Bhagwan Thadhani @ Bhagwan ... vs Tridhaatu Aranya Developers Llp ...
2023 Latest Caselaw 942 Bom

            Digitally signed
            by JITENDRA
 JITENDRA SHANKAR
          NIJASURE
 SHANKAR Date:
 NIJASURE 2023.02.02
            18:21:58
            +0530




                                                                             2-ia-4047-2022.doc

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

                                        INTERIM APPLICATION NO.4047 OF 2022
                                                         IN
                               COM EXECUTION APPLICATION (L) NO.22692 OF 2021
                                                         IN
                                         COMS SUMMARY SUIT NO.4 OF 2020


          Bhagwan Thadani @ Bhagwan Thadhani                              ...Applicant /
                                                                          Judg Creditor /
                                                                          Ori. Plaintiff.

                               Versus

          Tridhaatu Asset Holdings LLP & Anr                              ...Respondent /
                                                                          Judg. Debtor /
                                                                          Ori. Defendants

                                                      ----------
          Mr. Vaibhav Charalwar, Mr. Sharad Bansal, Mr. Murtaza Federal and
          Mr. Sudarshan Satalkar i/b. Federal & Co. for the Applicant / Judg.
          Creditor.
          Abhishek Salian, i/b. Vidhii Partners for the Judg. Debtor.
          Mrs. Rekha Rane, 2nd Asstt. to C.R is present.
          Mr. Sujeet Keimp for the Bidder Mr. S. Mudliyar for Bidder.
                                                      ----------

                                                      CORAM : R.I. CHAGLA J

                                                      DATE         : 1 February 2023

          ORDER :

1. The learned Advocate appearing for the Judgment

2-ia-4047-2022.doc

Creditor at this stage refers to the Interim Application No.4047 of

2022 wherein relief has been sought with regard to payment of costs

and expenses by the Judgment Debtor to the Judgment Creditor till

the filing of the Application and costs from time to time till

satisfaction of the decretal amount or such other amount this Court

deems fit and proper.

2. The Judgment Debtor shall file Affidavit in Reply to the

Interim Application within a period of two weeks from the date of

this Order. The Judgment Creditor is at liberty to file Affidavit in

Rejoinder within a period of one week thereafter.

3. List the Interim Application No.4047 of 2022 on 27th

February, 2023.

[R.I. CHAGLA J.]