Bombay High Court
Gaurav Girdhar Motwane And Anr vs Gopal Nanik Motwane And 2 Ors on 28 September, 2018
Author: G.S. Patel
Bench: G.S. Patel
908-S462-18.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 462 OF 2018
WITH
NOTICE OF MOTION NO. 804 OF 2018
Gaurav G Motwane & Anr ...Plaintiffs
Versus
Gopal Nanik Motwane & Ors ...Defendants
Mr Sarosh Bharucha, with Ms Kathleen Lobo, Ms Urvashi Mehta,
i/b Khaitan & Company, for the Plaintiff.
Ms Meghna Talwar, i/b Divya Shah Associates, for the Defendants.
Mrs Kavita Ambekar, Ist Assistant to Court Receiver present.
CORAM: G.S. PATEL, J
DATED: 28th September 2018
PC:-
1.The parties are agreed that the advertisements to be placed for the auction sale, given that these are to be published in leading newspapers and thus likely to be expensive, will be paid for as follows:-
(a) The Plaintiffs will pay for an advertisement in the Mumbai Mirror.Page 1 of 2
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(b) The Defendants will pay for advertisements in the Times of India and Navshakti.
(c) The Plaintiffs will pay for an advertisement and notice either on indiaproperty.com or propertybazar.com, both being online real estate portals.
(d) The Defendant will pay for a notice or advertisement on magicbricks.com, another online portal.
2. The terms of the notices will be settled at the meeting of the Court Receiver's office on 5th October 2018, including as to the dates of the publications, time and schedule of the inspection and other necessary matters.
3. For the online applications, the e-mail and contact address of the Court Receiver's office will be furnished.
4. If the online portals require the inclusion of any photograph, parties are at liberty to take photographs at their own expense.
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