Empress Co Operative Houseing ... vs Midcity Heights And 3 Ors
2023 Latest Caselaw 1659 Bom

                                      16-IA(L) 32123.2022 in EXA(L) 31251.2022.doc

K.S. Jadhav
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                    INTERIM APPLICATION (L) NO.32123 OF 2022
                                        IN
                  EXECUTION APPLICATION (L) NO.31251 OF 2022

     Empress Co-operative Housing Society Ltd.          ...Applicant

     In the matter between

     Midcity Heights & Ors.,                            ...Claimants
               Versus
     Empress Co-operative Housing Society Ltd.          ...Respondent
                                  ----------
     Mr. K.H. Halai a/w P. Ranjan i/b Halai & Co., Advocates for Applicant.
     Mr. Rishikesh Soni, Advocate for Respondent Nos. 1 & 2.
                                     ----------

                                     CORAM : R.I. CHAGLA J.

                                     DATE         : 15TH FEBRUARY, 2023.
     ORDER :

1. Matter mentioned out of turn.

2. The learned Counsel appearing for the Judgment Debtor has

sought time to file Affidavit-in-Reply to the Interim Application.

3. In view thereof, the Judgment Debtor shall file Affidavit-in-

Reply within one week from today.

16-IA(L) 32123.2022 in EXA(L) 31251.2022.doc

4. Place the Interim Application on 23 rd February, 2023, High on

Board.

[R.I. CHAGLA J.]