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Bombay High Court

The Punjab & Maharashtra Co-Opearative ... vs M/S. Gupta Supari Stores & Ors on 7 December, 2018

Author: K.R.Shriram

Bench: K.R.Shriram

                                         1/3   4 to 31, 34, 35, 37, 39 TO 43.EXA-167-2009.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY AND ORIGINAL CIVIL JURISDICTION
                      EXECUTION APPLICATION NO.167 OF 2009
LA Cast Metals and Components Pvt. Ltd.           ....Applicant/Claimant
      Vs.
M/s. Kajal Developers                           ....Respondents
                                     WITH
                      EXECUTION APPLICATION NO.174 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.175 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.189 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.200 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.229 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.230 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.257 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.272 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.331 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.351 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.359 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.363 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.370 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.376 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.377 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.378 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.393 OF 2009
                                     WITH
                      EXECUTION APPLICATION NO.407 OF 2009

Gauri Gaekwad




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                                  WITH
               EXECUTION APPLICATION NO.416 OF 2009
                                  WITH
               EXECUTION APPLICATION NO.442 OF 2009
                                  WITH
               EXECUTION APPLICATION NO.451 OF 2009
                                  WITH
                EXECUTION APPLICATION NO.4 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.11 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.12 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.15 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.16 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.26 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.30 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.42 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.81 OF 2010
                                  WITH
              EXECUTION APPLICATION NO.290 OF 2010
                                  WITH
              EXECUTION APPLICATION NO.300 OF 2010
                                  WITH
              EXECUTION APPLICATION NO.301 OF 2010
                                  WITH
              EXECUTION APPLICATION NO.309 OF 2010
                                  WITH
               EXECUTION APPLICATION NO.329 OF 2010
                                    ----
None for the parties.
Ms. Jyoti Sanap for respondent nos.4 and 5 in EXA/451/2009.
                                    ----
                                     CORAM : K.R.SHRIRAM, J.
                                     DATE      : 7th DECEMBER 2018
P.C.:

1                 Applicants/claimants have not taken any steps for almost


Gauri Gaekwad




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8 to 9 years from the date of presentation and therefore, registry has placed these applications for dismissal under Rule 329 of the Bombay High Court (O.S.) Rules, 1980. Nobody is also present on call.

2 Therefore, applications stand dismissed.

(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 11/12/2018 ::: Downloaded on - 29/12/2018 08:57:30 :::