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Judgment
S.No.,Registry No./Date,Address of Property,"Area of
Property",Name of the owner
1.,"Registration No. 8136, Book
No. 1, Vol. No. 13978, Page
No. 54 to 60 dated 02.09.2015","Flat No. 605, 6th Floor, Manjusha Building,
57 Nehru Place, New Delhi (Commercial)",883 Sq. Ft.,"M/s. Mehta Real Home
Developers Pvt. Ltd.
2.,"Book No. 1, Jild No. 872, Page
No. 5, S. No. 2015397009784
and Sale Deed No.
2015397016185 dated
06.08.2015 SR Jaipur-V","Flat No. B-305, 3rd Floor, Shiv Gyan Luxora
Building on Plot No. G-2, Rajmahal Scheme,
Jamna Lal Bajaj Marg, Jaipur alongwith
Servant Room No. 8","1330 Sq. Ft.
Super Built Up","Mr. Ketan Mehta S/o
Mr. Kamal Mehta
3.,Sale deed not executed,"SFJ/2BR/GF/66 (SFJ/105) Shubhangan,
Omaxe City, Extn., Jaipur",83.61 sq. mtr.,"Mr. Kamal Mehta and
Ketan Mehta
4.,Sale deed not executed,"SFJ/2BR/GF/75 (SFJ/106) Shubhangan,
Omaxe City, Extn., Jaipur",83.61 sq. mtr.,"Mr. Kamal Mehta and
Ketan Mehta
5.,Sale deed not executed,"SFJ/2BR/SF/66 (SFJ/107) Shubhangan,
Omaxe City, Extn., Jaipur",85.19 sq. mtr.,"Mr. Kamal Mehta and
Ketan Mehta
6.,Sale deed not executed,"SFJ/2BR/SF/75 (SFJ/108) Shubhangan,
Omaxe City, Extn., Jaipur",85.19 sq. mtr.,"Mr. Kamal Mehta and
Ketan Mehta
7.,Sale deed not executed,"SFJ/2BR/FF/66 (SFJ/109) Shubhangan,
Omaxe City, Extn., Jaipur",85.19 sq. mtr.,"Mr. Kamal Mehta and
Ketan Mehta
8.,Sale deed not executed,"SFJ/2BR/FF/75 (SFJ/110) Shubhangan,
Omaxe City, Extn., Jaipur",85.19 sq. mtr.,"Mr. Kamal Mehta and
Ketan Mehta
Subject to the above, the parties are directed to maintain status quo with respect to all the properties, involved in the present appeals, till the next date",,,,
of hearing. The order of status quo is subject to further conditions:-,,,,
(i) Attachments shall continue.,,,,
(ii) The legal and constructive possession of the properties in question shall remain with the Enforcement Directorate;,,,,
(iii) The appellants are prohibited to create any third party right or dispose of the properties in question in any manner;,,,,
(iv) No encumbrance shall be created by the appellants in respect of the said properties.,,,,
(v) The appellants are directed not to change the nature and character of the properties.,,,,
The learned counsel for the Respondent sought seeks six weeks time to file the replies to the stay applications, which is not objected. Let the replies to",,,,
the stay applications be filed within six weeks with the advance copies to be served on the other side.,,,,
With the consent of both the parties, list the matters on 24th May, 2021.",,,,