Krishna Smruti Co Operative Housing ... vs Damji Anandji Rambhia
2025 Latest Caselaw 2239 Bom

Bombay High Court

Krishna Smruti Co Operative Housing ... vs Damji Anandji Rambhia on 13 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                 10-IAL-31267-2024.doc


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

                                      INTERIM APPLICATION (L) NO.31267 OF 2024
                                                        IN
                                               SUIT NO.1889 OF 1998

                     Krishna Smruti Co-operative Housing Society Limited            ...Applicant
                           V/s.
                     Damji Anandji Rambhia                                          ...Respondent

                                                       WITH
                                       COURT RECEIVER'S REPORT NO.116 OF 2025
                                                         IN
                                               SUIT NO.1889 OF 1998
                     Mr. Shanay Shah with Mr. A. S. Ramesan for the Plaintiff.
                     Mr. Anil D'Souza with Mr. Vinay A. Mr. Mehta i/b Kartik Vig for the
                     Applicant.
                     Mr. Swayam Chopda, OSD, Court Receiver.

                                                   CORAM    :      ABHAY AHUJA, J.

                                                   DATE     :      13th AUGUST 2025
                     P.C. :

1. When the matter is called out, Mr. Shah, learned Counsel appears

for the Respondent-Judgment Creditor and submits that reply has

already been served and this Court may direct the Registry to accept

the same. Registry to accept the same.

2. It is observed that the Interim Application is on lodging number.

Let objections be removed and registered number be obtained within a

period of two weeks, failing which the Interim Application to stand Digitally signed by NIKITA NIKITA YOGESH dismissed without further reference to the Court. YOGESH GADGIL GADGIL Date:

2025.08.13 19:40:37 +0530

10-IAL-31267-2024.doc

3. Subject to the above, let rejoinder be filed within a period of two

weeks with copy to the other side.

4. Also subject to the above, list on 17th September, 2025.

(ABHAY AHUJA, J.)