Bombay High Court
Shree Vignaharta Developers vs Hitesh Chunilal Gutka on 20 May, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4274 OF 2026
Shree Vignaharta Developers .. Petitioner
Vs.
Hitesh Chunilal Gutka .. Respondents
Ms. Madhura Mulay, Advocate for the Petitioner.
CORAM : GAUTAM A. ANKHAD, J.
DATE : 20TH MAY 2026
[ VACATION COURT ]
P.C. :
1. By an order dated 4th May 2026, the Petitioner was directed to deposit Rs. 12,50,000/- before the trial Court within a period of two weeks from the date of the said order. Ms. Madhura Mulay, learned counsel for the Petitioner seeks extension of time and undertakes on instructions to deposit the same on or before 25th June 2026.
2. Time to deposit the said amount is accordingly extended. No further extension of time shall be granted.
BHARAT DASHARATH [ GAUTAM A. ANKHAD, J. ] PANDIT Digitally signed by BHARAT DASHARATH PANDIT Date: 2026.05.20 20:11:48 +0530 1/1 2 WP-4274-26.doc bdpsps ::: Uploaded on - 20/05/2026 ::: Downloaded on - 20/05/2026 21:06:35 :::