Gorkap Properties And ... vs Parasram H Bhojwani And Ors
2021 Latest Caselaw 13693 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                           INTERIM APPLICATION (L) NO. 17582 OF 2021
                                                               IN
                                              INTERIM APPLICATION NO. 2701 OF 2020


                      Gorkap Properties and Investments Pvt. Ltd.           ...     Applicant

                      In the matter between

                      Parasram H. Bhojwani                                  ...     Applicant
                               vs.
                      Pravinchand Sehgal and 4 Ors.                         ...     Respondents


                      Mr. Mayur Khandeparkar a/w. Mr. Sujit Lahoti, Mr. Aniket Worlikar and Mr.
                      Mufaddal Paperwala i/b. M/s. Sujit Lahoti & Associates for the Applicant in
                      IAL/17582/2021.
                      Mr. Akash Rebello a/w. Mr. Aniketh Poojari i/b. M/s. C. R. Naidu & Co. for the
                      Judgment Creditor.
                      Mr. Vaibhav Charalwar a/w. Mr. Pritvish Shetty and Mr. Shantam Mandhyan
                      i/b. Vidhii Partners for the Judgment Debtors.
                                                                CORAM : A. K. MENON, J.

DATED : 22nd SEPTEMBER, 2021.

P.C. :

1. Additional affidavit dated 4 th September, 2021 on behalf of the

applicant and affidavit in rejoinder dated 10 th September, 2021 taken on file.

2. List on 30th September, 2021 for orders.

RAJESHWARI RAMESH (A. K. MENON, J.) PILLAI Digitally signed by RAJESHWARI RAMESH PILLAI Date: 2021.09.23 14:29:17 +0530 1/1 13-IA-2701-2020-IAL-17582-2021.odt rrpillai