MEDTECH LIFE PRIVATE LIMITED Vs. JAYESH SODHA TRADING

JUDGEMENT

(1.) Matter is mentioned. Not on board. Taken on board.

(2.) By Praecipe bearing today's date, the learned Advocate for the Defendant has sought directions to the Court Receiver to take immediate and appropriate steps to relocate and store the seized goods in any alternate location under the seal and custody of the Court Receiver and to discharge the Defendant from the undertaking and Undertaking cum Indemnity Bond dtd. 2/5/2019.

(3.) A reference has been made in the praecipe to a letter addressed to the Defendant dtd. 27/6/2023 issued by the Mumbai Building Repair and Reconstruction Board (MHADA) in which all the tenants and occupants of the Building No. 52-58, New Hanuman Lane (Babu Genu Road), Mumbai - 400 002 (" the said Building No. 52-58") have been notified that the said Building is in a precarious condition and may collapse at any time resulting in loss of life and property. Therefore, occupants of the building were called upon to vacate the premises immediately at receipt of the notice.