JIGNA MAHESH THAKER Vs. HEENA BUILDERS & DEVELOPERS

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties in Interim Application (L.) No. 11854 of 2021, Interim Application No. 890 of 2020 and Court Receiver in C.R. Report No. 271 of 2021.

(2.) By Interim Application (L) No. 11854 of 2021, applicant i.e. judgment creditor/original respondent No. 1 has prayed for the following reliefs:

(3.) The applicant has filed Execution Application (L) No. 729 of 2020 for execution of the order dtd. 26/11/2018 passed by this Court in Notice of Motion (L) No. 1237 of 2018 in Appeal (L) No. 518 of 2013 read with decree dtd. 24/11/2018 passed by this Court in terms of consent terms dtd. 2/11/2018 in Suit (L) No. 1242 of 2018.