Bombay High Court
Doha Bank vs Keshruwala Pankaj Kumar Pravin Chandra ... on 24 July, 2019
Author: R. I. Chagla
Bench: R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS LODGING NO. 919
OF 2019
In
COMMERCIAL EXECUTION APPLICATION LODGING NO . 1017 OF 2019
Doha Bank ....Petitioner
V/S
Keshruwala Pankaj Kumar Pravin Chandra And ....Respondent
Anr.
CORAM : R. I. CHAGLA, J DATE : 24th July, 2019 P.C. :
Due to paucity of time the matter is adjourned as per CMIS date. Ad-interim relief if any to continue till then.
( ASSOCIATE ) Page 1/1 ::: Uploaded on - 24/07/2019 ::: Downloaded on - 25/07/2019 05:14:47 :::