Bombay High Court
Kotak Mahindra Bank Ltd vs Jmd Infotech And 2 Ors on 13 December, 2025
Digitally signed
by MULEY
MULEY SHUBHAM
SHUBHAM PRAVINRAO
PRAVINRAO Date: Shubham 501 & Ors-EXA-272-2020.doc
2026.01.03
15:46:19 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BEFORE THE NATIONAL LOK ADALAT
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 272 OF 2020
Kotak Mahindra Bank Ltd. ....Applicant
Vs.
Saturn Decoration & Anr. ....Respondents
WITH
NOTICE NO. 387 OF 2025
AND
EXECUTION APPLICATION NO. 276 OF 2020
WITH
NOTICE NO. 386 OF 2025
AND
EXECUTION APPLICATION NO. 39 OF 2021
AND
EXECUTION APPLICATION NO. 441 OF 2021
AND
EXECUTION APPLICATION NO. 451 OF 2021
AND
EXECUTION APPLICATION NO. 464 OF 2021
AND
EXECUTION APPLICATION NO. 254 OF 2022
AND
EXECUTION APPLICATION NO. 255 OF 2022
AND
EXECUTION APPLICATION NO. 256 OF 2022
AND
EXECUTION APPLICATION NO. 782 OF 2022
AND
EXECUTION APPLICATION NO. 809 OF 2022
AND
EXECUTION APPLICATION NO. 2519 OF 2025
AND
EXECUTION APPLICATION NO. 929 OF 2022
AND
EXECUTION APPLICATION NO. 1048 OF 2022
WITH
NOTICE NO. 663 OF 2025
AND
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EXECUTION APPLICATION NO. 1050 OF 2022
AND
EXECUTION APPLICATION NO. 1051 OF 2022
AND
EXECUTION APPLICATION NO. 1085 OF 2022
AND
EXECUTION APPLICATION NO. 1092 OF 2022
AND
EXECUTION APPLICATION NO. 1399 OF 2022
AND
EXECUTION APPLICATION NO. 1815 OF 2022
AND
EXECUTION APPLICATION NO. 2180 OF 2022
AND
EXECUTION APPLICATION NO. 2446 OF 2022
AND
EXECUTION APPLICATION NO. 2467 OF 2022
AND
EXECUTION APPLICATION NO. 1159 OF 2023
AND
EXECUTION APPLICATION NO. 1550 OF 2023
AND
EXECUTION APPLICATION NO. 1811 OF 2023
AND
EXECUTION APPLICATION NO. 1818 OF 2023
AND
EXECUTION APPLICATION NO. 1820 OF 2023
AND
EXECUTION APPLICATION NO. 1915 OF 2023
WITH
NOTICE (L) NO. 25936 OF 2024
AND
EXECUTION APPLICATION NO. 2054 OF 2023
WITH
NOTICE NO. 508 OF 2025
AND
EXECUTION APPLICATION NO. 1318 OF 2024
AND
EXECUTION APPLICATION NO. 1374 OF 2024
AND
EXECUTION APPLICATION NO. 2463 OF 2024
AND
EXECUTION APPLICATION NO. 2558 OF 2024
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AND
EXECUTION APPLICATION NO. 2702 OF 2024
AND
EXECUTION APPLICATION NO. 2720 OF 2024
AND
EXECUTION APPLICATION NO. 2800 OF 2024
WITH
INTERIM APPLICATION NO. 3404 OF 2024
AND
EXECUTION APPLICATION NO. 3247 OF 2024
AND
EXECUTION APPLICATION NO. 3545 OF 2024
AND
EXECUTION APPLICATION NO. 3548 OF 2024
AND
EXECUTION APPLICATION NO. 149 OF 2025
AND
EXECUTION APPLICATION NO. 236 OF 2025
AND
EXECUTION APPLICATION NO. 343 OF 2025
AND
EXECUTION APPLICATION NO. 632 OF 2025
AND
EXECUTION APPLICATION NO. 1109 OF 2025
AND
EXECUTION APPLICATION NO. 1111 OF 2025
AND
EXECUTION APPLICATION NO. 1112 OF 2025
AND
EXECUTION APPLICATION NO. 1126 OF 2025
AND
EXECUTION APPLICATION NO. 1278 OF 2025
AND
EXECUTION APPLICATION NO. 1810 OF 2025
AND
EXECUTION APPLICATION NO. 1842 OF 2025
AND
EXECUTION APPLICATION NO. 1844 OF 2025
AND
EXECUTION APPLICATION NO. 2103 OF 2025
AND
EXECUTION APPLICATION NO. 2519 OF 2025
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Shubham 501 & Ors-EXA-272-2020.doc
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None for the parties.
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CORAM : SHRI. ADVAIT M. SETHNA, J.
(HEAD OF THE PANEL) SHRI. V. V. KATHARE, Registrar (Vigilance-II) SHRI. D. V. KUTE, Dy. Registrar, Personnel DATE : 13th DECEMBER, 2025 P.C. :-
1. None for the parties.
2. It appears that the parties are not interested in pursuing the matter before the National Lok Adalat.
3. Place these matters before the regular Court.
(D. V. KUTE) (V. V. KATHARE) (ADVAIT M. SETHNA, J.) MEMBER MEMBER HEAD OF THE PANEL 2/4 ::: Uploaded on - 03/01/2026 ::: Downloaded on - 09/01/2026 20:44:06 :::