Bombay High Court
Vinayak Arts vs Indusind Bank Ltd on 5 April, 2021
Author: V.G.Bisht
Bench: R.D.Dhanuka, V.G.Bisht
Priya Soparkar 1 20 nma 707 -19 in appl 249-19-os
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.707 OF 2019
IN
APPEAL (L) NO.249 OF 2019
M/s Vinayak Arts ... Applicant/Appellant
Vs.
IndusInd Bank Ltd ... Respondent
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Mr.Anshul Anjarlekar i/by M/s Raval Shah & Co., Advocate for the
Applicant/Appellant.
Mr.Arsh Misra i/by M/s M.V.Kini & Co., Advocate for Respondent
No.1.
CORAM : R.D.DHANUKA &
V.G.BISHT, JJ.
DATE : APRIL 05, 2021. P.C. :
1. No affidavit in reply is filed by the respondent.
2. Perused the affidavit in support of the notice of motion.
3. Delay is sufficiently explained in paragraph No. 11 of the affidavit in support of the notice of motion.
4. The explanation in the said paragraph is accepted.
5. Delay of 9 days in filing the appeal is condoned.
6. The applicant is directed to remove all the office objections within a period of four weeks from today.
7. If the office objections are removed, the appeal shall be placed on board for admission on 14th June, 2021.
8. The notice of motion is disposed of in aforesaid terms. No order as to costs.
( V.G.BISHT, J. ) ( R.D.DHANUKA, J. )
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