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Bombay High Court

Ashok Hariram Parwani And Ors vs Silvex Developers Private Limited And ... on 29 August, 2022

Author: R.I. Chagla

Bench: R.I. Chagla

                                                                     2-IAL-24397-21.doc

             Sharayu Khot.
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                 INTERIM APPLICATION (L) NO. 24397 OF 2021
                                                   WITH
                                  COURT RECEIVER'S REPORT NO. 15 OF 2022
                                                       IN
                                  COMMERCIAL SUIT (L) NO. 24394 OF 2021


                   Ashok Hariram Parwani & Ors.                      ...Applicants/
                                                                     Plaintiffs

                             Versus

                   Silvex Developers Pvt.Ltd. & Ors.                 ...Defendants

                                                  ----------
                   Ms. Neeta Jain a/w Mr. Vijendra Mishra i/by M. L. Kukreja for the
                   Plaintiffs.
                   Mr. Murari Madekar, Mr. Sachin Kudalkar, Mr. Kshitij Madekar i/by
                   M/s. Madekar & Co. for the Defendant No. 2.
                   Mr. Durgaprasad Poojari i/by PDS Legal for the Defendant Nos. 7
                   and 8.
                   Mr. Dhaval Patil i/by M/s. K. Ashar & Co. for the Defendant Nos. 9
                   to 11.
                   Ms. Pooja Yadav i/by Sunil Sonawane for the Defendant-MCGM.
                   Mr. Kunal Maskar i/by Anil D'Souza for the Defendant No. 14.
SHARAYU

                   Mrs. Rekha Rane, 2nd Asstt. to C.R. present.
PANDURANG
KHOT




Digitally
signed by
SHARAYU
                                                  ----------
PANDURANG
KHOT
Date:

                                                  CORAM :         R.I. CHAGLA J
2022.08.29
19:28:56
+0530




                                                       DATE    : 29 August 2022




                                                       1/3
                                                 2-IAL-24397-21.doc

ORDER :

1. Court Receiver's Report No. 15 of 2022 is placed today.

2. Learned Counsel appearing for the Applicants/Plaintiffs states that by order dated 24th August 2022 passed in Interim Application (L) No. 24397 of 2021, this Court had dispensed with the objections raised by the Registry regarding payment of Court fees beyond Rs. 3,00,000/-. Registry was directed to take steps to number the Commercial Suit, considering that all other objections have been complied with. She has stated that the Registry has not numbered the Commercial Suit as direction is required with regard to extension of time for the Registry to number the Commercial Suit.

3. In view thereof, the Registry is directed to number the Commercial Suit by 7th September 2022.

4. List the Court Receiver's Report No. 15 of 2022 on 12th September 2022 at 2.30 p.m.

5. M/s. Shetgiri and Associates has submitted technical 2/3 2-IAL-24397-21.doc report in sealed cover dated 25th June 2022 with the Court Receiver.

6. Court Receiver is directed to retain the said technical report in sealed cover which shall be considered on the next date.

[R.I. CHAGLA J.] 3/3