Shree Akshar Corporation vs Rushabh Apartments Co-Operative ...
2024 Latest Caselaw 117 Bom

Bombay High Court

Shree Akshar Corporation vs Rushabh Apartments Co-Operative ... on 3 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                               38-ial-22949-2023.doc

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

                      INTERIM APPLICATION (L) NO.22949 OF 2023
                                           IN
                      EXECUTION APPLICATION NO.1350 O9F 2018


       M/s. Shree Akshar Corporations                        ...Applicant/
                                                             Decree Holder /
                                                             Claimant
            Versus
       Rushabh Apartments CHS Ltd.                           ...Judg. Debtor /
                                                             Respondent

               And

       The Court Receiver and Anr.                           ...Opponents

                                        ----------
       Aniket Shendekar with Mansi Solanki i/b. Vaishali Sanghavi M/s.
       Solicis Lex for the Applicant.
                                        ----------

                                        CORAM : R.I. CHAGLA J.

                                        DATE         : 3RD JANUARY, 2024.

       ORDER :

1. The learned Advocate appearing for the Applicant /

Decree Holder has referred to the order dated 6th November, 2023

passed by this Court granting ad-interim relief in terms of prayer

Clauses (a) and (b) of the Interim Application till today. The

38-ial-22949-2023.doc

Judgment Debtor / Respondent was directed to file Affidavit in Reply

within a period of six weeks from the date of the said Order.

However, the Judgment Debtor - Society has not filed the Affidavit in

Reply.

2. The Judgment Debtor / Respondent shall file its Affidavit

in Reply within a further period of two weeks from today and

Affidavit in Rejoinder, if any, within a period of two weeks thereafter.

3. List the Interim Application and Execution Application

on 12th February, 2024.

[R.I. CHAGLA J.]