Abhishek S. Jhaveri And 2 Ors vs Zodiac Developers (P) Limited And ...
2023 Latest Caselaw 2467 Bom

                                                                   29-1-CONP-13-21.doc

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

                          CONTEMPT PETITION NO. 13 OF 2021
                                              IN
                                    SUIT NO. 1280 OF 2019


      Abhishek Suketu Jhaveri & Ors.                        ...Petitioners
                                                            (Original Plaintiffs)

                Versus

      Zodiac Developers (P) Limited & Anr.                  ...Respondents

                                           ----------
      Mr. Mayur Khandeparkar a/w Mr. Mehul Shah for the Petitioners.
      Mr. Shobhit Shukla for the Respondent Nos. 1 and 2.
      Mr. Karl Tamboli a/w Mr. D.V. Deokar, Pinakin Modi, Parimal K.
      Shroff & Co. for the Applicant in IAL/33314/22.
                                           ----------

                                           CORAM : R.I. CHAGLA J

                                            DATE        : 14 March 2023

      ORDER :

1. Request is made by the learned Counsel appearing for

the Respondent Nos. 1 and 2 that his arguing Counsel is in personal

difficulty and not remained present in the Court. Accordingly, the

matter be adjourned.

29-1-CONP-13-21.doc

2. Upon taking note of the bailiff's report which was in

respect of the execution of warrant of attachment against the

property of the Judgment Debtor and which mentions that Mr.

Ramesh Shah, General Manager of Respondent No. 1 Company has

obstructed the bailiff from executing the warrant of attachment

against the property, the Respondent No. 2 - Ramesh Shah shall

remain present in Court on the next date.

3. The matter is stood over to 24th March 2023, high on

board.

4. Execution Application shall also be listed on that date.

[R.I. CHAGLA J.]