M.S.Dhillon vs Naresh R.Dhoot
2025 Latest Caselaw 5915 Bom

Bombay High Court

M.S.Dhillon vs Naresh R.Dhoot on 20 September, 2025

                                                                                901 FA 715-04.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                              FIRST APPEAL NO. 715 OF 2004
                                                          WITH
                                         INTERIM APPLICATION NO. 1146 OF 2023
                                                          WITH
                                         COURT RECEIVER REPORT NO. 10 OF 2023
                                                          WITH
                                           CIVIL APPLICATION NO. 1669 OF 2003
                                                          WITH
                                           CIVIL APPLICATION NO. 966 OF 2010
                                                          WITH
SNEHA                                    COURT RECEIVER REPORT NO. 13 OF 2023
NITIN                                                     WITH
CHAVAN
Digitally signed by
                                         COURT RECEIVER REPORT NO. 21 OF 2023
SNEHA NITIN
CHAVAN
Date: 2025.09.20
18:12:52 +0530        M. S. Dhillon                                          ...Appellant
                      Versus
                      Naresh R. Dhoot                                        ...Respondent

                                                      ****
                      Mr. Ravindra Bhat a/w Ms. Lata Wadhwani for the Appellant.
                      Mr. Naresh R. Dhoot, Respondent-in-person present.
                      Mr. Swayam Chopda, O.S.D., from Court Receiver office present.
                                                      ****

                                                        CORAM :      M.M. SATHAYE, J.

                                                          DATE :     20th SEPTEMBER, 2025

                      P.C. :

1. The final hearing is in this appeal started on 31.07.2025 which was continued subsequently on 06.08.2025, 11.08.2025, 13.08.2025, 21.08.2025, 26.08.2025 and thereafter today. Today, the hearing is continued pursuant to Administrative Order dated 11.09.2025 continuing the matter as part heard before this Court.

2. Advocate for the Appellant and Respondent party-in-person have been extensively heard.

901 FA 715-04.doc

3. The Respondent party-in-person started his submissions on 26.08.2025 in the afternoon session and thereafter today, from 11.00 a.m. to 2.00 p.m. and thereafter from 3.00 p.m. to 4.55 p.m. Today for the entire day, this Court had heard Respondent party-in-person.

4. The Respondent party-in-person has filed short notes of submissions running into 88 pages, in addition to notes of submissions already filed running into 166 pages.

5. Arguments for final hearing are concluded. Judgment is reserved.

6. It is informed by the Officer on the Special Duty from the office of the Court Receiver, who is present in the Court, that above three Court Receiver Reports (CRRs) are pending for order to release the amount of Rs.1,16,665/- claimed by the Society towards outstanding 'interest on maintenance' in respect of suit property i.e. Flat No. 204 and for direction to society for furnishing bifurcation of maintenance bills and arrears.

7. Learned Counsel for the Appellant states on instructions that the maintenance of the society has been paid by the Appellants directly to the Society up to the date i.e. till end of September 2025.

8. Considering that the appeal is finally heard and is closed for Judgment, pending CRRs will be disposed of depending upon the outcome of the appeal.

(M.M. SATHAYE, J.)