Progressive Share Brokers (Pvt.) Ltd vs Javitridevi Kashi Prasad Saraogi
2024 Latest Caselaw 24343 Bom

Bombay High Court

Progressive Share Brokers (Pvt.) Ltd vs Javitridevi Kashi Prasad Saraogi on 19 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                        24-ia-603-2020.doc


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

                                           INTERIM APPLICATION NO.603 OF 2020
                                                           IN
                                         EXECUTION APPLICATION NO.1619 OF 2022

                       Progressive Share Brokers Pvt. Ltd                                ...Applicant
                              V/s.
                       Javitridevi Kashi Prasad Saraogi                                  ...Respondent

                       Mr.Anoop Sharma, Advocate for the Applicant/Decree Holder.
                       Mr. Harish Pandya with Mr. Mittal Munoth i/b Kookada & Associate for
                       the Respondent.

                                                 CORAM   :     ABHAY AHUJA, J.

                                                 DATE    :     19th AUGUST, 2024


                       P.C. :

1. Mr. Sharma, learned Counsel for the Applicant submits that NIKITA YOGESH although Respondent-Judgment Debtor had passed away and GADGIL

information with respect to the legal heirs has been sought the same

has not yet been furnished.

2. Mr. Pandya, learned Counsel appearing for the Respondent-

Judgment Debtor in this matter submits that the said information

would be furnished by tomorrow.

3. Accordingly, list on 30th September, 2024.

24-ia-603-2020.doc

4. Let restraint granted by order dated 22 nd February, 2024 be

continued till the next date.

(ABHAY AHUJA, J.)