Harishree Enterprises vs Vikas Housing Ltd. And 3 Ors
2023 Latest Caselaw 1015 Bom

                                                                      41-IAL-158-23.doc

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

                       INTERIM APPLICATION (L) NO. 158 OF 2023
                                            AND
                         INTERIM APPLICATION (L) 2519 OF 2023
                                            AND
                      INTERIM APPLICATION (L) NO. 21768 OF 2022
                                              IN
                  EXECUTION APPLICATION (L) NO. 19964 OF 2022
                                              IN
                                    SUIT NO. 1611 OF 2000


      Harishree Enterprises                                 ...Applicant/
                                                            Decree-holder/Org.
                                                            Defendant No. 1

                In the matter between

      Vikas Housing Limited                                 ...Respondent/
                                                            Judgment-Debtor/
                                                            Original Plaintiff

                Versus

      Harishree Enterprises & Ors.                          ...Decree-holders/
                                                            Org. Defendants

                And

      Shreeji Constructions & Ors.                          ...Proposed
                                                            Respondents

                                           ----------
      Mr. Vishal Kanade i/by Mr. Kamlesh Tiwari for the Applicant.
      Mr. Sirat Khan for the Proposed Respondent Nos. 1 to 3.

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                                                              41-IAL-158-23.doc

Mr. Dinyar Madon, Senior Advocate a/w Mr. Piyush Raheja, Mr.
Krishkumar A. Jain, Ms. Drishti Jain i/by Mr. Ritesh K. Jain for the
Proposed Respondent Nos. 4 to 7.
Mr. J.P. Sen, Senior Advocate a/w Mrs. Pooja Kane, Mr. Sharad
Bansal, Mr. L. Jain i/by Mr. Yogesh Adhia for the Respondents in
Execution Application.
                                     ----------

                                     CORAM : R.I. CHAGLA J

                                       DATE       : 31 January 2023

ORDER :

1. Mr. Vishal Kanade, learned Counsel appearing for the

Applicant/Decree-holder/Org. Defendant No. 1 has sought extension

of time to file Affidavit in Rejoinder which was to be filed on or

before 30th January 2023 as per order dated 13th January 2023.

2. Mr. Dinyar Madon, learned Senior Counsel appearing for

the proposed Respondent Nos. 4 to 7 has sought extension of time to

file Affidavit in Reply as there is some delay.

3. Same request is made by Mr. Sen, learned Senior

Counsel appearing for the Respondent No. 1.

4. Accordingly, time is extended.

41-IAL-158-23.doc

5. Respondent No. 1 as well as the proposed Respondent

Nos. 4 to 7 shall file Affidavit in Reply to the impleadment

application in the Registry by 2nd February 2023.

6. Applicant/Decree-holder shall file Affidavit in Rejoinder

on or before 4th February 2023.

7. Mr. Vishal Kanade has referred to the Interim

Application (L) No. 2519 of 2023, which has been taken out by the

Applicant/ Decree-holder for dispension of notice under Order XXI

Rule 22 of Code of Civil Procedure, 1908.

8. Mr. Madon and Mr. Sen have sought time to file Affidavit

in Reply to the Interim Application.

9. In view thereof, the Affidavit in Reply shall be filed to

the Interim Application on or before 10th February 2023.

10. Place the above matters on 16th February 2023, high on

board.

[R.I. CHAGLA J.]