Kalpataru Constructions Pvt Ltd vs Seva Samiti Cooperative Housing ...
2023 Latest Caselaw 1936 Bom

                                                                  P1-IAL-39791-22.doc

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

                     INTERIM APPLICATION (l) NO. 39791 OF 2022
                                            IN
        COMMERCIAL EXECUTION APPLICATION (L) NO. 36628 OF 2022


      Kalpataru Constructions Private Limited                 ...Applicant/
                                                              Judgment
                                                              Creditor

                Versus

      Seva Samiti Cooperative Housing Society                 ...Respondent/
      Limited                                                 Judgment Debtor

                                         ----------
      Mr. Venkat Rao, Mr. Akash Gaonkar for the Applicant.
                                         ----------

                                        CORAM : R.I. CHAGLA J

                                          DATE        : 27 February 2023

      ORDER :

1. Matter is mentioned. Not on board. Taken on board.

2. By way of praecipe bearing today's date, the learned

Counsel appearing for the Applicant has sought further extension of

time to file Affidavit in Rejoinder, which was earlier granted on 13th

February 2023.

P1-IAL-39791-22.doc

3. Further Extension of time is granted.

4. Applicant shall file Affidavit in Rejoinder physically on or

before 3rd March 2023.

5. Praecipe is disposed of.

[R.I. CHAGLA J.]