MUNAWWAR ASADULLA GOUR Vs. EIMAARA PROPERTIES VENTURE

JUDGEMENT

(1.) The application by Defendants Nos. 1 to 3 represented by Mr Kapadia for an extension of time to comply with Hon 'ble Mr Justice BP Colabawalla 's order of 6th September 2019 is rejected.

(2.) On Friday, 22nd October 2021, I had clearly stated that if these Defendants had not deposited with the Court Receiver an amount of Rs.1.30 crores by 10.30 am today, I would not only reject the Application but would direct the Court Receiver to immediately execute Hon 'ble Mr Justice BP Colabawalla 's order. The relevant parts of that order are paragraphs 8, 9, 12, 13, 33, 34 and 35. They read thus:

(3.) The Court Receiver will now to proceed to act in accordance with the directions in paragraph 33.