PURSHOTTAM LAL JHUNJHUNWALLA Vs. MISRILAL SANGANERIA

JUDGEMENT

(1.) This is an application at the behest of the plaintiffs seeking recall of an order dated September 2, 2019 passed in the suit.

(2.) .By the order dated September 2, 2019, the parties to the suit were directed to re- advertise the sale of the immovable property concerned. It appears from such order that the previous advertisement did not result in any offers being received by the Receiver. There are cogent grounds given in the order for a direction for re-advertisement to be issued.

(3.) Learned advocate appearing for the plaintiffs submit that, the entire property is tenanted. There is no possibility of fresh offers being received. Therefore, according to him, an exercise of re-advertisement will be in futility, expensive and without corresponding benefits to the parties to the suit. Therefore, he submits, the order dated September 2, 2019 to the extent that it requires re-advertisement should be recalled.