Bombay High Court
L And T Finace Ltd vs Mr. Ravinder Singh Judge S/O Milkha ... on 21 February, 2019
Author: K.R. Shriram
Bench: K.R.Shriram
1/2 chs-2066-11(4).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.2066 OF 2011
IN
EXECUTION APPLICATION (L) NO.1896 OF 2011
L And T Finance Ltd. ..Claimant
Vs.
Mr. Ravinder Singh Judge & Anr ..Respondents
Ms S. I. Joshi a/w Ms Nikita Pawar I/b S. I. Joshi & Co. for Claimant /
Applicant
(Mr. Subhas Sharma,Zonal Manager, Retail (Legal) and Ms Dharmishta
Rathod, Senior Executive (Legal) of applicant are present)
Mr. Ravinder Singh Judge Respondent No.1 and Mr. Rajinder Sharma
Respondent No.2 are present in court.
CORAM : K.R.SHRIRAM, J.
DATE : 21st FEBRUARY, 2019 P.C.:
1 Respondent Nos.1 and 2 are present in court pursuant to the arrest warrant issued and tendered the photocopies of their Adhar Card / Driving Licence, which are taken on record and marked as "X" and "X-1" for identification. Respondent Nos.1 and 2 both state that the entire liability of Claimant will be paid before the end of April 2019. Ms Joshi states that claim as on date works out to about Rs.37 lacs, whereas claimant was ready to settle on without prejudice basis at Rs.33 lacs.
2 Respondent no.1 states that on 27 th December, 2018 he paid Rs.25,000/- and on 31st January, 2019, he paid Rs.35,000/-. Ms Joshi states that this is not even 1% of the amount due.
Meera Jadhav ::: Uploaded on - 25/02/2019 ::: Downloaded on - 20/03/2019 19:47:22 ::: 2/2 chs-2066-11(4).doc 3 Each of respondents shall file an affidavit as required under Order 21 Rule 41 of the CPC, disclosing therein the properties which are in their name, if they are not encumbered, then to what extent, with proof of documents and also copies of their annual returns including profit and loss/ income expenditure account and balance sheet, along with annextures, for the period beginning from 1st April, 2011 up to 31st March, 2018. This has to be certified by a Chartered Accountant. The affidavits to be filed and copy served by 30th March, 2019.
4 Stand over to 2nd May, 2019, on which date both respondents shall remain present in court.
(K.R. SHRIRAM, J.) Meera Jadhav ::: Uploaded on - 25/02/2019 ::: Downloaded on - 20/03/2019 19:47:22 :::