RITA MILAN KAMDAR Vs. COLLECTOR, PALGHAR

JUDGEMENT

(1.) On 2/12/2021, we had passed the following order:

(2.) The Respondent No.4 shall before the adjourned date comply with the directions contained in Paragraph 3 of the order dtd. 18/8/2021. The said partners of Respondent No.4 shall not sell, alienate, encumber, part with possession and/or create third party rights in respect of any of the encumbered as well as unencumbered assets of Respondent No.4, their personal assets as well as the assets of their immediate family members until further orders.

(3.) Stand over to 18/11/2021 at 2.30 p.m.