Churchgate Investments And ... vs Sonika Engineering And ...
2023 Latest Caselaw 3395 Bom

                                     P8-CRR 198.2022 in COMS (L) 313.2016.doc

 K.S. Jadhav


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN ITS COMMERCIAL DIVISION

                COURT RECEIVER'S REPORT NO.198 OF 2022
                                  IN
                  COMMERCIAL SUIT (L) NO.313 OF 2016

 Churchgate Investments & Trading Co.Pvt. Ltd.                 ...Plaintiff
                     Versus
 Sonika Engineering & Constructions Limited & Ors., ...Defendant

                                 ----------
 Mr. Gaurav Jangke a/w Mr. Yash Pitroda i/b I.V. Merchant & Co.,
 Advocate for Plaintiff.
 Mrs. Rekha Rane, IInd Assistant to the Court Receiver present.
                                 ----------

                                  CORAM : R.I. CHAGLA J.

                                  DATE        : 5TH APRIL, 2023.
 ORDER :

1. Matter mentioned at 2.30 p.m. Not on board, taken on board.

2. The interested purchaser was to deposit the EMD with the

Court Receiver as per directions of this Court vide order dated 13 th

March, 2023 and to renew the Demand Draft not in the name of the

Judgment Creditor but in the name of the Court Receiver. The

learned Counsel appearing for the interested purchaser has sought

P8-CRR 198.2022 in COMS (L) 313.2016.doc

extension of time to deposit the EMD with the Court Receiver.

Accordingly, extension of time is granted till 15 th April, 2023 for

deposit of EMD.

3. Further, the learned Counsel for the interested purchaser has

sought extension of time to make payment of the entire purchase

consideration for the said Flat.

4. In view thereof and by way of last chance, interested

purchaser shall make payment of the entire purchase consideration to

the Court Receiver by 6th May, 2023.

[R.I. CHAGLA J.]