Bombay High Court
L And T Finance Ltd vs Janak Crane Pvt. Ltd. And Anr on 4 January, 2019
Author: K. R. Shriram
Bench: K. R. Shriram
sr.906.chs.716.2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.716 OF 2015
IN
EXECUTION APPLICATION NO.1727 OF 2015
L and T Finance Ltd. ... Plaintiff
V/s.
Janak Crane Pvt. Ltd. and anr. ... Defendants
...
Ms.Jalpa Pithadia i/b. S.I. Joshi & Co.for plaintiff.
Ms.Mahi Lalka i/b. Mr.Ashok Singh for defendant nos.1 and 2.
...
CORAM : K. R. SHRIRAM, J.
DATE : 4th JANUARY 2019. P.C. :
1. Ms.Pithadia seeks leave to withdraw the execution applications.
2. Execution Applications dismissed as withdrawn.
3. In view of the above, Chambers summons stand disposed.
4. Plaintiff to inform all concerned.
5. Interim applications, if any, stand disposed.
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