Vishwas Pandurang Shinde vs Manish Mahal Co-Op. Hsg. Soc. Ltd And 3 ...
2024 Latest Caselaw 24843 Bom

Bombay High Court

Vishwas Pandurang Shinde vs Manish Mahal Co-Op. Hsg. Soc. Ltd And 3 ... on 27 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                 73-IA(L)-7232-2024.doc


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

                                       INTERIM APPLICATION (L) NO. 7232 OF 2024
                                                         IN
                                       EXECUTION APPLICATION NO. 1551 OF 2012

                      VISHWAS PANDURANG SHINDE                              )...APPLICANT

                                                    IN THE MATTER BETWEEN

                      MANISH MAHAL CO-OP. HSG. SOCIETY                      )...DECREE HOLDER
                               V/s.
                      MANISH DEVELOPERS                                     )
                                                                            )
                      VISHWAS PANDURANG SHINDE                              ).JUDGMENT DEBTOR
                                                                            )
                      THE COURT RECEIVER, HIGH COURT, BOMBAY                )
                                                                            )
                      THE SHERIFF OF BOMBAY                                 )...RESPONDENTS
                                                        WITH
                                       INTERIM APPLICATION (L) NO. 6766 OF 2023
                                                         IN
                                       EXECUTION APPLICATION NO. 1551 OF 2012

                      Dr.Kishan K. Khanna, Advocate for the Applicant in IA(L)/6766/2023
                      and for the Respondent in IA(L)/7232 of 2024.
                      Mr.Vikram Sathaye i/by Mr.Somnath Thengal, Advocate for the
                      Respondent no.2 in IA(L)/6766/2023 and for the Applicant in
                      IA(L)/7232 of 2024.
                      Mr.N.C.Pawar, Officer on Special Duty, Court Receiver's Office, High
         Digitally
         signed by
                      Court, Bombay, present in Court.
        ARTI VILAS
ARTI    KHATATE
VILAS   Date:
KHATATE 2024.08.28
         10:45:20
         +0530


                                                      CORAM    :    ABHAY AHUJA, J.

                                                      DATE     :    27th AUGUST 2024








                                                              73-IA(L)-7232-2024.doc


 P.C. :

1. Pursuant to order dated 12th April 2024 and the subsequent

orders, the matter is called out today.

2. Mr.Sathaye, learned Counsel, has commenced his arguments in

Interim Application (L) No.7232 of 2024 and has taken this Court

through the list of dates and events.

3. For Mr.Sathaye to continue his arguments, list on 3rd October

2024 at 3.45 p.m. as Part heard.

(ABHAY AHUJA, J.)