Ashok Kumar Kothari And 5 Ors vs Sanwarlal Agarwal And 4 Ors
2023 Latest Caselaw 12752 Bom

Bombay High Court

Ashok Kumar Kothari And 5 Ors vs Sanwarlal Agarwal And 4 Ors on 13 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                        Board Sr.No.:-28

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

EXECUTION APPLICATION LODGING NO. 139 OF 2020

 Sanwarlal Agarwal And 4 Ors                     ....PETITIONER
            V/S
 Ashok Kumar Kothari And 5 Ors                 ....RESPONDENT

WITH EXECUTION APPLICATION NO. 1041 OF 2022

Ashok Kumar Kothari And 5 Ors ....PETITIONER V/S Sanwarlal Agarwal And 4 Ors ....RESPONDENT

WITH CONTEMPT PETITION LODGING NO. 2221 OF 2022 In NOTICE OF MOTION (SUITS) 1916 OF 2019

Sanwarlal Agarwal And 4 Others ....PETITIONER V/S Ashok Kumar Kothari And 5 Others ....RESPONDENT

Mr. Dinyar Madon, Senior Advocate with Mr. Vishal Kanade and Mr. Aziz Mohd. i/by Mr. Jamshed Ansari, for the Judment Creditors in EXA/1041/2022 and for Judment Debtors in EXA(L)/139/2020.

Mr. Amogh A. Singh a/w. Krutisha Pandey and Mr. Nirav N. Karia i/by. Mr. Bhavin R. Bhatia, for the Judgment Creditor in EXA(L)/139/2020 and for Judgment Debtors in EXA/1041/2022.

CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 13th December, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )