Bombay High Court
Ashok Hariram Parwani And Ors. vs Silvex Developers Private Limited And ... on 4 August, 2025
Author: R.I. Chagla
Bench: R.I. Chagla
P2-CRR-15-22-COMS-268-22.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COURT RECEIVER'S REPORT NO. 15 OF 2022
IN
COMMERCIAL SUIT NO. 268 OF 2022
Ashok Hariram Parwani & Ors. ...Plaintiffs
Versus
Silvex Developers Private Limited & Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO. 22080 OF 2022
WITH
INTERIM APPLICATION (L) NO. 24397 OF 2021
IN
COMMERCIAL SUIT NO. 268 OF 2022
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Ms. Neeta Jain a/w Mr. Salman Haidar Khan i/by Mr. Mahesh
Kukreja for the Plaintiffs.
Mr. Sachin Kudalkar i/by Medekar & Co. for the Defendant No. 2.
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CORAM : R.I. CHAGLA J
DATE : 4 August 2025
SHARAYU
PANDURANG
KHOT
ORDER :
Digitally signed
by SHARAYU
PANDURANG
KHOT
Date:
2025.08.05
17:18:11
+0530
1. Matter is mentioned. Not on board. Taken on board.
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2. By Praecipe bearing today's date, the learned Advocate for the Plaintiffs has sought for extension of time to deposit balance amount with the Court Receiver, which was directed to be deposited vide order dated 25th March 2025 within a period of six weeks from the date of the said order.
3. In view thereof, extension of time is granted.
4. The Plaintiffs shall deposit the balance amount with the Court Receiver as per order dated 25th March 2025 within a period of two weeks from the date of this order.
5. Praecipe is accordingly, disposed of.
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