MAHENDRA MOHANLAL JAIN Vs. ARVIND VASANTLAL SHETH

JUDGEMENT

(1.) The above Interim Application is filed seeking to amend the above Execution Application and two Warrants of Attachment dtd. 31/7/2018 issued under Order XXI Rule 45 and Rule 54 of the Code of Civil Procedure, 1908 as per the Schedule annexed at Exhibit-B to the Interim Application.

(2.) Mr. Anand Sheth has appeared in person for and on behalf of Respondent No.1 who is his father. He has stated that his father is 77 years old and is unable to attend the Court Proceedings. He has further stated that he has the authority to speak on behalf of his father and that the Respondents have no objection if the above Interim Application seeking amendments are allowed.

(3.) In these circumstances, the above Interim Application is allowed in terms of prayer clause (a) which reads thus: