Abhirav Infra Realtors Pvt Ltd vs Parasram H Bhojwani
2024 Latest Caselaw 3237 Bom

Bombay High Court

Abhirav Infra Realtors Pvt Ltd vs Parasram H Bhojwani on 2 February, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                         1             p3 gnl 34260-22 with ors-os.doc


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

                         GARNISHEE NOTICE (L) NO.34260 OF 2022
                                           IN
                         GARNISHEE NOTICE (L) NO.34262 OF 2022
                                           IN
                         GARNISHEE NOTICE (L) NO.34276 OF 2022
                                           IN
                           INTERIM APPLICATION NO.5297 OF 2022
                                          WITH
                         INTERIM APPLICATION (L) NO.8557 OF 2023
                                           IN
                         GARNISHEE NOTICE (L) NO.34260 OF 2022
                                          AND
                         INTERIM APPLICATION (L) NO.8080 OF 2023
                                           IN
                         GARNISHEE NOTICE (L) NO.34262 OF 2022

 Parasram H. Bhojwani                          ... Plaintiff/ Judgment Creditor
       Vs.
 Pravinchand Sehgal and ors.                     ... Defendant/Judgment Debtor
                                             -------

 Mr. Abhishek T. Ingale i/by M/s C. R. Naidu and Company, Advocate for
 the Plaintiff/Judgment Creditor.
 Mr. Anuj Desai with Mr. Yash Gawade, Advocates for the
 Defendant/Judgment Debtor.
                                  -------

                            CORAM :    ABHAY AHUJA, J.

                            DATE :     02 FEBRUARY, 2024.
 P.C. :


 Not on board. Mentioned.

 1.           Mr. Anuj Desai, learned counsel appears for the Judgment Debtor


   Priya R. Soparkar                                                                     1 of 2



                                        2            p3 gnl 34260-22 with ors-os.doc

and seeks extension of time to file affidavit. Mr. Abhishek T. Ingale,

learned counsel appears for the Judgment Creditor and has no objection,

if some time is granted.

2. Accordingly, let the affidavit mentioned in paragraph No.3 of the

order dated 18th December, 2023 be filed within a period of one week.

3. Praecipe accordingly stands disposed.

                                                (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                 2 of 2