Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 28 August, 2024
1 4-IA(L) 15085-21 in CNPCP 3-19 @
connected matters.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.15085 OF 2021
IN
CONTEMPT PETITION NO.3 OF 2019
Raksha Kirit Gosher ... Petitioner/Applicant
In the matter between
Raksha Kirit Gosher ... Petitioner
V/s.
Official Liquidator, High Court, Bombay
(For M/s. Woodland Garden Cafe) & Ors. ... Respondents
WITH
INTERIM APPLICATION (L) NO.1615 OF 2023
WITH
INTERIM APPLICATION (L) NO.4540 OF 2021
WITH
SUIT NO.190 OF 2022
WITH
INTERIM APPLICATION NO.2119 OF 2020
WITH
INTERIM APPLICATION (L) NO.6421 OF 2023
WITH
INTERIM APPLICATION (L) NO.6222 OF 2023
WITH
CONTEMPT PETITION NO.3 OF 2019
WITH
COMPANY APPLICATION NO.453 OF 2017
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WITH
REVIEW PETITION (L) NO.7 OF 2019
WITH
INTERIM APPLICATION (L) NO.4540 OF 2021
WITH
INTERIM APPLICATION (L) NO.3710 OF 2022
WITH
SUIT NO.2865 OF 1994
WITH
INTERIM APPLICATION (L) NO.27830 OF 2023
WITH
INTERIM APPLICATION (L) NO.25939 OF 2023
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Mr. Piyush Raheja and Shanay Shah and Dharmesh Pandya i/by Ashwin Pandya
and Associates for the Plaintiff and Applicant in IA No.2119 of 2020.
Mr. Dharmesh Pandya i/by Ashwin Pandya and Associates for the Applicant in
IAL No.1615 of 2023.
Mr. Pritesh Burad a/w Samita Vaviya and Shreyas Moharir i/by Pritesh Burad
Associates for the Applicant in IAL No.3710 of 2022, IAL No.6421 of 2023 and
Respondent No.10 in IAL No.15085 of 2021 and Respondent No.10 to 13 in IA
No.2119 of 2020.
Ms. Vaishali Bhilare for Respondent No.12 in RPC(L) No.7 of 2019.
Mr. Himanshu Takke, AGP for Respondent Nos.3 to 5-State of Maharashtra in
IAL No.27830 of 2023 and CNPCP No.3 of 2019.
Mr. Satyadev Joshi for the Applicant in IAL No.25986 of 2024.
Mr. Naushad Engineer, Senior Advocate and Sharad Bansal for Officer
Liquidator, High Court, Bombay.
-----
CORAM : ARIF S. DOCTOR, J.
DATE : 28TH AUGUST 2024
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P.C. :
1. Learned Counsel appearing on behalf of the Respondents seek two weeks time to file their Affidavits in Reply to the Official Liquidator's Report No.95 of 2024. Time as prayed for is granted. Affidavits in Reply, if any, to be filed within two weeks from today. Affidavit in Rejoinder, if any, to be filed one week thereafter.
2. I am told that the Court Commissioner has not been filed report as required by the order dated 21 st June 2024, which was subsequently extended on 30th July 2024. Let that time also be extended by two weeks from today.
3. I make it clear that the Official Liquidator's Report shall be taken up first for hearing and all other Applications shall be taken up subsequently.
4. It is made clear that in the interregnum the parties are directed not to in any manner, whatsoever deal with or dispose of or create any third party interest including by way of lease or any other agreement and/or also not to create any encumbrance on the disputed area of 11,100 sq. mtrs., which is stated to be owned by M/s. Woodland Garden Cafe.
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5. Stand over to 25th September 2024 at 2.30 p.m. (ARIF S. DOCTOR, J.) Mugdha 4 of 4 ::: Uploaded on - 28/08/2024 ::: Downloaded on - 29/08/2024 13:57:13 :::