Devika Gopal Mavani vs Nafisa Afroz Alam And Ors
2022 Latest Caselaw 412 Bom

                  Digitally signed by
      IRESH       IRESH SIDDHARAM
      SIDDHARAM   MASHAL
                  Date: 2022.01.12
      MASHAL      15:46:10 +0530




                                                                        33.562.20 ia.doc

ISM
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                        CIVIL APPELLATE JURISDICTION

                                 INTERIM APPLICATION NO. 562 OF 2020
                                                  IN
                               CIVIL REVISION APPLICATION NO. 81 OF 2018

        DEVIKA GOPAL MAVANI                                     ....APPLICANT

                  V/s.

        NAFISA AFROZ ALAM AND ORS                               .....RESPONDENTS

        Mr. Shaunak Bhatt i/b Mr. Jayesh Bhatt for respondents

                                        CORAM :   NITIN W. SAMBRE, J.

                                        DATE:     JANUARY 11, 2022.

        P.C.:

        1]        Mr. Bhatt, learned counsel appearing for the respondent-decree

holder would urge that orders of this Court are not complied by the

applicant by depositing the amount of accommodation charges. As

such, according to him, on one hand, applicants-judgment debtor

enjoying property on the other hand not paying accommodation

charges.

2] In the aforesaid background, by way of last chance, matter is

33.562.20 ia.doc

adjourned to 01/02/2022. If the applicant-judgment debtor fails to

appear on the next date of hearing, the court will be constrained to

dismiss Civil Revision Application.

[NITIN W. SAMBRE, J.]