Parasram H Bhojwani vs Pravinchand Sehgal And 2 Ors And Rem ...
2024 Latest Caselaw 2425 Bom

Bombay High Court

Parasram H Bhojwani vs Pravinchand Sehgal And 2 Ors And Rem ... on 25 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                                   3-GRN(L) 34276.2022 in IA(L) 5297.2022.doc


                    Kavita S.J.


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

                                     GARNISHEE NOTICE (L) NO.34276 OF 2022
                                                      IN
                                    INTERIM APPLICATION (L) NO.5297 OF 2022

                    Parasram H. Bhojwani                                  ... Applicant

                    In the matter between

                    Parasram H. Bhojwani                                  ... Judgment Creditor
                                                                           (Original Plaintiff)
                            Versus
                    Pravinchand Sehgal & Ors.,                            ...Judgment Debtors
                                                                           (Original Defendants)
                              And

                    Rem Enterprise & Ors.,                                ...Respondents
                                                        ----------
                    S.C. Naidu a/w Mr. Sudesh Naidu, Mr. Pradeep Kumar, Mr. Abhishek
                    Ingale i/b C.R. Naidu & Co., Advocates for Applicant/Judgment
                    Creditor.
                    Ms. Aasavari Kadam, Advocate for Respondent No.11.
                                                        ----------
                                                        CORAM : R.I. CHAGLA J.

                                                        DATED          : 25TH JANUARY, 2024.
                    ORDER :

KAVITA SUSHIL 1. Mr. Naidu, learned Counsel appearing for the JADHAV

Applicant/Judgment Debtor states that the Garnishee viz. Respondent

3-GRN(L) 34276.2022 in IA(L) 5297.2022.doc

No.11-S.M.Kapoor & Co., has complied with the order dated 18 th

December, 2023 passed by this Court which had directed the

Garnishee to deposit the amount of Rs.47,840/- within a period of

four weeks from the date of the said order.

2. Mr. Naidu has referred to the receipt issued by the

Prothonotary and Senior Master of this Court which shows that the

Garnishee has deposited with this Court on 9 th January, 2024 a sum

of Rs.47,840/- pursuant to the said order dated 18 th December, 2023.

The said receipt is taken on record and marked 'X' for identification.

3. In view thereof, the Garnishee Notice (L) No.34276 of

2022 is discharged.

4. The Judgment Creditor is at liberty to withdraw the said

amount of Rs.47,840/- which has been deposited with the

Prothonotary and Senior Master of this Court.

[R.I. CHAGLA, J.]