Bombay High Court
Kotak Mahindra Bank Ltd vs Gaurav Radhaballabh Goenka on 1 February, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.102 OF 2011
Kotak Mahindra Bank Ltd. )....Claimant
V/s.
Vipul Rohit Shah )....Respondent
WITH
EXECUTION APPLICATION NO.103 OF 2011
EXECUTION APPLICATION NO.104 OF 2011
EXECUTION APPLICATION NO.105 OF 2011
EXECUTION APPLICATION NO.106 OF 2011
EXECUTION APPLICATION NO.108 OF 2011
EXECUTION APPLICATION NO.109 OF 2011
EXECUTION APPLICATION NO.111 OF 2011
EXECUTION APPLICATION NO.112 OF 2011
EXECUTION APPLICATION NO.113 OF 2011
EXECUTION APPLICATION NO.114 OF 2011
EXECUTION APPLICATION NO.115 OF 2011
EXECUTION APPLICATION NO.116 OF 2011
EXECUTION APPLICATION NO.117 OF 2011
EXECUTION APPLICATION NO.119 OF 2011
EXECUTION APPLICATION NO.121 OF 2011
EXECUTION APPLICATION NO.122 OF 2011
EXECUTION APPLICATION NO.123 OF 2011
EXECUTION APPLICATION NO.124 OF 2011
EXECUTION APPLICATION NO.126 OF 2011
EXECUTION APPLICATION NO.127 OF 2011
EXECUTION APPLICATION NO.128 OF 2011
EXECUTION APPLICATION NO.129 OF 2011
EXECUTION APPLICATION NO.130 OF 2011
EXECUTION APPLICATION NO.132 OF 2011
EXECUTION APPLICATION NO.141 OF 2011
EXECUTION APPLICATION NO.142 OF 2011
EXECUTION APPLICATION NO.143 OF 2011
EXECUTION APPLICATION NO.144 OF 2011
EXECUTION APPLICATION NO.145 OF 2011
EXECUTION APPLICATION NO.146 OF 2011
KJ
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2/2 13.EXA102.11.doc
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None for the parties.
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CORAM : K.R.SHRIRAM,J DATE : 1.2.2019 P.C.:-
1 Applicants/claimants have not taken any steps for almost 7 to 8 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. The records and proceedings also does not indicate that any steps have been taken. Nobody is present for applicants.
2 Therefore, all the Execution Applications stand dismissed.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 05/02/2019 ::: Downloaded on - 15/03/2019 11:23:34 :::