Bombay High Court
Dewan Housing Finance Corp. Ltd. (Dhfl) ... vs State Of Maharashtra And Ors on 2 August, 2019
Author: Prakash D. Naik
Bench: A.A. Sayed, Prakash D. Naik
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910wpst-18551-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION STAMP NO. 18551 OF 2019
...
Dewan Housing Finance Corp. Ltd. (dhfl)
Through Pravin M Shinde ....Petitioner
V/S
State Of Maharashtra And Ors ....Respondents
...
Mr. Sidharath Samantaray a/w Dimple Tejani i/by Mr.Sanjay Anabhawane
for the Petitioner.
Mr. V.S. Gokhale, B Panel Counsel for the State.
...
CORAM : A.A. SAYED &
PRAKASH D. NAIK, JJ.
DATED : 2 AUGUST 2019 P.C.:
Learned Counsel for the State, on instructions from Mr.Deepak Anaze, Circle Officer, makes a statement that the physical possession of the secured asset shall be taken on 11 September 2019, He states that a notice in that regard has been sent to the borrower. We direct the concerned police station to provide necessary assistance for taking physical possession of the secured asset.
2. We accept the statement of the learned Counsel for the State and dispose of the Petition.
(PRAKASH D. NAIK,J.) (A.A.SAYED, J.) Uday.P.Kambli 1/1 ::: Uploaded on - 03/08/2019 ::: Downloaded on - 03/08/2019 23:09:49 :::