Shirin Rahim Manji Kaba vs Moosabhai Gagji Khetani
2022 Latest Caselaw 442 Bom

GANESH
SUBHASH                                                             13-IA(L)-29791-2021.doc
LOKHANDE
Digitally signed by
GANESH SUBHASH
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
LOKHANDE
Date: 2022.01.12
18:31:19 +0530                           ORDINARY ORIGINAL CIVIL JURISDICTION

                                         INTERIM APPLICATION (L) NO. 29791 OF 2021
                                                          IN
                                          EXECUTION APPLICATION NO. 356 OF 2021

                      Shirin Rahim Manji Kaba                                    .. Applicant

                      IN THE MATTER BETWEEN:

                      Moosabhai Gagji Khetani                                    .. Claimant

                               Vs.

                      Shirin Rahim Manji Kaba                                    .. Respondent

                                                         WITH
                                        INTERIM APPLICATION (L) NO. 29900 OF 2021
                                                          IN
                                          EXECUTION APPLICATION NO. 356 OF 2021

                      Rahim Manji Kaba                                           .. Applicant


                      IN THE MATTER BETWEEN:
                      Moosabhai Gagji Khetani                                    .. Claimant
                                  Vs.
                      Shirin Rahim Manji Kaba                                    .. Respondent

                      Shehzad Naqvi for the Applicant in IA(L)/29791/2021.
                      Nisha Kaba a/w. Nitesh S. Das i/b. Hare Krishna Mishra for the
                      Applicant/ Judgment Debtor in IA(L)/29900/2021.
                      Vishal Kanade for the Original Plaintiff.


                                                   CORAM :- B.P.COLABAWALLA, J.

DATE :- 12th JANUARY, 2022.

(THROUGH VIDEO CONFERENCING)

Ganesh Lokhande 1/2 13-IA(L)-29791-2021.doc

P. C.:

1. The learned advocate appearing on behalf of the Judgment

Debtor, on instructions, stated that without prejudice the rights and

contentions of the Judgment Debtor on the maintainability of the

Execution Application, the Judgment Debtor shall deposit in this Court

a sum of Rs.5,90,000/- on or before the next date. The said statement is

accepted as an undertaking given to the Court.

2. Place the above matter on 19th January, 2022.

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.)




Ganesh Lokhande                           2/2