S.K. Heights Private Limited vs Mohamed Sardar Haji Usman And Ors
2022 Latest Caselaw 1678 Bom

                                                            915-ASIA-785-2022.DOC




 Shiv


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

               INTERIM APPLICATION NO.785 OF 2022
                                         IN
                      FIRST APPEAL NO.127 OF 2022

 S K Heights Pvt Ltd                                                   ...Applicant
      Versus
 Mohamed Sardar Haji Usma & Ors                                    ...Respondents


 Mr P K Dhakepalkar, Senior Advocate with Mr Mayur
      Khandeparkar, Mr Zulifiqar Jariwala, Mr Ganesh Ambekar and
      Mr Shabbir Jariwala i/b MDP & Partners for the Applicant.
 Mr R S Apte, Senior Advocate i/b Ashutosh Gole for the Respondent.


                               CORAM      G.S. Patel &
                                          Madhav J. Jamdar, JJ.

                               DATED:     17th February 2022
 PC:-

1. Mr Apte, learned Senior Counsel for the Respondent seeks time to file Affidavit in Reply. Let Affidavit in Reply be filed within a period of two weeks from today.

2. He makes a statement that till the next date Original Plaintiffs will not file Execution Application seeking execution of the judgment and decree dated 27th November 2021 passed in Special Civil Suit No734 of 2015 by the Joint Civil Judge, Senior Division, Thane.

17th February 2022

915-ASIA-785-2022.DOC

3. Stand over to 10th March 2022.

4. All concerned will act on production of a digitally signed copy of this order.

(Madhav J. Jamdar, J) (G. S. Patel, J)

17th February 2022