Bombay High Court
Integro Finserv Private Limited vs Boopalan C And Anr on 10 April, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
903-CHS-1156-2014-904-CHS-147-2015-905-CHS-208-2015-907-CHS-458-2015-908-CHS-1642-2015-909-CHS-1709-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1156 OF 2014
IN
EXECUTION APPLICATION NO. 1042 OF 2015
INTEGRO FINSERV PRIVATE LIMITED )...APPLICANT
V/s.
M/S. SHAMBHAVI ENGINEERS AND OTHERS )...RESPONDENTS
AND
CHAMBER SUMMONS NO.147 OF 2015
IN
EXECUTION APPLICATION NO. 92 OF 2015
AND
CHAMBER SUMMONS NO.208 OF 2015
IN
EXECUTION APPLICATION NO. 2578 OF 2015
AND
CHAMBER SUMMONS NO.458 OF 2015
IN
EXECUTION APPLICATION NO. 1828 OF 2015
AND
CHAMBER SUMMONS NO.1642 OF 2015
IN
EXECUTION APPLICATION NO. 52 OF 2016
WITH
CHAMBER SUMMONS NO.1132 OF 2019
IN
EXECUTION APPLICATION NO. 52 OF 2016
AND
CHAMBER SUMMONS NO.1709 OF 2015
IN
EXECUTION APPLICATION NO. 488 OF 2016
Mr.Yash Dadriwal i/by D.S.Law, Advocate for the Applicant.
None for the Respondents.
CORAM : ABHAY AHUJA, J.
DATE : 10th APRIL 2024 avk 1/2 ::: Uploaded on - 10/04/2024 ::: Downloaded on - 12/04/2024 00:58:36 ::: 903-CHS-1156-2014-904-CHS-147-2015-905-CHS-208-2015-907-CHS-458-2015-908-CHS-1642-2015-909-CHS-1709-2015.doc P.C. :
1. Mr.Dadriwal, learned Counsel, appears for the Applicant in the Chamber Summons and seeks some more time to serve the Respondents as the earlier service has not been successful.
2. Let the service be completed by the next date and an appropriate affidavit of service with tangible proof be filed.
3. List on 8th May 2024.
(ABHAY AHUJA, J.) avk 2/2 ::: Uploaded on - 10/04/2024 ::: Downloaded on - 12/04/2024 00:58:36 :::