Shilpi Constructions Proprietor Mr ... vs M S Chartered Hotels Pvt Ltd
2025 Latest Caselaw 4408 Bom

Bombay High Court

Shilpi Constructions Proprietor Mr ... vs M S Chartered Hotels Pvt Ltd on 26 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                34-IA-693-2025.doc


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

                                  INTERIM APPLICATION NO. 693 OF 2025
                                                  IN
                             COMMERCIAL EXECUTION APPLICATION NO. 32 OF 2024

                    SHILPI CONSTRUCTIONS PROPRIETOR        )
                    MR.GADDIGAIAH R. KURUDIMATH            )...APPLICANT
                                     IN THE MATTER BETWEEN
                    SHILPI CONSTRUCTIONS PROPRIETOR        )
                    MR.GADDIGAIAH R. KURUDIMATH            )...DECREE HOLDER
                             V/s.
                    M S CHARTERED HOTELS PVT. LTD.                       )...JUDGMENT
                                                                             DEBTOR

                    Mr.Pradip Kadam, Advocate for the Applicant.
                    Mr.Kalpesh Joshi a/w. Ms.Nisha Shah and Mr.Amar Parab i/by Kalpesh
                    Joshi Associates, Advocate for the Respondent / Judgment Debtor.

                                                  CORAM    :     ABHAY AHUJA, J.

                                                  DATE     :     26th AUGUST 2025

                    P.C. :

1. When the matter is called out, learned Counsel appearing in the

matter submit that substantial progress has been made towards

settlement, however, some more time be granted.

2. Mr.Kalpesh Joshi, learned Counsel, appearing for the Respondent

ARTI also seeks some indulgence to comply with the order dated 15 th July VILAS KHATATE

2025 to file disclosure affidavit.

34-IA-693-2025.doc

3. Let disclosure affidavit in terms of paragraph 5(a) and 6 of the

order dated 15th July 2025 positively be filed within a period of three

weeks with a copy to the other side.

4. It is made clear that any further request for time will be met with

costs.

5. List on 7th October 2025.

6. The endeavour to amicably settle the matter on a without

prejudice basis to continue.

(ABHAY AHUJA, J.)