Bombay High Court
Reliance Nippon Life Asset Management ... vs B.V. Satya Sai Prasad And Anr on 4 April, 2019
Author: G.S. Patel
Bench: G.S. Patel
917-CHSCD1131-18.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
CHAMBER SUMMONS NO. 1131 OF 2018
IN
COMM EXECUTION APPLICATION (L) NO. 2195 OF 2018
Reliance Nippon Life Asset Management Ltd
(formerly known as Reliance Capital Asset
Management Ltd) ...Applicant
Versus
BV Satya Sai Prasad & Anr ...Defendants
Ms Juhi Bhogle, with MB Kazle, i/b DN Gujar Law Chambers, for
the Applicant.
Mr SS Prabhune, for Defendant No. 1. .
CORAM: G.S. PATEL, J
DATED: 4th April 2019
PC:-
1.There is Affidavit in Reply tendered by Mr SS Prabhune. It will be filed in the Registry. A copy of the Affidavit in Reply is given to Ms Bhogale in Court today.
2. Affidavit in Rejoinder, if any, to be filed and served on or before 15th April 2019.
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3. List the Chamber Summons for hearing and final disposal on 25th April 2019.
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