Bombay High Court
L And T Finance Limited vs Akbar Khan S/O. Mr. Sule Khan And Another on 27 January, 2020
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 666 OF 2014
In
EXECUTION APPLICATION 916 OF 2015
L And T Finance Limited ....Petitioner
V/S
Akbar Khan S/o. Mr. Sule Khan And Another ....Respondent
CORAM : G. S. KULKARNI, J
DATE : 27th January, 2020
P.C. :
Due to paucity of time the matter is adjourned to 03/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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