Ila Bhupendra Pancholi vs M/S. Amratlal And Dhirajlal And ...
2022 Latest Caselaw 12183 Bom

                                   1/1                    69 NMIS 42-09.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                  NOTICE OF MOTION NO. 42 of 2009
                               IN
                     NOTICE NO.N/23 OF 2009

M/s.Amratlal & Dhirajlal & Co. &              .. Judgment debtors
ors.
              Versus
Ila Bhupendra Pancholi                        .. Judgment creditor
                              WITH
                  NOTICE OF MOTION NO. 43 of 2009
                               IN
                     NOTICE NO.N/24 OF 2009

M/s.Amratlal & Dhirajlal & Co. &              .. Judgment debtors
ors.
              Versus
Chetna Kishore Pancholi                       .. Judgment creditor

                               ...
Mr. Rubin Vakil i/b M/s.Gajria & Co. for the judgment debtors.
Mr. Amay Patil, Mr.Shanay Bafna i/b M/s.Vivek Kantawala & Co,
for the judgment creditor in NM 43/2009.

                            CORAM: BHARATI DANGRE, J.

DATED : 25th NOVEMBER, 2022 P.C:-

1 By consent, list on 6/1/2023.

( SMT. BHARATI DANGRE, J.)

Tilak