Bombay High Court
Mahindra And Mahindra Financial ... vs Amit Digvijay Singh And Anr on 25 November, 2019
Author: G.S.Kulkarni
Bench: G. S. Kulkarni
CRP 1 (2) 92, 93, 149, 150, 152 to 157 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 398 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Amit Digvijay Singh & Anr. ... Respondents
AND
EXECUTION APPLICATION NO. 399 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Anwar Hussain Mehmood ... Respondent
AND
EXECUTION APPLICATION NO. 478 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Arun Bhikali Dhiwar ... Respondent
AND
EXECUTION APPLICATION NO. 479 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Hanif Ibrahim Vohra & Anr. ... Respondents
AND
EXECUTION APPLICATION NO. 482 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Abesan Abibakar Chhapra ... Respondent
AND
EXECUTION APPLICATION NO. 483 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Damya Farsan ... Respondent
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CRP 2 (2) 92, 93, 149, 150, 152 to 157 .doc
AND
EXECUTION APPLICATION NO. 484 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Habibullah Haji Mohammed Kasam & Ors. ... Respondents
AND
EXECUTION APPLICATION NO. 485 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Bhima Laxman Pawar ... Respondents
AND
EXECUTION APPLICATION NO. 486 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Ahmed Hussain Ayus Balhar & Ors. ... Respondents
AND
EXECUTION APPLICATION NO. 487 OF 2013
Mahindra & Mahindra Financial Services Ltd. ... Applicant/Claimant
V/s.
Hiren Hilapji Rathod ... Respondent
Mr. Padmakar Garad, for the Applicant/Claimant.
None for the Respondent.
CORAM : G. S. KULKARNI, J.
DATE : 25th November, 2019. P.C.:-
1] Learned counsel for the applicants/claimants seeks time to take appropriate steps, stand over to 09/12/2019.2/3 ::: Uploaded on - 27/11/2019 ::: Downloaded on - 27/11/2019 21:20:40 :::
CRP 3 (2) 92, 93, 149, 150, 152 to 157 .doc 2] If appropriate steps are not taken, applications stands disposed of with liberty to file a fresh application as an when necessary.
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