Kamal Khandhadia vs Shree Tirupati Greenfield And Ors
2023 Latest Caselaw 10959 Bom

2023:BHC-AS:31923
                                                           21-wp-13236-23@[email protected]


                    SA Pathan

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION


                                       WRIT PETITION NO.13236 OF 2023

                    Kamal Khandhadia                             ... Petitioner
                               V/s.
                    Shree Tirupati Greenfiled Developers &
                    Ors                                          ... Respondents


                                                   WITH
                                       WRIT PETITION NO.13237 OF 2023

                    Mahendra Meghani                             ... Petitioner
                               V/s.
                    Shree Tirupati Greenfiled Developers &
                    Ors                                          ... Respondents

                                                   WITH
                                       WRIT PETITION NO.13238 OF 2023

                    Kamal Khandhadia                             ... Petitioner
                               V/s.
                    Shree Tirupati Greenfiled Developers &
                    Ors                                          ... Respondents


                    Mr. Narayan Sahu i/by Mr. Ashish P Pawar, for
                    petitioner in all writ petitions.
                    Mr. Sawrabh Oka, for respondent in all writ petitions.




                                                CORAM     : AMIT BORKAR, J.

DATED : OCTOBER 23, 2023

21-wp-13236-23@[email protected]

P.C.:

1. By the impugned order, the Executing Court rejected application filed by the decree holder seeking direction against judgment debtor Nos.3 & 4 to disclose property owned by judgment debtor Nos.3 & 4.

2. Learned Advocate for judgment debtor Nos.3 & 4 on instructions states that judgment debtor Nos.3 and 4 will file affidavit giving details of the property, if any, owned by judgment debtor Nos.3 & 4 before the Executing Court within three weeks from today.

3. In view of the said statement, nothing remains to be adjudicated in these writ petitions; hence, writ petitions stand disposed of.

(AMIT BORKAR, J.)