Mansi Creation vs Adiba Fashions
2023 Latest Caselaw 2295 Bom

                                              40-IA(L) 36769.2022 in EXA 507.2022.doc

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

                    INTERIM APPLICATION (L) NO.36769 OF 2022
                                         IN
                      EXECUTION APPLICATION NO.507 OF 2022

    M/s Mansi Creation                   ...Applicant/Decree Holder
             Versus
    M/s Adiba Fashions                   ...Respondent/Judgment Debtor
                                      ----------
     Mr. Jitesh R. Agarwal, Advocate for Applicant/Decree Holder.
     Mr. Harsh Moorjani i/b Mr. Neel Kothari, Advocate                                for
     Respondent/Judgment Debtor.
                                    ----------

                                       CORAM : R.I. CHAGLA J.

                                       DATE        : 9TH MARCH, 2023.
     ORDER :

1. The learned Counsel appearing for the Respondent/Judgment

Debtor has sought extension of time to file Affidavit-in-Reply which

was to be filed within a period of two weeks from the date of said

order dated 7th February, 2023.

2. Accordingly, the Respondent/Judgment Debtor shall file

Affidavit-in-Reply within a period of one week by extending the time.

3. The copy of the Affidavit-in-Reply shall be served on Advocate

40-IA(L) 36769.2022 in EXA 507.2022.doc

of the Applicant/Decree Holder.

4. The Applicant/Decree Holder is at liberty to file Affidavit-in-

Rejoinder, which shall be filed within a period of one week thereafter.

5. Place the Interim Application on 28th March,2023.

[R.I. CHAGLA J.]