Manish Mahal Co-Op. Hsg. Soc. Ltd vs Manish Developers And Anr And Court ...
2024 Latest Caselaw 24845 Bom

Bombay High Court

Manish Mahal Co-Op. Hsg. Soc. Ltd vs Manish Developers And Anr And Court ... 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
 Court, Bombay, present in Court.


                                 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.)