Tikamdas And Associates vs Deepak Raheja
2024 Latest Caselaw 3589 Bom

Bombay High Court

Tikamdas And Associates vs Deepak Raheja on 6 February, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                           49 ia 3545-23 in comex 22-23 with ia 3546-23 in comex 23-23-os.doc


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

                      INTERIM APPLICATION NO.3545 OF 2023
                                       IN
                  COMMERCIAL EXECUTION APPLICATION NO.22 OF 2023

 Shailesh Bhagoobhai Bhoolabhai                      ... Applicant/Decree holder
       Vs.
 Deepak Raheja                                       ... Respondent/Judgment Debtor

                                      AND
                      INTERIM APPLICATION NO.3546 OF 2023
                                       IN
                  COMMERCIAL EXECUTION APPLICATION NO.23 OF 2023


 Tikamdas and Associates                             ... Applicant/Decree holder
      Vs.
 Deepak Raheja                                       ... Respondent/Judgment Debtor


                                   -------
 Ms. Viloma Shah with Mr. Harshad R.Vyas i/by M/s AVP Partners,
 Advocates for the Applicants/Decree holders.
 Mr. Yash Momaya with Mr. Munaf Virjee and Mr.Akash Agarwal i/by M/s
 AMR Law, Advocates for the Respondent/Judgment Debtor.
                                  -------

                              CORAM :        ABHAY AHUJA, J.

                              DATE :         06 FEBRUARY, 2024.
 P.C. :

1. Mr. Yash Momaya, learned counsel appears for the Judgment Debtor

and submits that the disclosure affidavit will be furnished to the Advocate

for the Applicants/ Decree Holders by this evening.

     Priya R. Soparkar                                                                           1 of 2



  2                        49 ia 3545-23 in comex 22-23 with ia 3546-23 in comex 23-23-os.doc

2. Let Advocate for the Applicants go through the disclosure affidavit.

3. List on 7th March, 2024.

4. In the meanwhile, let the Judgment Debtor not deal with the Juhu

property.

                                                          (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                        2 of 2