Bharatrao Kamte And Anr vs Charan Shetty
2024 Latest Caselaw 1603 Bom

Bombay High Court

Bharatrao Kamte And Anr vs Charan Shetty on 19 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                         14-IA(L) 34265.2023 EXA(L) 34264.2023.doc

                    Kavita S. J.


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


                                 INTERIM APPLICATION (L) NO. 34265 OF 2023
                                                   IN
                                EXECUTION APPLICATION (L) NO. 34264 OF 2023

                    Bharatrao Kamte & Anr.,                        ...Applicants/
                                                                    Decree Holders
                                  Versus

                    Charan Shetty                                  ...Respondent/
                                                                    Judgment Debtor
                                                     ----------
                    Mr. Karl Tamboly a/w Mr. Ieshan Sinha & Ms. Ruchi Wagaralkar i/b
                    Wadia Ghandy & Co., Advocates for Applicants/Decree Holders.
                                                     ----------

                                                      CORAM : R.I. CHAGLA, J.

                                                      DATE        : 19TH JANUARY, 2024.
                    ORDER :

1. Mr. Tamboly, learned Counsel appearing for the Applicants/

Decree Holders states that the Respondent/Judgment Debtor has

been served with the Interim Application as well as notice of the

today's date and he has tendered Affidavit of Service dated 9 th

KAVITA January, 2024 which shows that the Respondent/Judgment Debtor SUSHIL JADHAV

has been served. The said Affidavit of Service is taken on record.

14-IA(L) 34265.2023 EXA(L) 34264.2023.doc

2. Having considered that the Respondent/Judgment Debtor

has been served and inspite of service he has failed to remain present,

as and by way of last chance to the Respondent/Judgment Debtor,

the Interim Application shall be placed on 24 th January, 2024, High

on Board.

3. It is made clear that in the event the Respondent/Judgment

Debtor does not make an appearance on the next date, the Interim

Application shall be heard in his absence.

[R.I. CHAGLA, J.]