Savita Ravindra Badgujar & Anr vs Paras Sunderji Dedhia & Anr
2022 Latest Caselaw 139 Bom

                                                                 5-EXAL-441-2020.doc
GANESH
SUBHASH                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
LOKHANDE
Digitally signed by
GANESH SUBHASH
LOKHANDE
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
Date: 2022.01.04
16:56:42 +0530


                                  EXECUTION APPLICATION (L) NO. 441 OF 2020
                                                   IN
                                           SUIT NO. 1236 OF 2018

                Savita Ravindra Badgujar & Anr.          .. Applicants/Decree Holder
                                                               (Org. Plaintiffs)
                            Vs.
                Paras Sunderji Dedhia & Anr.             .. Respondents/Judgment Debtors
                                                               (Org. Defendants)

                Malcolm Siganporia a/w. Kinjal Upadhyay i/b. Jayesh R. Vyas for the
                Applicants.
                Prashant Chande i/b. R. J. Law for the Defendants.
                S. K. Dhekale, OSD, Court Receiver is present.


                                             CORAM :- B.P.COLABAWALLA, J.

                                             DATE     :- 4th JANUARY, 2022.

                P. C.:

1. The parties have informed that the matter is virtually

settled and only some modelties with reference to the possession of Flat

No. 1502 and two car parking spaces have to be worked out. They

therefore requested the matter be stood over to 20th January, 2022.

2. In these circumstances, stand over to 20 th January, 2022

under the caption for settlement.

Ganesh Lokhande 1/2 5-EXAL-441-2020.doc

3. All parties to act on an authenticated copy of this order

digitally signed by the Personal Assistant /Private Secretary/Associate

of this Court.

                                          (B. P. COLABAWALLA, J.)




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