Vinay D Balse vs N. M. Raiji And Co. And Anr
2023 Latest Caselaw 3530 Bom

                                                 47-IA 1490.2023 in EXA 1315.2022.doc

 K.S. Jadhav

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

                    INTERIM APPLICATION NO.1490 OF 2023
                                       IN
                 EXECUTION APPLICATION NO.1315 OF 2022

Vinay D. Balse                                     ...Applicant/Plaintiff No.2

In the matter between :

N.M. Raiji & Co. and Ors.,                         ...Plaintiffs/Decree Holder/
                                                    Judgment Creditors
         Versus
Shantilal K. Patel & Anr.,                         ...Defendants/
                                                    Judgment Debtors
                                    ----------
 Mr. Chirag Mody, Counsel a/w Mr. Nitesh Menon and Mr. Simran
 Nagi i/b Divya Shah Associates, Advocates for Applicant/Plaintiff
 No.2.
 Mr. Samir Vaidya a/w Ms. Devyani Dhawale and Ms. Radhika
 Mundada, Advocates for Defendant No.1.
                             ----------

                                     CORAM : R.I. CHAGLA J.

                                     DATE          : 10TH APRIL, 2023.
 ORDER :

1. The learned Counsel appearing for Defendant

No.1/Judgment Debtor has sought time to file Affidavit-in-Reply to

the Interim Application.

47-IA 1490.2023 in EXA 1315.2022.doc

2. Accordingly, Defendant No.1 shall file Affidavit-in-Reply to

the Interim Application within a period of two weeks from the date of

this order.

3. Place the Interim Application on 3 rd May, 2023, High on

Board.

[R.I. CHAGLA J.]