Pinak Bharat And Co vs Anil Ramrao Naik
2023 Latest Caselaw 4024 Bom

                                                                  25-ial-436-2023.doc

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

                        INTERIM APPLICATION (L) NO.436 OF 2023
                                           IN
                    COMM EXECUTION APPLICATION NO.22 OF 2016


       Pinak Bharat & Co. & Anr.                             ...Applicants/
                                                             Judg. Creditors

               Versus

       Anil Ramrao Naik & Ors.                               ...Respondents

                                        ----------
       V.S. Kulkarni i/b.Prerak Sharma for Ori. Decree Holder.
       Jasmeet Kaur i/b. Jayakar & Partners in IA(L) No.7335 of 2023.
       Manish Upadhye, AGP for State of Maharashtra.
       Dhruti Kapadia with Sheetal Metakari i/b. Sunil Sonawane for the
       BMC.
       P.G. Lad with S. Shah for Respondent No.4 - MHADA.
                                        ----------

                                        CORAM : R.I. CHAGLA J

                                         DATE        : 21 APRIL 2023

       ORDER :

1. The learned Counsel appearing for the Applicants /

Original Judgment Creditors has sought extension of time to file

Affidavit in Rejoinder to the Affidavit in Reply filed by the

Respondent - Statement of Maharashtra. Accordingly, the Applicant /

25-ial-436-2023.doc

Judgment Creditor shall file Affidavit in Rejoinder within a period of

one week from today.

2. The learned Counsel appearing for the MCGM states that

the property taxes in respect of the subject property have been paid

by the Applicant / Judgment Creditor as well as as monies deposited

have been appropriated for payment thereof by the Prothonotary and

Senior Master of this Court. In so far as MHADA is concerned, Mr.

Lad states that it was recorded in the prior order dated 29th March,

2023 that in view of notice dated 25th November, 2020 documents

are required to be submitted by M/s. Win Win Associates for

processing the NoC for redevelopment of the subject property and

issuance of revised NoC as per DCPR 2034 in the name of M/s. Win

Win Associates. The notice is required to be complied with by the

Applicant / Judgment Creditor.

3. Accordingly, place the matter on 3rd May, 2023 under

the caption for directions.

[R.I. CHAGLA J.]