Bombay High Court
M/S. Sbi Cards And Payments Services ... vs Mr. S K Verma on 7 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Nikita Gadgil 1 of 3 SR Nos. 65-77
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 239 OF 2015
SBI Cards & Payment Services P. L. ....Applicant/Claimant
V/s.
Surfraaz Gola ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 241 OF 2015
SBI Cards & Payment Services P. L. ....Applicant/Claimant
V/s.
Prema C. Shetty ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 242 OF 2015
Religare Finvest Ltd. ....Applicant/Claimant
V/s.
Ramkrishna D. Bhad & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 243 OF 2015
SBI Cards & Payment Services P. L. ....Applicant/Claimant
V/s.
Binodkumar K. Pandey ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 246 OF 2015
SBI Cards & Payment Services P. L. ....Applicant/Claimant
V/s.
S.K. Verma ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 247 OF 2015
Shriram City Union Finance Ltd. ....Applicant/Claimant
V/s.
Christopher/Fernand ....Respondent/Judgment Debtor
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Nikita Gadgil 2 of 3 SR Nos. 65-77
AND
EXECUTION APPLICATION NO. 250 OF 2015
Religare Finvest Ltd. ....Applicant/Claimant
V/s.
Sar Parivahan Pvt. Ltd. & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 251 OF 2015
Magma Fincorp Limited ....Applicant/Claimant
V/s.
Moein Sayyed & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 252 OF 2015
Magma Fincorp Limited ....Applicant/Claimant
V/s.
Sattar Musa Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 256 OF 2015
AND
EXECUTION APPLICATION NO. 258 OF 2015
AND
EXECUTION APPLICATION NO. 259 OF 2015
Religare Finvest Limited ....Applicant/Claimant
V/s.
Sar Parivahan Pvt. Ltd. & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 260 OF 2015
Magma Fincorp Limited ....Applicant/Claimant
V/s.
Mahammadyunus Abid Ali Khan
& Anr .....Respondent/Judgment Debtor
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Nikita Gadgil 3 of 3 SR Nos. 65-77
Ms Juhi Bhogle i/b O. M. Gujar Law Chamber, Advocate for Claimant.
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CORAM : G.S. KULKARNI, J.
DATE : 7 JANUARY 2020 P. C.
1. These Execution Applications have not been proceeded with for a period of over 12 months from the date of filing of the applications. Accordingly, these applications have been placed by the Prothonotary and Senior Master under Rule 329 of the Bombay High Court Original Side Rules before the Court, for dismissal, for want of prosecution.
2. Learned counsel for the applicants/claimants however seeks time to take appropriate steps within two weeks from today.
3. In the event appropriate steps are not taken within two weeks, these applications shall stand disposed of with liberty to file a fresh application as an when necessary as may be permissible in law.
4. If appropriate steps are taken, office to list the application as per C.M.I.S. date.
[G.S. KULKARNI, J.] ::: Uploaded on - 10/01/2020 ::: Downloaded on - 08/06/2020 00:26:59 :::