Bombay High Court
Dewan Housing Finance Corp. Ltd. (Dhfl) ... vs State Of Maharashtra And Ors on 24 July, 2019
Bench: A.A. Sayed, Prakash D. Naik
k 1/1 32 wpst 18547.19 as.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (STAMP) NO.18547 OF 2019
...
Dewan Housing Finance Corporation Ltd. ....Petitioners
V/S
State of Maharashtra & Ors. ....Respondents
...
Mr. Siddharth Samantray a/w Ms. Dimple Tejani i/b Mr. Sanjay
Anabhawanefor Petitioners.
Ms. S.S. Bhende, AGP for Respondent Nos.1 to 4/State.
...
CORAM : A.A. SAYED &
PRAKASH D. NAIK, JJ.
DATE : 24 JULY 2019.
ORDER:
1 We record the statement of learned AGP that a notice has been issued for taking possession of the secured asset on 13 August 2019 at 2.30 p.m. Copy of the notice dated 23 July 2019 is taken on record and marked 'X'.
2 In view of the above, the Petition is worked out and to stand disposed of.
(PRAKASH D. NAIK, J.) (A.A. SAYED, J.) katkam 1/1 ::: Uploaded on - 26/07/2019 ::: Downloaded on - 26/07/2019 22:22:26 :::