Vijay Ganpat Bhosale vs Sadanand Gangaram Kadam And Ors
2023 Latest Caselaw 11623 Bom

                                                                                      13-13929-2023.doc


                       SA Pathan
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                             WRIT PETITION NO.13929 OF 2023

                       Vijay Ganpat Bhosale                          ... Petitioner
                                  V/s.
         Digitally



AYUB
PATHAN
         signed by
         SHABNOOR
SHABNOOR AYUB
         PATHAN
         Date:
         2023.11.09
                       Sadanand Gangaram Kadam and Ors.              ... Respondents
         15:52:01
         +0530




                       Mr. Shamay Shah a/w Ajinkya Shinde a/w Mr.Pratik
                       Irpaigire i/by Ms. Anuradha Shinde, for Petitioner.
                       Mr. Kartik Gantha i/by Mr. Omkar Khanwilkar, for
                       Respondent No.2



                                                      CORAM    : AMIT BORKAR, J.

                                                      DATED    : NOVEMBER 9, 2023
                       P.C.:

1. Learned Advocate appearing for Respondent No.2 seeks time.

2. Learned Advocate for the petitioner points out that, under the consent terms on deposit of Rs.70 lakh, the judgment debtor was obliged to transfer the Marriage hall and Dining hall situated in Aniket Shopping Center at Khed.

3. The Executing Court rejected interim prayer on the ground that the petitioner has not deposited Rs.70 lakh.

4. Therefore, the petitioner is directed to deposit Rs.70 lakh within two weeks from today.

13-13929-2023.doc

5. Learned Advocate for the petitioner on instructions undertakes to deposit amount of Rs.70 lakh within one week from today.

6. Stand over to 12 December 2023.

7. Till the next date, there shall be ad-interim relief in terms of prayer clause (c).

(AMIT BORKAR, J.)