BHARAT K. BUSSA Vs. DEVRAM N. PAWAR

JUDGEMENT

(1.) Heard the Learned Counsel for the Applicants and the Dy. Sheriff.

(2.) The present Interim Application seeks an order directing the Prothonotary and Sr. Master of this Court to issue a duly stamped Sale Certificate to the Dy. Sheriff who in turn shall forward a true copy of the Sale Certificate to the Office of the Sub-Registrar of Assurances, Mumbai City to enter the particulars thereof in Book No.1 as per the mandate of Sec. 89(2) of the Registration Act, 1908.

(3.) It is undisputed that in execution of the decree passed by this Court in Suit No.2631 of 1987, Office premises bearing No.617, Maker Chamber V, Nariman Point 400 021, [for short the "said premises"] was put up for sale by public auction. At the auction held on 16 th September 1991, by the Office of the Sheriff of Mumbai, the Applicants' offer of Rs.44,00,000.00 (Rupees Forty-Four Lakhs Only) was declared as the highest bid.