Prafulla J. Shetty And Anr vs Manohar J. Shetty And Anr
2024 Latest Caselaw 23937 Bom

Bombay High Court

Prafulla J. Shetty And Anr vs Manohar J. Shetty And Anr on 14 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                               913-EXA(L)-17867-2021.doc


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

                                    EXECUTION APPLICATION (L) NO. 17867 OF 2021

                      PRAFULLA J. SHETTY AND ANOTHER                        )...APPLICANTS
                               V/s.
                      MANOHAR J. SHETTY AND ANOTHER                         )...RESPONDENTS

                      Mr.Anil K. Lulla i/by Ms.R.C.Nichani, Advocate for the Judgment
                      Creditor.
                      Mr.Manohar J. Shetty, Respondent No.1, present in person.

                                                    CORAM    :      ABHAY AHUJA, J.

                                                    DATE     :      14th AUGUST 2024

                      P.C. :

1. Pursuant to order dated 24th July 2024, when the matter is called

out today, Mr.Lulla, learned Counsel, appears for the Applicants and

seeks to tender across the bar an affidavit of service, which indicates

that the service of the Execution Application has been refused by the

Respondent no.1, when an attempt was made to serve it to him in the Digitally signed by

ARTI ARTI VILAS City Civil Court. However, the Respondent no.1, Mr.Manohar J. Shetty VILAS KHATATE KHATATE Date:

2024.08.14 15:23:42 +0530 appears in Court and submits that he be given a copy of the Execution

Application and that some time be granted to him to appoint an

Advocate to represent his case.

913-EXA(L)-17867-2021.doc

2. Accordingly, let a copy of the Execution Application be furnished

to the Respondent no.1, who is present in Court, by the end of today.

3. Let the Respondent no.1 appoint an Advocate within a period of

two weeks.

4. Accordingly, list on 5th September 2024.

5. Let instructions be taken by the Respondent no.1 with respect to

the Execution Application.

(ABHAY AHUJA, J.)