Navkar Developers vs Abdul Sattar Sopariwall Alias Bababhai ...
2024 Latest Caselaw 13770 Bom

Bombay High Court

Navkar Developers vs Abdul Sattar Sopariwall Alias Bababhai ... on 2 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               908. IAL 12552-24 in EXAL 12548-24.doc


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

                                      INTERIM APPLICATION (L) NO. 12552 OF 2024
                                                        IN
                                     EXECUTION APPLICATION (L) NO. 12548 OF 2024

                     Navkar Developers                                                ...Applicant
                           V/s.
                     Abdul Sattar Sopariwalla @
                     Bababhai Sopariwalla and Ors.                                    ...Respondents

                     Ms. Pooja Kane with Mr. Anant Ratnaparkhi and Mr. Neil Patel i/b IC
                     Universal Legal LLP for Applicant.
                     Mr. Aditya Lele for Respondents.

                                               CORAM   :      ABHAY AHUJA, J.

                                               DATE    :      2nd MAY, 2024
                     P.C. :

1. This interim application seeks an order of restraint upon the

Judgment Debtors apprehending that third party rights would be

created with respect to the suit properties.

2. Mr. Lele, learned Counsel appears for the Judgment Debtors and

submits that the matter is being settled and that, therefore, the

Judgment Debtors have no intention to deal with or dispose of the suit

Digitally signed by properties. The statement is accepted. NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2024.05.03 15:09:43 +0530

3. At the joint request of the learned Counsel for the parties, list on

7th May, 2024 on the supplementary board.

(ABHAY AHUJA, J.)