Bombay High Court
Daimler Financial Services India Pvt. ... vs Navrang Roadways And Anr on 27 February, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
2026:BHC-OS:5457
Sr. No. 3, 4, 6 to 8.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE NO. 216 OF 2025
IN
EXECUTION APPLICATION NO. 50 OF 2023
Jain Sons Finance Limited ...Applicant
V/s.
Asian Waves International ...Respondent
AND
NOTICE NO. 696 OF 2025
IN
EXECUTION APPLICATION NO. 241 OF 2023
AND
NOTICE NO. 734 OF 2025
IN
EXECUTION APPLICATION NO. 55 OF 2023
AND
NOTICE NO. 740 OF 2025
IN
EXECUTION APPLICATION NO. 311 OF 2023
AND
NOTICE NO. 759 OF 2025
IN
EXECUTION APPLICATION NO. 275 OF 2023
None present.
CORAM : ABHAY AHUJA, J.
DATE : 27th FEBRUARY, 2026 P.C. :
1. None appears for the Applicants.
2. These Notices have been listed as no steps have been taken by the Applicants for having the Notices issued serve.
3. The Execution Applications and the connected Notices to accordingly stand dismissed for want of prosecution.
Digitally signed by NIKITA NIKITA YOGESH (ABHAY AHUJA, J.) YOGESH GADGIL GADGIL Date:
2026.02.27 19:32:06 +0530 Nikita Gadgil 1/1 ::: Uploaded on - 27/02/2026 ::: Downloaded on - 27/02/2026 22:46:01 :::