Kalpana B Shah vs Twilight Publications Pvt. Ltd. ...
2023 Latest Caselaw 4260 Bom

                                                                  P1-EXAL-1161-17.doc

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

                   EXECUTION APPLICATION (L) NO. 1161 OF 2017


      Kalpana B. Shah                                         ...Applicant/
                                                              Decree-holder

                Versus

      Twilight Publication Pvt.Ltd. & Ors.                    ...Respondents/
                                                              Judgment-Debtors

                                         ----------
      Ms. Vibha Joshi i/by Zunjarrao & Co. for the Applicant/Decree
      Holder.
                                         ----------

                                        CORAM : R.I. CHAGLA J

                                          DATE        : 26 April 2023

      ORDER :

1. Matter is mentioned. Not on board. Taken on board.

2. By way of praecipe bearing today's date, the learned

Advocate for the Applicant/Decree Holder has sought permission to

reconstruct the papers in the Execution Application (L) No. 1161 of

2017. The Decree Holder had learnt that the papers in relation to the

captioned Execution Application are missing from the Courts record.

P1-EXAL-1161-17.doc

3. In view thereof, permission is granted to the Decree

Holder to reconstruct the papers in relation to Execution Application

(L) No. 1161 of 2017.

4. Praecipe is disposed of.

[R.I. CHAGLA J.]