Bombay High Court
Ask Investment Managers Private ... vs Ambojini Property Developers Private ... on 22 January, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION FOR REJECTION UNDER OS RULE 986 :
9. EXA(L)/434/2017 33. EXA(L)/28050/2025
11. EXA(L)/1150/2017 34. EXA(L)/28053/2025
12. EXA(L)/1151/2017 35. EXA(L)/28056/2025
13. EXA(L)/1406/2017 36. EXA(L)/28059/2025
15. EXA(L)/1878/2017 37. EXA(L)/28740/2025
17. EXA(L)/2028/2018 38. EXA(L)/28753/2025
21. EXA(L)/28325/2024 39. EXA(L)/28756/2025
27. EXA(L)/25018/2025 40. EXA(L)/28763/2025
28. EXA(L)/27830/2025 41. EXA(L)/29575/2025
29. EXA(L)/27837/2025 42. EXA(L)/29587/2025
30. EXA(L)/28029/2025 43. EXA(L)/29601/2025
31. EXA(L)/28035/2025 44. EXA(L)/30256/2025
32. EXA(L)/28040/2025 WITH IA(L)/30274/2025 Before : Anil H. Laddhad Prothonotary and Senior Master Date : 22nd January, 2026 None present for Applicants P.C. : By way of last chance, in the interest of justice, Applicants to remove office objections on the Execution Applications and Interim Application and get the same registered and / or numbered by uploading / filing compliance praecipe, within two weeks from the date of uploading of order, failing Execution Applications and Interim Application to stand rejected for non-compliance of O.S. Rule 986.
Prothonotary and Senior Master Digitally signed by Kadam Kadam Date:
M.N. M.N. 2026.01.22 15:23:46 +0530 ::: Uploaded on - 22/01/2026 ::: Downloaded on - 22/01/2026 21:10:48 :::