Parasram H. Bhojwani vs Pravinchand Sehgal And 2 Ors And Rem ...
2023 Latest Caselaw 11929 Bom

Bombay High Court

Parasram H. Bhojwani vs Pravinchand Sehgal And 2 Ors And Rem ... on 30 November, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

                                 1/3                20 GRNL 34260-22.doc


    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION
         GARNISHEE NOTICE (L) No. 34260 OF 2022
                         IN
        INTERIM APPLICATION (L) NO. 5297 of 2022
                       WITH
         GARNISHEE NOTICE (L) No. 34262 OF 2022
                         IN
        INTERIM APPLICATION (L) NO. 5297 of 2022
                       WITH
         GARNISHEE NOTICE (L) No. 34276 OF 2022
                         IN
        INTERIM APPLICATION (L) NO. 5297 of 2022
Parasram H. Bhojwani               .. Applicant
                        Versus
Pravinchand Sehgal and 2 ors and Rem .. Respondent
Enterprise and 17 ors (proposed
respondent)
                               WITH
         INTERIM APPLICATION (L) NO.8557 of 2023
                                IN
          GARNISHEE NOTICE (L) NO.34260 of 2022
Abhirav Infra Realtors Pvt Ltd       .. Applicant
                        Versus
Parasram H. Bhojwani                       ..     Respondent

                       WITH
        INTERIM APPLICATION (L) NO.8080 of 2023
                         IN
         GARNISHEE NOTICE (L) NO.34262 of 2022
Gaurav Sehgal                    .. Applicant
                        Versus
Parasram H. Bhojwani                       ..     Respondent

                                       ...


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Mr. Hiral Shah i/b Asavari Kadam for respondent no.11 in GRNL
34260/22.
Mr.S.C. Naidu with Aniketh Poojari, Pradeep Kumar, Abhishek
Ingale i/b C.R. Naidu & Co. for the applicant/judgment creditor.
Mr.Jamshed Master i/b Veera Shinde for respondent no.2 in
GRNL 34260/22.
Mr.Jehan Mehta i/b Veera Shinde for judgment debtor no.2 in
GRNL 34262/2022.

                            CORAM: BHARATI DANGRE, J.

DATED : 30th NOVEMBER, 2023 P.C:-

1 Pravinchand Sehgal, judgment debtor no.1 is present in person and though he would submit that the payments have been made by him pursuant to a direction issued by this Court (Justice Colabawalla), he would request some time as he is not represented by his counsel.

In order to afford an opportunity for him to have legal assistance, I deem it appropriate to adjourn the Execution Application on 18/12/2023 along with the Garnishee Notices, the numbers of which are mentioned as follows :-

GRNL 34280/2022, GRNL 34281/2022, GRNL 34282/2022 GRNL 34275/2022, GRNL 34277/2022, GRNL 34278/2022 GRNL 34279/2022, GRNL 34263/2022, GRNL 34265/2022.

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It is informed by Mr.Naidu that the following Garnishee Notices do not deserve any hearing as there is a compliance.

(i)     GRNL 34270/2022,
(ii)     GRNL 34271/2022 and
(iii) GRNL 34272/2022.


                                   ( SMT. BHARATI DANGRE, J.)




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