Zarina Park Co-Operative Housing ... vs Sudhir Shetty
2025 Latest Caselaw 3777 Bom

Bombay High Court

Zarina Park Co-Operative Housing ... vs Sudhir Shetty on 21 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                  36-IA-203-2025.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                        INTERIM APPLICATION NO. 203 OF 2025
                                                        IN
                                       EXECUTION APPLICATION NO. 923 OF 2023

                    ZARINA PARK CO-OPERATIVE HOUSING LTD.                  )...APPLICANT
                             V/s.
                    SUDHIR SHETTY                                          )...RESPONDENT
                    Mr.Gauraj Shah, through Video Conferencing, a/w. Mr.Dipesh
                    Palwankar i/by Nutan Patel, Advocate for the Applicant/Decree Holder.
                    Mr.Shrinivas Sathye, Advocate for the Respondent/Judgment Debtor.
                                                  CORAM     :     ABHAY AHUJA, J.

                                                  DATE      :     21st AUGUST 2025
                    P.C. :

1. Pursuant to earlier orders of this Court, today when the matter is

called out, Mr.Shrinivas Sathye, learned Counsel, appears for the

Respondent and submits that the Respondents have received a notice

issued by this Court and some time be granted to take appropriate

instructions in the matter.

2. Mr.Gauraj Shah, learned Counsel for the Applicant submits that

he has no objection if the Respondents take instructions with respect to

execution of the conveyance deed of the Suit property.

3. Since a request is made to take instructions, list on 7th October

2025.

ARTI
VILAS                                                       (ABHAY AHUJA, J.)
KHATATE