Manish K. Ajmera And Anr vs Ketan T. Shah And 2 Ors
2024 Latest Caselaw 23023 Bom

Bombay High Court

Manish K. Ajmera And Anr vs Ketan T. Shah And 2 Ors on 7 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                     915. CPCDL 21680-21 in IA 467-21 @ IA 467-21 in COMEX 1729-18.doc


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

                                        CONTEMPT PETITION (L) NO. 21680 OF 2021
                                                          IN
                                          INTERIM APPLICATION NO. 467 OF 2021

                       Manish K. Ajmera and Anr.                                            ...Petitioner
                             V/s.
                       Ketan T. Shah and Ors.                                               ...Respondents
                                                    WITH
                                      INTERIM APPLICATION NO 467 OF 2021
                                                      IN
                                COMMERCIAL EXECUTION APPLICATION NO. 1729 OF 2018
                                                    WITH
                                    CONTEMPT PETITION(L) NO. 24889 OF 2024
                                                      IN
                                      INTERIM APPLICATION NO 467 OF 2021


                       Mr. Sanjay Jain with Mr. Anosh Sequeira, Mr. Naresh Chheda snd Ms.
                       Sakina Electricwala i/b Dhruve Liladhar and Co. for Applicants.
                       Mr. Rajiv Narula with Ms. Mehek Chowdhary i/b Jhangiani, Narula and
                       Associates for Respondents No. 1 and 2 and Contemnor.
         Digitally
                       Mr. N. C. Pawar, OSD,Court Receiver.
         signed by
         NIKITA
NIKITA   YOGESH
YOGESH   GADGIL
GADGIL   Date:
         2024.08.07
         14:45:31
                                                 CORAM             :       ABHAY AHUJA, J.

+0530

DATE : 7th AUGUST, 2024 P.C. :

1. These matters have been circulated at the behest of the Advocate

for the Applicants in the Execution Application.

2. Mr. Jain, learned Counsel appearing for the Applicants submits

that despite the orders of this Court and despite undertaking given by

915. CPCDL 21680-21 in IA 467-21 @ IA 467-21 in COMEX 1729-18.doc

the Judgment Debtors and obligations under the Consent Decree, the

Judgment Debtors are once again selling flats in the building and also

registering the sale agreement and that, therefore, the Applicants have

taken out another contempt petition bearing No. CPCDL 24889 of

2024, which is on board, however, the service of the said petition is still

pending.

3. Let the copy of the said petition be furnished to Mr. Narula,

learned Counsel appearing for the Judgment Debtors. Let Mr. Narula

consider the grievance raised by Mr. Jain and also the newly filed

contempt petition. Let the Respondents No. 1,3 and 4 remain present in

the Court on the next date.

4. By consent list on 21st August, 2024 on the supplementary board.

(ABHAY AHUJA, J.)