Shriji Apartment Co-Operative Housing ... vs Heena High Tech Develoers And Ors
2024 Latest Caselaw 24879 Bom

Bombay High Court

Shriji Apartment Co-Operative Housing ... vs Heena High Tech Develoers And Ors on 27 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             4. IA 2980-22 in COMEXL 15256-22.doc


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

                                  INTERIM APPLICATION NO. 2980 OF 2022
                                                   IN
                          COMMERCIAL EXECUTION APPLICATION (L) NO. 15256 OF 2022

                     Shriji Apartment Co-Operative Housing Society Ltd.                ...Applicant
                                  V/s.
                     Heena High Tech Developers and Ors.                               ...Respondents

                     Ms. Pragya i/b Legal Vision, Advocate for the Petitioner.


                                               CORAM    :     ABHAY AHUJA, J.

                                               DATE     :     27th AUGUST, 2024
                     P.C. :

1. Ms. Pragya, learned Counsel appears for the Applicant and

submits that although the Judgment Debtor/ Respondent No. 4 has

been served, some more time be granted to serve other Respondents as Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL attempt to serve those Respondents has been unsuccessful. GADGIL Date:

2024.08.27 14:24:42 +0530

2. Accordingly, at her request, list on 17th October, 2024.

3. Let an appropriate affidavit of service be filed with respect to the

unserved Respondents after serving them.

(ABHAY AHUJA, J.)