Sumer Trinity Towers Chsl vs Sumer Builders And 2 Ors
2022 Latest Caselaw 3987 Bom

Citation : 2022 Latest Caselaw 3987 Bom
Judgement Date : 12 April, 2022

Bombay High Court

Sumer Trinity Towers Chsl vs Sumer Builders And 2 Ors on 12 April, 2022

Bench: B.P. Colabawalla

                                                                         24 jol 6284-21..doc

           Digitally
           signed by
           LAXMI
LAXMI      SUBHASH

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SUBHASH    SONTAKKE
SONTAKKE   Date:
           2022.04.13
           11:07:11
           +0530

                                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                      JUDGES ORDER (L) NO. 6284 OF 2021
                                                    IN
                                  EXECUTION APPLICATION (L) NO. 4758 OF 2021
                                                    IN
                                    EXECUTION APPLICATION NO. 379 OF 2017
                                                    IN
                                            SUIT NO. 113 OF 2014



                        Sumer Trinity Towers CHSL                    ..Applicant/Judg. Creditor
                                 Vs.
                        Sumer Builders & Ors.                        ..Judgment Debtors


                        Ms Gauri Mestha i/b. LJ Law, for the Applicant/Judg. Creditor.



                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- APRIL 12, 2022.

P. C.:

1. The above Judges Order is filed seeking dispensation of the

drawn up decree/sealing of the decree passed by this Court.

2. Having gone through the affidavit in support of the Judges

Order and after hearing the learned Advocate appearing on behalf of the

Applicant, I do not find any impediment in allowing the above Judges

Order. It is accordingly signed by me today.

                        Laxmi                                                                  page 1 of 2
                                                  24 jol 6284-21..doc

3. The Judges Order is accordingly disposed of.

4. This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.




                                       ( B. P. COLABAWALLA, J. )




Laxmi                                                                  page 2 of 2