Mahendra Mohanlal Jain vs Arvind Vasantlal Sheth And Anr
2022 Latest Caselaw 9555 Bom

           Digitally
           signed by
                                                                          41 ia 546-19..doc
           LAXMI
LAXMI      SUBHASH
SUBHASH    SONTAKKE
SONTAKKE   Date:
           2022.09.21
           17:58:25
           +0530
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                               IN ITS COMMERCIAL DIVISION
                                          INTERIM APPLICATION NO. 546 OF 2019
                                                              IN
                                COMMERCIAL EXECUTION APPLICATION NO. 1375 OF 2018


                        Mahendra Mohanlal Jain                         ..Applicant/Judg. Creditor
                                   Vs.
                        Arvind V. Sheth & Anr.                      ..Respondents/Judg. Debtors



                        None for the Applicant.
                        Mr. Anand Sheth, son of the Respondent is present.

                                                           CORAM:- B. P. COLABAWALLA,J.

DATE :- SEPTEMBER 20, 2022.

P. C.:

1. When this matter is called out, none appears on behalf of

the Judgment Creditor (Original Claimant). In these circumstances,

stand over to 6th October, 2022.

2. 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. )

                        Laxmi                                                                 page 1 of 1