Bombay High Court
Dtdc Courier And Carge Ltd vs My Express Courier And Cargo Ltd And And on 27 February, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
46 & 47.doc
Tauseef
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.1545 OF 2016
DTDC Courier & Carge Ltd. ...Applicant
V/S.
My Express Courier & Cargo Ltd. & Anr. ...Respondents
EXECUTION APPLICATION NO.1546 OF 2016
DTDC Courier & Carge Ltd. ...Applicant
V/S.
New Dart Express Through & Rajendra Joshi ...Respondents
Shilpa Kapil, Advocate for Applicants.
None for the Respondents.
CORAM : G.S. KULKARNI, J.
DATED : 27th FEBRUARY 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 are 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.
2. Learned counsel for the applicants/claimants however seeks time to take appropriate steps within two weeks from today.
3. In the event appropriate steps are not taken within two weeks, these applications would stand disposed of with liberty to file a Pg 1 of 2 ::: Uploaded on - 02/03/2020 ::: Downloaded on - 12/06/2020 05:30:19 ::: 46 & 47.doc fresh applications as an when necessary, as may be permissible in law.
4. If appropriate steps are taken, office to list these applications as per C.M.I.S. date.
(G.S. KULKARNI, J.) Pg 2 of 2 ::: Uploaded on - 02/03/2020 ::: Downloaded on - 12/06/2020 05:30:19 :::