Bombay High Court
Kotak Mahindra Bank Ltd vs Saumendra Prafulla Shilotri on 11 January, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.15 OF 2011
Magma Fincorp Limited ....Applicant/Claimant
Vs.
Santosh Subramanian Iyer and Anr. ....Respondents
WITH
EXECUTION APPLICATION NO.16 OF 2011
WITH
EXECUTION APPLICATION NO.17 OF 2011
WITH
EXECUTION APPLICATION NO.18 OF 2011
WITH
EXECUTION APPLICATION NO.19 OF 2011
WITH
EXECUTION APPLICATION NO.20 OF 2011
WITH
EXECUTION APPLICATION NO.21 OF 2011
WITH
EXECUTION APPLICATION NO.22 OF 2011
WITH
EXECUTION APPLICATION NO.23 OF 2011
WITH
EXECUTION APPLICATION NO.24 OF 2011
WITH
EXECUTION APPLICATION NO.25 OF 2011
WITH
EXECUTION APPLICATION NO.26 OF 2011
WITH
EXECUTION APPLICATION NO.27 OF 2011
WITH
EXECUTION APPLICATION NO.28 OF 2011
WITH
EXECUTION APPLICATION NO.29 OF 2011
WITH
EXECUTION APPLICATION NO.30 OF 2011
WITH
EXECUTION APPLICATION NO.31 OF 2011
WITH
EXECUTION APPLICATION NO.32 OF 2011
WITH
Gauri Gaekwad
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2/3 2 to 34, 37 to 41.EXA-15-2011.doc
WITH
EXECUTION APPLICATION NO.33 OF 2011
WITH
EXECUTION APPLICATION NO.34 OF 2011
WITH
EXECUTION APPLICATION NO.36 OF 2011
WITH
EXECUTION APPLICATION NO.37 OF 2011
WITH
EXECUTION APPLICATION NO.38 OF 2011
WITH
EXECUTION APPLICATION NO.42 OF 2011
WITH
EXECUTION APPLICATION NO.43 OF 2011
WITH
EXECUTION APPLICATION NO.44 OF 2011
WITH
EXECUTION APPLICATION NO.50 OF 2011
WITH
EXECUTION APPLICATION NO.51 OF 2011
WITH
EXECUTION APPLICATION NO.52 OF 2011
WITH
EXECUTION APPLICATION NO.56 OF 2011
WITH
EXECUTION APPLICATION NO.61 OF 2011
WITH
EXECUTION APPLICATION NO.62 OF 2011
WITH
EXECUTION APPLICATION NO.63 OF 2011
WITH
EXECUTION APPLICATION NO.67 OF 2011
WITH
EXECUTION APPLICATION NO.68 OF 2011
WITH
EXECUTION APPLICATION NO.71 OF 2011
WITH
EXECUTION APPLICATION NO.72 OF 2011
WITH
EXECUTION APPLICATION NO.75 OF 2011
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None for the parties.
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Gauri Gaekwad
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CORAM : K.R.SHRIRAM, J.
DATE : 11th JANUARY 2019 P.C.:
1 Applicants/claimants have not taken any steps for almost 7 to 8 years from the date of presentation and therefore, registry has placed these applications for dismissal under Rule 329 of the Bombay High Court (O.S.) Rules, 1980. The records and proceedings also does not indicate that any steps have been taken. Nobody is present for applicant either.
2 Therefore, all execution applications stand dismissed.
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 04:07:38 :::