Mehta Developers vs Milind Sureshchandra Gupte
2024 Latest Caselaw 823 Bom

Bombay High Court

Mehta Developers vs Milind Sureshchandra Gupte on 12 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

2024:BHC-OS:725



                                                             spm-IA(L) 26480.2022 in COMEX 39.2022.doc

                          Kavita S. J.

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

                                        INTERIM APPLICATION (L) NO. 26480 OF 2022
                                                             IN
                                 COMMERCIAL EXECUTION APPLICATION NO. 39 OF 2022


                          Mehta Developers                         ...Applicant/Decree Holder
                                                                    (Original Plaintiff)
                                  Versus

                          Milind Madhukar Padgaonkar & Ors. ...Judgment Debtor
                                                             (Defendant No. 1)


                                                          CORAM : R.I. CHAGLA, J.

                                                          DATE       : 12TH JANUARY, 2024.

                          ORDER :

1. By suo motu, speaking to the minutes of order dated 4 th

January, 2024, in the title of the said order viz. "Interim Application

(L) No.32030 of 2022" shall be corrected and read as "Interim

Application (L) No.26480 of 2022".

2. The said order dated 4th January, 2024 stands corrected KAVITA SUSHIL JADHAV accordingly.

[R.I. CHAGLA, J.]