Akhtarbhai Abdullabhai Since ... vs Mohammed Hussain Abdullabhai ...
2023 Latest Caselaw 3460 Bom

                                           spm-M-IA(L) 35672.2022 in EXA (L) 2329.2018.doc


 K.S. Jadhav


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

                INTERIM APPLICATION (L) NO.35672 OF 2022
                                  IN
               EXECUTION APPLICATION (L) NO.2329 OF 2018

Akhtarbhai Abdullabai (since deceased)           ...Applicants/
through his legal heirs :                         Decree Holders
(a) Memuna Akhtarhussain Abdullabhai              (Original Respondent
(since deceased ) & Ors.,                         Nos.4a to 4d)

In the matter between :

Mohammed Hussain Abdullabhai                     ...Judgment Debtors
(since deceased) though his legal heirs :         (Original Claimant
(a) Zulfikar Mohammed Hussain                     Nos.1a to 1d)
Kagalwala & Ors.,
                Versus
Taherbhai Abdullabhai & Ors.,                    ...Respondents/
                                                  Judgment Debtors
                                   ----------
 Mr. Anupam Surve a/w Mr. Nikhil Mutha i/b Nanu Hormasjee & Co.,
 Advocate for Respondent No.1.
                                   ----------

                                   CORAM : R.I. CHAGLA J.

                                   DATE         : 6TH APRIL, 2023.
 ORDER :

1. Matter mentioned. Not on Board, taken on Board.

2. This is an application for speaking to the minutes of order

spm-M-IA(L) 35672.2022 in EXA (L) 2329.2018.doc

dated 3rd April, 2023. In Paragraph 2, in 10th line, the amount

"Rs.55 Lakh" is mentioned, this shall be substituted by "Rs.25 Lakh".

3. Order dated 3rd April, 2023 is corrected accordingly.

4. Application by way of praecipe is disposed of.

[R.I. CHAGLA J.]