Bombay High Court
M/S. Kantilal Chhaganlal Securities ... vs Amrut V. Katwa on 21 December, 2018
Author: K. R. Shriram
Bench: K. R. Shriram
sr.4 to 43.exa.601.2010.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.601 OF 2010
M/s.P.Hiteshkumar ... Applicant/Claimant
Vs.
M/s.Hexa Uniform ... Respondent/Defendant
WITH
EXECUTION APPLICATION NO.602 OF 2010
EXECUTION APPLICATION NO.603 OF 2010
EXECUTION APPLICATION NO.604 OF 2010
EXECUTION APPLICATION NO.605 OF 2010
EXECUTION APPLICATION NO.606 OF 2010
EXECUTION APPLICATION NO.610 OF 2010
EXECUTION APPLICATION NO.611 OF 2010
EXECUTION APPLICATION NO.612 OF 2010
EXECUTION APPLICATION NO.613 OF 2010
EXECUTION APPLICATION NO.614 OF 2010
EXECUTION APPLICATION NO.615 OF 2010
EXECUTION APPLICATION NO.616 OF 2010
EXECUTION APPLICATION NO.618 OF 2010
EXECUTION APPLICATION NO.638 OF 2010
EXECUTION APPLICATION NO.641 OF 2010
EXECUTION APPLICATION NO.642 OF 2010
EXECUTION APPLICATION NO.643 OF 2010
EXECUTION APPLICATION NO.646 OF 2010
EXECUTION APPLICATION NO.647 OF 2010
EXECUTION APPLICATION NO.648 OF 2010
EXECUTION APPLICATION NO.649 OF 2010
EXECUTION APPLICATION NO.650 OF 2010
EXECUTION APPLICATION NO.651 OF 2010
EXECUTION APPLICATION NO.652 OF 2010
EXECUTION APPLICATION NO.653 OF 2010
EXECUTION APPLICATION NO.654 OF 2010
....
None for the parties.
....
CORAM : K. R. SHRIRAM, J.
DATE : 21st DECEMBER, 2018.
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. The applicants/claimants have not taken any steps for almost 8 years from the date of presentation and therefore, Registry has placed these applications for dismissal under Rule 329 of the Bombay High Court (O.S.) Rules, 1980. Nobody is also present at call. Therefore, applications stand dismissed.
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