Petit Towers Co-Operative Housing ... vs Sir Dinshaw M. Petit And 6 Ors
2024 Latest Caselaw 23310 Bom

Bombay High Court

Petit Towers Co-Operative Housing ... vs Sir Dinshaw M. Petit And 6 Ors on 8 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                              61. EXA 320-22 @ connected matters.doc


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

                                       EXECUTION APPLICATION NO. 320 OF 2022

                     Petit Towers Co-operative Housing Society Ltd.   ...Applicant
                                  V/s.
                     Sir Dinshaw M. Petiti and Ors.                   ...Respondents
                                                     WITH
                                       JUDGE'S ORDER NO. 208 OF 2019
                                                       IN
                                   EXECUTION APPLICATION NO.320 OF 2022
                                                     WITH
                                  EXECUTION APPLICATION NO. 2197 OF 2016
                                                     WITH
                                     CHAMBER SUMMONS NO. 489 OF 2017
                                                     WITH
                                     CHAMBER SUMMONS NO. 685 OF 2018

                     Mr. Vishal Kanade with Ms. Ferzana Behramkamdin and Ms. Pearl
                     Majithia i/b FZB and Associates for Applicant in EA 320/22 and for
                     Respondent in EA 2197/16.
                     Ms. Pooja Khandeparkar wit Ms. Anushka Agarwal i/b Parinam Law
                     Associates,Advocate for the original Claimant-Petit Towers CHS.

       Digitally
       signed by
                                               CORAM   :   ABHAY AHUJA, J.

NIKITA NIKITA YOGESH YOGESH GADGIL DATE : 8th AUGUST, 2024 GADGIL Date:

2024.08.08 19:36:28 +0530

P.C. :

1. This matter has been partly heard, as Mr. Kanade, learned

Counsel appearing for the Applicant has concluded his arguments and

Ms. Khandeparkar, learned Counsel appearing for the Respondents has

commenced her arguments and seeks some time to furnish judgments

in support of her contentions.

61. EXA 320-22 @ connected matters.doc

2. Accordingly, list on 23rd August, 2024 on the supplementary

board.

(ABHAY AHUJA, J.)