Bombay High Court
L And T Finance Limited vs Sultan Singh And Anr Cfm Asset ... on 10 January, 2020
Author: G.S. Kulkarni
Bench: G.S.Kulkarni
psv 1 2-IA 1-19 in exa 46-15@chs 493-14@8-IA 1-19 in exal 1048-13.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1 OF 2019
IN
EXECUTION APPLICATION NO.46 OF 2015
AND
CHAMBER SUMMONS NO.493 OF 2014
CFM Asset Reconstruction Pvt. Ltd. ..Applicant/Proposed Claimant
In the matter of
L & T Finance Limited ..Org.Claimant/Decree Holder
V/s.
Mr.Sultan Singh & Anr. ..Respondents/Judgment Debtors
AND
INTERIM APPLICATION NO.1 OF 2019
IN
EXECUTION APPLICATION (L.) NO.1048 OF 2013
AND
CHAMBER SUMMONS NO.913 OF 2013
CFM Asset Reconstruction Pvt. Ltd. ..Applicant/Proposed Claimant
In the matter of
L & T Finance Limited ..Org.Claimant/Decree Holder
V/s.
M/s.Pappu Roadways Pvt. Ltd. & Anr. ..Respondents/Judgment Debtors
-----
Mr.Sameer Reshamwala Mr.Rebin Gralan i/b. DS Law with for Applicant/Proposed
Claimant.
-----
CORAM : G.S.KULKARNI, J.
DATE : 10th JANUARY, 2020 P.C.:
Stand over to 17 January 2020. Service is awaited. Affidavit of service be placed on record on or before the adjourned date of hearing.
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