Mansi Creation vs Adiba Fashions
2023 Latest Caselaw 3396 Bom

                                                               m5-ial-36769-2022.doc

jsn
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION

                      INTERIM APPLICATION (L) NO.36769 OF 2022
                                            IN
                        EXECUTION APPLICATION NO.507 OF 2022


       M/s. Mansi Creation                                    ...Applicant
            In the matter between
       M/s. Mansi Creation                                    ...Decree Holder

               Versus

       M/s. Adiba Fashion                                     ...Respondent /
                                                              Judgment Debtor.

                                         ----------
       Ms. Krushika Udeshi i/b. Neel Kothari & Associates for Defendant.
                                         ----------

                                         CORAM : R.I. CHAGLA J

                                          DATE        : 5 APRIL 2023

       ORDER :

1. Mentioned. Not on board. Taken on board.

2. By praecipe bearing today's date, the Defendant has

sought extension of time to file Affidavit in Reply. There is a few days

delay in filing the Affidavit in Reply and the Registry has not accepted

the same.

m5-ial-36769-2022.doc

3. Accordingly, the time granted by order dated 9th March,

2023 is extended by a period of one week from today to enable the

Respondent / Judgment Debtor to file Affidavit in Reply in the

Registry.

4. The Registry shall accept the Affidavit in Reply if filed

within a period of one week from today.

[R.I. CHAGLA J.]