Rafiq Ahmed Gafoor Multani vs Shaid Ahmed Gafoor Multani
2023 Latest Caselaw 1526 Bom

            Digitally signed
            by JITENDRA
 JITENDRA SHANKAR
 SHANKAR NIJASURE
 NIJASURE Date:
          2023.02.16
            18:26:54 +0530




                                                                      37-exal-36803-2022.doc

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

                               EXECUTION APPLICATION (L) NO.36803 OF 2022


         Rafiq Ahmed Gafoor Multani                                   ...Petitioner

                          Versus

         Shaid Ahmed Gafoor Multani                                   ...Respondent

                                                   ----------
         Md. Jamil Khan for the Applicant.
         Anand Mishra for the Respondent.
                                                   ----------

                                                   CORAM : R.I. CHAGLA J

                                                     DATE       : 14 February 2023

         ORDER :

1. The learned Advocate appearing for the Applicant /

Judgment Creditor has sought time to take out the Interim

Application seeking the relief in terms of prayer Clauses (b) to (g) as

sought for in the Execution application.

2. Accordingly, the Applicant / Judgment Creditor shall file

Interim Application within a period of one week from today. Upon

the Interim Application being filed and served on the Respondent /

37-exal-36803-2022.doc

Judgment Debtor, the Respondent / Judgment Debtor shall file

Affidavit in Reply to the Interim Application within a period of two

weeks thereafter.

3. Liberty is also granted to file Affidavit in Reply to the

Execution Application as prayer Clause (a) is sought for. The Affidavit

in Reply shall also be filed within a period of one week from being

served with the Interim Application.

4. Place the Interim Application, if filed, along with the

Execution Application on 21st March, 2023.

[R.I. CHAGLA J.]