Progressive Share Brokers (Pvt.) Ltd. vs Javitridevi Kashi Prasad Saraogi
2025 Latest Caselaw 4404 Bom

Bombay High Court

Progressive Share Brokers (Pvt.) Ltd. vs Javitridevi Kashi Prasad Saraogi on 26 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               6. IA 3172-24 in EXA 1619-22 @ IA 603-20.doc


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

                                         INTERIM APPLICATION NO. 3172 OF 2024
                                                          IN
                                        EXECUTION APPLICATION NO. 1619 OF 2022

                      Progressive Share Brokers (Pvt.) Ltd.                           ...Applicant
                                   V/s.
                      Javitridevi Kashi Prasad Saraogi                                ...Respondent

                                                          WITH
                                           INTERIM APPLICATION NO. 603 OF 2020

                      Mr. Anoop Sharma for the Award Holder.
                      None for the Respondent.

                                                CORAM   :     ABHAY AHUJA, J.

                                                DATE    :     26th AUGUST, 2025
                      P.C. :

Interim Application No. 3172 of 2024

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

appears for the Award Holder and submits that the Interim Application

seeks to bring on record the legal heirs of the deceased- Judgment

Debtor. That the proposed Respondents have been served. Mr. Sharma

relies upon the affidavit of service dated 10 th December, 2024 in

support of his contentions.

2. Having heard the learned Counsel and having considered his

submissions and for the reasons stated in the Application, this Court is Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2025.08.26 18:53:15 +0530

6. IA 3172-24 in EXA 1619-22 @ IA 603-20.doc

of the view that the Interim Application be allowed in terms of the

prayer Clauses (a) and (b), which read thus:-

"(a) This Hon'ble Court be pleased to condone the delay, if any, in filing the present Interim Application.

(b) Amendment as per the Schedule annexed hereto, be permitted to be carried out in the cause title of the Execution Application No. 1619 of 2022 and other pending proceedings, by the Applicants."

3. Let the amendments as per schedule be carried out within a

period of four weeks and amended proceedings be served on the others

and an appropriate affidavit of service be filed.

4. The Interim Application to accordingly stand allowed and

disposed as above.

(ABHAY AHUJA, J.)