Sanjay D Gupta vs Rajeev Goyal
2022 Latest Caselaw 456 Bom

GANESH
SUBHASH                                                                   14-IA-80-2022.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 NO. 80 OF 2022
                                                  IN
                           COMMERCIAL EXECUTION APPLICATION (L) NO. 8346 OF 2020

                      Sanjay D. Gupta                                       .. Applicant
                                                                            (Org. Decree Holder)
                      IN THE MATTER BETWEEN:
                      Sanjay D. Gupta                                       .. Decree Holder
                                                                            (Org. Plaintiff)
                                  Vs.
                      Rajeev Goyal                                          .. Judgment Debtor
                                                                            (Org. Defendant)

                      Atul Daga a/w. Suraj Iyer & Mani Thevar i/b. Ganesh & Co. for the
                      Applicant.
                      A. M. Saraogi for the Respondent.


                                                    CORAM :- B.P.COLABAWALLA, J.

                                                    DATE    :- 12th JANUARY, 2022.

                                                    (THROUGH VIDEO CONFERENCING)


                      P. C.:

1. Mr.Saraogi, the learned advocate appearing on behalf of the

Judgment Debtor has stated that he has just come on record and

requests that the matter be kept on Monday i.e. 17th January, 2022.

                      Ganesh Lokhande                           1/2
                                                      14-IA-80-2022.doc

2. He further stated that in the meanwhile, the Respondent

shall not dispose of any of his properties. The said statement is accepted

as an undertaking given to the Court.

3. In these circumstances, stand over to 17th January, 2022.

4. 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