Bombay High Court
M/S. Jayantilal Investments vs Madhuvihar Co-Op Hou. Soc. Ltd. And Ors on 14 September, 2023
Author: Amit Borkar
Bench: Amit Borkar
2023:BHC-AS:27178
24-wp-3982-2023.doc
Nikita
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3982 OF 2023
M/s. Jayantilal Investments ... Petitioner
NIKITA
KAILAS
V/s.
DARADE
Digitally signed
by NIKITA
KAILAS DARADE
Madhuvihar Co-op Hou. Soc. Ltd. and
Date: 2023.09.15
10:21:08 +0530
Ors. ... Respondents
Mr. Gauraj Shah a/w Mr. Vipul Makwana i/b Mr. Yatin
R. Shah, for the Petitioner.
Mr. Kumaresh Purohit i/b Mr. R.S. Upadhayay, for
Respondent No.1.
CORAM : AMIT BORKAR, J.
DATED : SEPTEMBER 14, 2023
P.C.:
1. Challenge in this petition is to the order passed by the Executing Court along the chamber summons of decree holder to amend the decree.
2. The petitioner is challenging the order on the ground that the decree holder is not entitled on merits to get relief prayed. In my opinion the Executing Court has allowed amendment of execution petition. Whether, the decree holder is entitled to the relief prayed or not, that stage is yet to arrive. The rights of the petitioner are not affected by the impugned order as the Executing Court will decide as to whether relief prayed by the decree holder needs to be allowed or not.
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3. With this clarification, no interference under Article 227 of the Constitution of India is called for.
4. All questions of both the parties are kept open.
5. The writ petition stands dismissed. No costs.
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