L L Builders vs Lok Constructions
2025 Latest Caselaw 7021 Bom

Bombay High Court

L L Builders vs Lok Constructions on 24 October, 2025

                                                                                              8.os.ial.34337.2025.doc



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                  INTERIM APPLICATION (L) NO.34337 OF2025
                                                   IN
                              COMMERCIAL EXECUTION APPLICATION NO.1341 OF 2025

                    M/s. L.L. Builders                                  .. Applicant
       Digitally
       signed by
                    In the matter between
       VINA
VINA   ARVIND
ARVIND KHADPE
KHADPE Date:
       2025.10.24
                    Disha Constructions                                 ... Judgment Creditor
       17:26:08
       +0530

                             Versus

                    Lok Constructions and ors.                          .. Respondents / Judgment Debtor

                         Mr. Amer Aosiwalla , a/w Maner Merchant, Mr. Shadab Peerzade i/b.
                         Mr. Maner Merchant, Advocates for the Applicant in IAL No.34337 of
                         2025.

                         Ms. Kausar Banatwala, i/b. Mr. Tushar Goradia, Advocate for the
                         Judgment Creditor in Comex No.1341 of 2025 and for Respondent in
                         IAL No.34337 of 2025.


                                      CORAM:               AMIT S. JAMSANDEKAR, J.

                                      DATE:                OCTOBER 24, 2025
                                                           (Vacation Court)

                    P. C.

1. Heard the Learned Counsel for the Applicant.

2. The Learned Counsel appearing on behalf of the Judgment Creditor

opposed the Application filed by the Applicant.

OCTOBER 24, 2025 Vina Khadpe,PS

8.os.ial.34337.2025.doc

3. The Respondent to file Reply to the Application within a period of one

week from today. A copy of the reply shall be served on the Applicant on or

before 1st November 2025.

4. List the matter on 4th November, 2025 under the caption "for

directions".

5. This order will be digitally signed by the Private Secretary/ Personal

Assistant of this Court. All concerned will act on production by fax or email

of a digitally signed copy of this order.

[ AMIT S. JAMSANDEKAR , J.]

OCTOBER 24, 2025 Vina Khadpe,PS