Mansi Creation vs Adiba Fashions
2023 Latest Caselaw 1318 Bom

                                                       26.IA(L)-36769-22in EXA-507-22.doc

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

                   INTERIM APPLICATION (L) NO. 36769 OF 2022
                                     IN
                    EXECUTION APPLICATION NO. 507 OF 2022

     M/s. Mansi Creation                  ... Applicant/Decree Holder
             Versus
     M/s. Adiba Fashions                  ... Respondent/Judgment Debtor
                                          ----------
     Mr. Jitesh R Agarwal for Applicant/Decree Holder.
     Mr. Krushika Udeshi i/by Neel Kothari for Defendant/Judgment
     Debtor.
                                          ----------

                                   CORAM : R.I. CHAGLA J.
                                   DATE       : 07TH FEBRUARY, 2023.
     ORDER :

1. Learned counsel appearing for Respondent/Judgment Debtor

has sought time to file the affidavit-in-reply to the Interim Application

No.36769 of 2022.

2. Accordingly, the Respondent/Judgment Debtor shall file the

affidavit-in-reply within a period of two weeks from today.

3. The copy of the affidavit-in-reply served in advance on the

Applicant/Decree Holder. The Applicant/Decree Holder is at liberty

to file affidavit-in-rejoinder within a period of one week thereafter.

26.IA(L)-36769-22in EXA-507-22.doc

4. Place the Interim Application on 9th March, 2023.

[R.I. CHAGLA J.]