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Bombay High Court

M/S Hdb Financial Services Ltd vs Mohammad Shamshad Rafakat And Ashfaque ... on 22 January, 2020

Author: G.S. Kulkarni

Bench: G.S. Kulkarni

 Nikita Gadgil                 1 of 5   SR NOs.46-49,52,53,55,56,65,68,72-81,83,84,89-105-Dismissal




                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

             EXECUTION APPLICATION NO. 1552 OF 2015
 Kotak Mahindra Bank Ltd            ....Applicant/Claimant
       V/s.
 Ambaji Metal Refinery & Ors.       ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1553 OF 2015
 Kotak Mahindra Bank Ltd            ....Applicant/Claimant
       V/s.
 Jitendra Manilal Patel & Anr.      ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1554 OF 2015
 Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
       V/s.
 Anees Amir Ahmed & Anr.            ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1566 OF 2015
 M/s Balaji Finance Ltd.            ....Applicant/Claimant
       V/s.
 Hukum Singh                        ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1569 OF 2015
 Fincruise Credit Services          ....Applicant/Claimant
       V/s.
 Anand Girish Dave                  ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1570 OF 2015
 M/s HDB Financial Services Ltd.    ....Applicant/Claimant
       V/s.
 P. Thangraj Madar & Anr.           ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1577 OF 2015
 New India Co-op Bank Ltd.          ....Applicant/Claimant
       V/s.
 Virendra Harinath Dubey & Ors.     ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1578 OF 2015
 M/s Balgopal Textiles Pvt. Ltd.    ....Applicant/Claimant
       V/s.
 M/s Adam Exports                   ....Respondent/Judgment Debtor




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  Nikita Gadgil                 2 of 5   SR NOs.46-49,52,53,55,56,65,68,72-81,83,84,89-105-Dismissal


                                   AND
             EXECUTION APPLICATION NO. 1617 OF 2015
 Kotak Mahindra Prime Ltd.            ....Applicant/Claimant
       V/s.
 Premchand Kanji Shah & Ors.          ....Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1620 OF 2015
 M/s HBD Financial Services Ltd.      ....Applicant/Claimant
       V/s.
 Mohd. Shamshed Rafakat & Anr.        ....Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1626 OF 2015
 M/s HDFC Bank Ltd.                   ....Applicant/Claimant
       V/s.
 Abidali Moinuddin Quazi              ....Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1628 OF 2015
 Kotak Mahindra Prime Ltd.            ....Applicant/Claimant
       V/s.
 Ravi Kumar Linganna                  ....Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1630 OF 2015
 Kotak Mahindra Bank Ltd.             ....Applicant/Claimant
       V/s.
 Mujawar H. A. & Anr.                 ...Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1631 OF 2015
 Kotak Mahindra Bank Ltd.             ....Applicant/Claimant
       V/s.
 Ali Abbas S. Sayed & Ors.            ....Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1632 OF 2015
 Kotak Mahindra Bank Ltd.             ....Applicant/Claimant
       V/s.
 Sukhdev Jumail Singh Dhailwal & Anr....Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1633 OF 2015
 Tata Capital Financial Services Ltd. ....Applicant/Claimant
       V/s.
 Gopalji Heavy Kifters & Anr.         ....Respondent/Judgment Debtor
                                   AND
             EXECUTION APPLICATION NO. 1634 OF 2015
 Kotak Mahindra Bank Ltd.             ....Applicant/Claimant
       V/s.
 Trimurti Cargo Movers Pvt. Ltd. & Anr....Respondent/Judgment Debtor



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  Nikita Gadgil                 3 of 5   SR NOs.46-49,52,53,55,56,65,68,72-81,83,84,89-105-Dismissal


                                 AND
             EXECUTION APPLICATION NO. 1635 OF 2015
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
        V/s.
 Mohd. Aslam Shaikh & Anr.           ...Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1636 OF 2015
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
        V/s.
 Dilip Jagdish Bhagar & Anr.         ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1637 OF 2015
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
        V/s.
 Ramprasad Kodate Kanojia            ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1644 OF 2015
 AU Financiers (India) Ltd.          ....Applicant/Claimant
        V/s.
 Abdul Khalid Nawajali Shaikh & Anr. ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1645 OF 2015
 AU Financiers (India) Ltd.          ....Applicant/Claimant
        V/s.
 Shriram Tours & Travels             ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1669 OF 2015
 M/s Equitas Finance Pvt. Ltd.       ....Applicant/Claimant
        V/s.
 Lalchand Gangaram Chaurasia & Ors. ...Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1670 OF 2015
 M/s Equitas Finance Pvt. Ltd.       ....Applicant/Claimant
        V/s.
 Rajendra Prasad B. Mishra & Anr.    ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1671 OF 2015
 M/s Equitas Finance Pvt. Ltd.       ....Applicant/Claimant
        V/s.
 Qasimali Sultan Sahib Sayyed & Ors. ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1672 OF 2015
 M/s Equitas Finance Pvt. Ltd.       ....Applicant/Claimant
        V/s.
 Siddeeq Sabir Khan & Anr.           ....Respondent/Judgment Debtor



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  Nikita Gadgil                 4 of 5   SR NOs.46-49,52,53,55,56,65,68,72-81,83,84,89-105-Dismissal


                                AND
             EXECUTION APPLICATION NO. 1675 OF 2015
 M/s Equitas Finance Pvt. Ltd.      ....Applicant/Claimant
       V/s.
 Afaquddin Faiyazuddin Siddiqui & Anr...Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1676 OF 2015
 M/s Equitas Finance Pvt. Ltd.      ....Applicant/Claimant
       V/s.
 Jamaluddin Abdul Salim Shah & Ors. ....Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1677 OF 2015
 M/s Equitas Finance Pvt. Ltd.      ....Applicant/Claimant
       V/s.
 Abdul Wahab Mohd.Yusuf Shaikh & Ors.Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1678 OF 2015
 M/s Equitas Finance Pvt. Ltd.      ....Applicant/Claimant
       V/s.
 Subrati Abbasali Shaikh & Anr.     .....Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1679 OF 2015
 Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
       V/s.
 Samir Ramesh Badiyani              ....Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1680 OF 2015
 Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
       V/s.
 Rishiraj Avadhraj Agrwal           ....Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1681 OF 2015
 Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
       V/s.
 Vishwakarma Sushil Kumar           ....Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1682 OF 2015
 Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
       V/s.
 Chirag K. Gogri                    ....Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1683 OF 2015
 Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
       V/s.
 Wahid Shaikh                       ....Respondent/Judgment Debtor



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  Nikita Gadgil                 5 of 5   SR NOs.46-49,52,53,55,56,65,68,72-81,83,84,89-105-Dismissal


                              AND
            EXECUTION APPLICATION NO. 1684 OF 2015
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
       V/s.
 Ramod M. Advani                     ....Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1685 OF 2015
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
       V/s.
 Kunal Malhatra                      ....Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1686 OF 2015
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
       V/s.
 Veena Yogesh Chougale               ....Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1687 OF 2015
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
       V/s.
 Pranav Deepak Shah        ....Respondent/Judgment Debtor
                              ------
 None present.
                               -----

                                    CORAM :             G.S. KULKARNI, J.
                                    DATE :              21 JANUARY 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 have been 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. As none appears for the Applicants, these Execution Applications are dismissed.

2. No order as to costs.

[G.S. KULKARNI, J.] ::: Uploaded on - 24/01/2020 ::: Downloaded on - 24/01/2020 21:12:26 :::