Urban Unfrastructure Real Estate ... vs Nirmal Lifestyle Limited And 2 Ors
2021 Latest Caselaw 12911 Bom

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


                                             CHAMBER SUMMONS NO.357 OF 2019
                                                             IN
                                      COMMERCIAL EXECUTION (L) NO.2908 OF 2018


                      Urban Infrastructure Real Estate Fund          .. Applicant/Judg.Creditor
                               v/s.
                      Nirmal Lifestyle Limited & Ors.                .. Judgment Debtors



                      Mr. Dhiraj Mhetre i/b. Khaitan Legal Associates for the applicant.

                      Mr. Simil Purohit a/w Vishal Jathar           i/b. MDP & Partners for the
                      judgment debtor no.3.


                                                               CORAM : A. K. MENON, J.

DATED : 8TH SEPTEMBER 2021.

P.C. :

1. Applicants seek leave to amend the Chamber Summons. On

behalf of the respondents, leave is sought to file an additional

affidavit. In view thereof, I pass the following order;

(i) Amendment is allowed in terms of draft handed in and marked

"X" for identification.

SANDHYA BHAGU

(ii) Leave is granted to file additional affidavit of the respondents WADHWA Digitally signed by SANDHYA BHAGU WADHWA Date: 2021.09.09

16:09:00 +0530

10.chscd-357-19.doc wadhwa on or before 13th September, 2021. Copy to be served in advance.

(iii) Amendment to be carried out within one week from today.

Re-verification is dispensed with.

(iv) Liberty to apply.

(A. K. MENON, J.)

10.chscd-357-19.doc wadhwa