Bombay High Court
Inventure Growth & Securities Limited vs Shri. Pankaj Anantrai Parekh on 14 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Nikita Gadgil 1 of 5 SR NOs.42,43, 46,52, 55 to 60,62,65,66, 68 to 70, 76 to82. -Dismissal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 677 OF 2015
M/s HDFC Bank Lt d. ....Applicant/Claimant
V/s.
Parth Trading Company ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 679 OF 2015
M/s HDFC Bank Ltd. ....Applicant/Claimant
V/s.
Narayan Ganpati Kelkar ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 745 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Prestige Restaurants Pvt. Ltd. & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 751 OF 2015
M/s Shriram Transport Finance Co. ....Applicant/Claimant
V/s.
Nilesh Kumar Yadav & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 754 OF 2015
M/s HDFC Bank Ltd. ....Applicant/Claimant
V/s.
Naandkumar Janardan Gagwe ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 755 OF 2015
M/s Reliance Capital Ltd. ....Applicant/Claimant
V/s.
Chandan Enterprises & Ors. ....Respondent/Judgment Debtor
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Nikita Gadgil 2 of 5 SR NOs.42,43, 46,52, 55 to 60,62,65,66, 68 to 70, 76 to82. -Dismissal
AND
EXECUTION APPLICATION NO. 756 OF 2015
M/s Kotak Mahindra Bank ....Applicant/Claimant
V/s.
Naimesh Mavanitlal Surti ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 760 OF 2015
M/s HDFC Bank ....Applicant/Claimant
V/s.
Mukesh Ramchandra Nandwan ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 763 OF 2015
Inventure Growth & Securities Ltd. ....Applicant/Claimant
V/s.
Pankaj Anantrai Parekh ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 766 OF 2015
M/s Reliance Capital Ltd. ....Applicant/Claimant
V/s.
Shailesh Shantikumar Bhatia ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 769 OF 2015
L & T Finance Limited ....Applicant/Claimant
V/s.
Johar Ibrahim Jivaji & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 781 OF 2015
M/s R & S Combines ....Applicant/Claimant
V/s.
Satish Khanna ....Respondent/Judgment Debtor
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Nikita Gadgil 3 of 5 SR NOs.42,43, 46,52, 55 to 60,62,65,66, 68 to 70, 76 to82. -Dismissal
AND
EXECUTION APPLICATION NO. 782 OF 2015
Kotak Mahindra Prime Ltd. ....Applicant/Claimant
V/s.
Idris Ali S. Shaikh ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 784 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sunil Dattaram Sawant & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 785 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Mukundrao Sitaram Kamble & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 786 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Rajni Chandrashekhar Udaiyar ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 794 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Jitendra D. Hedlkar & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 795 OF 2015
Kalpeshkumar H. Parmar ....Applicant/Claimant
V/s.
Stanly Bulsari & Ors. ....Respondent/Judgment Debtor
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Nikita Gadgil 4 of 5 SR NOs.42,43, 46,52, 55 to 60,62,65,66, 68 to 70, 76 to82. -Dismissal
AND
EXECUTION APPLICATION NO. 796 OF 2015
Suyash Sarvesh Bansal ....Applicant/Claimant
V/s.
Sarvesh Bishan Bansal & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 797 OF 2015
Ajay Manilal Shah ....Applicant/Claimant
V/s.
Harshit Jayantilal Khothari ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 798 OF 2015
Phoenix Asset Reconstruction Co. P.L. ....Applicant/Claimant
V/s.
Kiran Pradeep Killekar ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 799 OF 2015
Phoenix Asset reconstruction Co. P.L. ....Applicant/Claimant
V/s.
Hasmukh Vasant Makwana ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 800 OF 2015
Phoenix Asset Reconstruction Co. P. L. ....Applicant/Claimant
V/s.
Arunkumar Ramvilas Shah ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 823 OF 2015
M/s HDFC Bank Ltd. ....Applicant/Claimant
V/s.
Aman Khanna ....Respondent/Judgment Debtor
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Nikita Gadgil 5 of 5 SR NOs.42,43, 46,52, 55 to 60,62,65,66, 68 to 70, 76 to82. -Dismissal
AND
EXECUTION APPLICATION NO. 825 OF 2015
M/s HDFC Bank Ltd. ....Applicant/Claimant
V/s.
Zulfikar Abdula Malbari ....Respondent/Judgment Debtor
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None present.
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CORAM : G.S. KULKARNI, J.
DATE : 14 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. As none appears for the Applicants, these Execution Applications are dismissed.
2. No order as to costs.
[G.S. KULKARNI, J.] ::: Uploaded on - 17/01/2020 ::: Downloaded on - 09/06/2020 09:51:51 :::