Pravin D. Shetty And Anr vs Paras Sunderji Dedhia And Anr
2022 Latest Caselaw 141 Bom

                                                                 14-IA-1230-2020.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


                                   INTERIM APPLICATION NO. 1230 OF 2020
                                                     IN
                                  EXECUTION APPLICATION (L) NO. 428 OF 2020
                                                     IN
                                           SUIT NO. 1240 OF 2018

                Pravin D. Shetty & Anr.                       .. Applicants/
                                                              (Org. Plaintiffs)
                IN THE MATTER BETWEEN:
                Pravin D. Shetty & 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

Nos. 1701 & 1702 and four car parking spaces have to be worked out.

Ganesh Lokhande 1/2 14-IA-1230-2020.doc

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

2022.

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

under the caption for settlement.

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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