Tejsingh Mansingh Baid vs Bijaysingh Mansingh Baid And Ors
2022 Latest Caselaw 401 Bom

                                                                               12.ia.32.21..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
         Digitally signed by
ANJALI
                                                INTERIM APPLICATION NO. 32 OF 2021
         ANJALI TUSHAR
TUSHAR   ASWALE
         Date: 2022.01.12
ASWALE   17:47:35 +0530




                                                                 IN
                                    COMM. EXECUTION APPLICATION (L)NO.492 OF 2020
                                                                 IN
                                              ARBITRATION PETITION NO. 180 OF 1996


                               Tejsingh M. Baid              ..Applicant/Judgment
                                                           Creditor/Orig. Respondent No.2
                               IN THE MATTER BETWEEN
                               Bijaysingh M. Baid & Ors      ..Judgment Debtors/Orig. Petitioners
                                          Vs.
                               Mansingh H. Baid & Ors        ..Judgment Creditors/Orig. Respondent
                                                              Nos.1 to 3
                                        And
                               Jaykumar B. Baid & Anr        ..Judgment Debtors / Orig. Respondent
                                                             Nos.4 & 5


                               Mr. Gauraj Shah i/b Shreyans Baid, for the Applicant/Orig. Respondent
                               No.2.
                               Mr.Raj Sanghvi, for Original Respondent No.4.
                               Ms. S. Mehra i/b Nityanand Wagle, for Respondent No.4.
                               Mr. Pravin R. Mhaskar, Asstt. S. O. of the office of Court Receiver is
                               present.

                                                             CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 11, 2022.

                                                          (THROUGH VIDEO CONFERENCING)

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                                                   12.ia.32.21..doc




P. C.:

The Respondents are directed to file their affidavit in reply,

if any, to the above Interim Application on or before 25 th January, 2022.

If the Applicant wants to file any affidavit in rejoinder, it may do so by

filing the same in the Registry on or before 28th January, 2022 and serve

a copy of the same on the advocates for the Respondents.

2 Stand over to 9th February, 2022 "for hearing".

3 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. )




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