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Harish Harichand Menghani vs Smt. Madhuri Harish Gyanchandani And ...
2023 Latest Caselaw 12340 Bom

Citation : 2023 Latest Caselaw 12340 Bom
Judgement Date : 6 December, 2023

Bombay High Court

Harish Harichand Menghani vs Smt. Madhuri Harish Gyanchandani And ... on 6 December, 2023

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

                                                              1                66.WP.7829-2023.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

                             WRIT PETITION NO. 7829 OF 2023
                             ( Harish Harichand Menghani
                                          Vs.
                       Smt. Madhuri Harish Gyanchandani & Anr. )

Office Notes, Office Memoranda                     Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                        Mr. S.O. Ahmed, Advocate for the Petitioner.
                        Mr. P.D. Meghe, Advocate for the Respondents.



                        CORAM:       AVINASH G. GHAROTE, J.

DATED : 6th DECEMBER, 2023

Heard.

2. Mr. Ahmed, learned counsel for the petitioner, does not dispute that the petitioner who is the judgment debtor No. 2 is in actual possession on behalf of the defendant No. 1.

3. Mr. Meghe, learned counsel for the respondents, upon instructions, makes a statement that in the execution proceedings the legal heirs of the judgment debtor No.1 Tulsibai were brought on record. However, this position is not reflected from the copy of the execution filed on record at page 46, considering which, Mr. Meghe, learned counsel for the respondents, seeks time to place the correct copy of Exh. 1 on record indicating that the legal heirs of the judgment debtor No.1 have been brought on record and proceeded against.

2 66.WP.7829-2023.odt

4. List the matter on 14.12.2023.

5. Mr. Meghe, learned counsel for the respondents, upon instructions, makes a statement, that the possession warrant shall not be executed till 14.12.2023.

(AVINASH G. GHAROTE, J.)

SD. Bhimte

Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 06/12/2023 20:00:18

 
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