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Siyona Realties Private Limited vs Jet Build Developers
2024 Latest Caselaw 1038 Bom

Citation : 2024 Latest Caselaw 1038 Bom
Judgement Date : 16 January, 2024

Bombay High Court

Siyona Realties Private Limited vs Jet Build Developers on 16 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                  17-IA(L) 20369.2023, IA(L) 37284.2022 in COMEX 9.2021.doc


                    Kavita S. J.


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

                               INTERIM APPLICATION (L) NO.20369 OF 2023
                                                 IN
                            COMMERCIAL EXECUTION APPLICATION NO.9 OF 2021

                    Siyona Realties Private Limited                        ...Applicant
                                                                            Award Holder
                            Versus

                    Jet Build Developers & Ors.,                           ...Respondents
                                                                            Judgment Debtors
                                                          AND
                               INTERIM APPLICATION (L) NO.37284 OF 2022
                                                   IN
                            COMMERCIAL EXECUTION APPLICATION NO.9 OF 2021
                                                ----------
                    Mr. Suraj Ghogare a/w Hitesh R. Kharat, Advocates for Applicant.
                    Mr. Omprakash Parihar, Advocate for Respondent Nos. 1 to 3.
                    Mr. D.S. Choudhari, Deputy Sheriff present.
                                                        ----------

                                                        CORAM : R.I. CHAGLA J.

                                                         DATE        : 16TH JANUARY, 2024.
                    ORDER :

1. The learned Counsel appearing for the Respondents has KAVITA SUSHIL sought time to file Affidavit-in-Reply to the above Interim JADHAV

Applications.

17-IA(L) 20369.2023, IA(L) 37284.2022 in COMEX 9.2021.doc

2. The Respondents shall file Affidavit-in-Reply within a

period of two weeks from today.

3. The Applicant is at liberty to file Affidavit-in-Rejoinder

thereto which shall file within a period of one week thereafter.

4. Place the Interim Applications on 12th February, 2024, High

on Board.

[R.I. CHAGLA, J.]

 
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