Bombay High Court
Park Reach Co-Operative Housing ... vs Platinum Homes Property on 2 January, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL JURISDICTION EXECUTION APPLICATION (L) NO. 34323 OF 2023 Perused Praecipe dated 00.01.2026 submitted by Advocate for Applicant and contents mentioned therein. Ld. Advocate has prayed for extension of time to pay cost as well as to remove office objections.
As the Applicant failed to pay cost and also to remove office objections, in the interest of justice, again, by way of super last chance, subject to payment of cost of Rs. 5,000/- to be paid to The Bombay Bar Association's Charitable Trust, time is granted to remove office objections in the Execution Application and get the same registered and / or numbered, is extended till 09.01.2026, failing Execution Application to stand rejected for non-removal of office objections under O.S. Rule 986. No further extension will be granted.
Date : 02.01.2026 Prothonotary and Senior Master
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