Verinder Gill vs Sadguru And Dlpl Joint Venture
2024 Latest Caselaw 23789 Bom

Bombay High Court

Verinder Gill vs Sadguru And Dlpl Joint Venture on 13 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                 19-IA(L)-5751-2024.doc


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

                                  INTERIM APPLICATION (L) NO. 5751 OF 2024
                                                    IN
                            COMMERCIAL EXECUTION APPLICATION (L) NO. 5474 OF 2024

                      VERINDER GILL AND ANOTHER                             )...APPLICANTS
                                                    IN THE MATTER BETWEEN
                      VERINDER GILL AND ANOTHER                             )...ORI.CLAIMANTS /
                                                                            AWARD HOLDERS
                               V/s.
                      SADGURU AND DLPL JOINT VENTURE                        )..ORI.RESPONDENT
                                                                              / AWARD DEBTOR


                      Mr.Firoz Bharucha, Ms.Nikita Vardhan and Ms.Nidhi Pathak i/by Kanga
                      & Co., Advocate for the Applicants/Original Claimants.
                      Mr.Jeet Gandhi a/w. Mr.Rahul Arora, Advocate for the Respondent.


                                                      CORAM    :    ABHAY AHUJA, J.

                                                      DATE     :    13th AUGUST 2024

                      P.C. :

1. This matter was kept back in the morning session, as Mr.Gandhi,

Digitally learned Counsel for the Respondent, was not available.

        signed by
        ARTI
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2024.08.13
        17:36:11
        +0530

2. When the matter is called out in the afternoon session,

Mr.Gandhi, learned Counsel, appears for the Respondent/Judgment

19-IA(L)-5751-2024.doc

debtor and submits that he would need time to take instructions in the

matter.

2. Mr.Bharucha, learned Counsel for the Applicants, submits that, as

directed in paragraph 5 of the order dated 11 th March 2024, the

original Respondent had to execute Sale deed and requisite transfer

documents in respect of the flat in question, by 17 th April 2024, upon

the payment of Rs.83,25,000/- by the Applicants to the Respondent,

and that, the Applicants have already by letter dated 13 th December

2023, offered to make the payment of Rs.83,25,000/- but till date,

there has been no response, nor any Sale deed or transfer documents

have been executed.

3. Let Mr.Gandhi take instructions from the Respondent as to when

it would be able to comply with paragraph 5 of the order dated 11 th

March 2024.

4. List on 26th August 2024 on the Supplementary board.

(ABHAY AHUJA, J.)