mahesh Thaker                             .. Judg. Creditor
        Vs.
Heena Builders & Developers and Ors.            .. Judg. Debtors
       And
The Court Receiver, High Court, Bombay          .. Respondent


Mr. Pankaj Pandey, i/by Mr. Smit Nagda, for the Applicants-Judgment
Debtors.
Mr. Nishant Sasidharan, i/by L.J. Law, for the Judgment Creditor.
Ms. K.M. Rane, 1st Assistant to Court Receiver, with Mr. H.R. Patel, Master
(Admin.), Office of the Court Receiver, is present.



                                         CORAM : A. K. MENON, J.

DATE : 28TH OCTOBER, 2021.

30-IA-2350-2021.doc Dixit P.C. :

1. On behalf of the judgment creditor, learned counsel seeks time to file

affidavit-in-reply to this IA.

2. Reply to be filed within four weeks from today. Affidavit-in-rejoinder,

if any, to be filed within one week thereafter.

3. Liberty to apply, after rejoinder affidavit is filed.

(A.K. MENON, J.)

30-IA-2350-2021.doc Digitally signed SNEHA by SNEHA ABHAY DIXIT ABHAY Date:

DIXIT 2021.10.28 18:37:23 +0530 Dixit