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Bombay High Court

M/S Religare Finvest Limited vs Sumaraj Seafoods Pvt Ltd And 2 Ors on 4 March, 2020

Author: G.S. Kulkarni

Bench: G.S. Kulkarni

 Nikita Gadgil       1 of 7 Sr. Nos 5to7,9to12,19to31,33to37,40,41,43 to 49, 53 to 58 and 60 to 64-Dismissal




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

             EXECUTION APPLICATION NO. 1820 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
             V/s.
 Seth Kah Wai Terence             ..Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1821 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
             V/s.
 Devesh Ratilal Rajpoot            ....Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1822 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
             V/s.
 Yogesh Ashok Salaskar            ..Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1824 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
             V/s.
 Praful Mohanty                   ..Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1825 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
             V/s.
 Jyoti Vinod Kondhalkar                ..Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1826 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
             V/s.
 Mehboob Hasan Mohammed Ayub Ansari          ..Respondent/Judgment
 Debtor
                                   AND
             EXECUTION APPLICATION NO. 1827 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
             V/s.
 Sandesh Suresh C Mangle          ..Respondent/Judgment Debtor
                                AND
             EXECUTION APPLICATION NO. 1835 OF 2016
 Kotak Mahindra Bank Ltd.            ....Applicant/Claimant
        V/s.
 abi Raza Niwas Ali Khan & Anr.      ...Respondent/Judgment Debtor




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  Nikita Gadgil      2 of 7 Sr. Nos 5to7,9to12,19to31,33to37,40,41,43 to 49, 53 to 58 and 60 to 64-Dismissal


                                 AND
              EXECUTION APPLICATION NO. 1836 OF 2016
 Capital First Ltd                          ....Applicant/Claimant
       V/s.
 Siddhivinayaka International & Ors. ...Respondent/Judgment Debtor
                                 AND
              EXECUTION APPLICATION NO. 1837 OF 2016
 Capital First Ltd                   ....Applicant/Claimant
       V/s.
 Padmavati Silver And Ors            ...Respondent/Judgment Debtor
                                 AND
              EXECUTION APPLICATION NO. 1838 OF 2016
 Capital First Ltd                   ....Applicant/Claimant
       V/s.
 Surana Organics And 2 Ors            ...Respondent/Judgment Dr.
                                 AND
              EXECUTION APPLICATION NO. 1839 OF 2016
 Capital First Ltd                   ....Applicant/Claimant
       V/s.
 Anil Bulchand Sabhnani              ...Respondent/Judgment Debtor
                                 AND
               EXECUTION APPLICATION NO.1840 OF 2016
 Kotak Mahindra Bank Ltd             ....Applicant/Claimant
       V/s.
 Girishchandra Nityanand Mishra      ...Respondent/Judgment Debtor
                                 AND
              EXECUTION APPLICATION NO. 1842 OF 2016
 National Agricultural Coop Marketing
 Federation of India Ltd             ....Applicant/Claimant
       V/s.
 M/S Sound Craft Industries Ltd      ....Respondent/Judgment Debtor
                                 AND
              EXECUTION APPLICATION NO. 1850 OF 2016
 Au Financiers (INDIA) Ltd           ..Applicant/Claimant
       V/s.
  Premier Travels And Ors.           ..Respondent/Judgment Debtor
                                 AND
              EXECUTION APPLICATION NO. 1851 OF 2016
 M/S India Infoline Finance Ltd      ....Applicant/Claimant
       V/s.
 Shamshuddin Shabuddin Shah & Anr. ...Respondent/Judgment Debtor




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  Nikita Gadgil      3 of 7 Sr. Nos 5to7,9to12,19to31,33to37,40,41,43 to 49, 53 to 58 and 60 to 64-Dismissal


                                  AND
             EXECUTION APPLICATION NO. 1852 OF 2016
 M/S India Infoline Finance Ltd       ....Applicant/Claimant
       V/s.
 E Raman Nadar & Anr            ..Respondent/Judgment Debtor
                                  AND
             EXECUTION APPLICATION NO. 1853 OF 2016
 Au Financiers (INDIA) Ltd            ..Applicant/Claimant
       V/s.
 Maha Nayak Tours And Travels & Anr ...Respondent/Judgment Debtor
                                  AND
             EXECUTION APPLICATION NO. 1854 OF 2016
 Au Financiers (INDIA) Ltd            ..Applicant/Claimant
       V/s.
 Lakhan Tours And Travels & Anr.      ...Respondent/Judgment Debtor
                                  AND
             EXECUTION APPLICATION NO. 1855 OF 2016
 Kotak Mahindra Bank Ltd                     ....Applicant/Claimant
       V/s.
 Jayraj Singhrana.                    ...Respondent/Judgment Debtor

                              AND
            EXECUTION APPLICATION NO. 1857 OF 2016
 Hinduja Leyland Finance Ltd.    ....Applicant/Claimant
       V/s.
 Kavitha Upadhyay And Anr        ...Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1858 OF 2016
 Hinduja Leyland Finance Ltd.    ....Applicant/Claimant
       V/s.
 Ranjeet Bath And Anr            ... Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1859 OF 2016
 Hinduja Leyland Finance Ltd.    ....Applicant/Claimant
       V/s.
 Bhupendra Singh And Anr         ....Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1862 OF 2016
 Kotak Mahindra Bank Ltd.                ....Applicant/Claimant
       V/s.
 Rajeev Kumar Ranjan              ....Respondent/Judgment Debtor




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  Nikita Gadgil      4 of 7 Sr. Nos 5to7,9to12,19to31,33to37,40,41,43 to 49, 53 to 58 and 60 to 64-Dismissal


                                 AND
             EXECUTION APPLICATION NO. 1863 OF 2016
 Shrikant C. Shah                    ....Applicant/Claimant
       V/s.
 Ketan Rajendra Jhaveri       ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1874 OF 2016
 Volkswagen Finance Pvt. Ltd.               ....Applicant/Claimant
       V/s.
 Siddharth Prakash Mandavi           ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1875 OF 2016
 M/S Cholamandalam Investment
 And Finance Co. Ltd.                ....Applicant/Claimant
       V/s.
 Rajesh J Gupta And 2 Ors            ....Respondent/Judgment Debtor
                                 AND
             EXECUTION APPLICATION NO. 1877 OF 2016
 M/S Cholamandalam Investment
 And Finance Co. Ltd.                ....Applicant/Claimant
       V/s.
 Neeta Tours And Traverls & Anr.     ....Respondent/Judgment Dr

                              AND
            EXECUTION APPLICATION NO. 1878 OF 2016
 M/S Cholamandalam Investment
 And Finance Co. Ltd.             ....Applicant/Claimant
      V/s.
 Prema Rajkumar Jaiswal & Ors     ....Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1879 OF 2016
 M/S Cholamandalam Investment
 And Finance Co. Ltd.             ....Applicant/Claimant
      V/s.
 Tanveer Kamruddin Shaikh & Anr ....Respondent/Judgment Debtor
                              AND
            EXECUTION APPLICATION NO. 1880 OF 2016
 M/S Cholamandalam Investment
 And Finance Co. Ltd.             ....Applicant/Claimant
      V/s.
 Sukumari Trimbak Narayankar & Anr....Respondent/Judgment Debtor




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  Nikita Gadgil      5 of 7 Sr. Nos 5to7,9to12,19to31,33to37,40,41,43 to 49, 53 to 58 and 60 to 64-Dismissal


                                AND
               EXECUTION APPLICATION NO. 1881 OF 2016
 M/S Cholamandalam Investment
 And Finance Co. Ltd.              ....Applicant/Claimant
        V/s.
 Motilal J Yadav & Ors             ....Respondent/Judgment Debtor
                                AND
               EXECUTION APPLICATION NO. 1882 OF 2016
 M/S Cholamandalam Investment
 And Finance Co. Ltd.              ....Applicant/Claimant
        V/s.
  Mohd Ahmed Patel & Anr           ....Respondent/Judgment Debtor
                                AND
               EXECUTION APPLICATION NO. 1883 OF 2016
 M/S Kotak Mahindra Bank Ltd.             ....Applicant/Claimant
        V/s.
 M/S Mural Bulldozing Pvt.Ltd & Anr ...Respondent/Judgment Debtor
                                AND
               EXECUTION APPLICATION NO. 1888 OF 2016
 M/S Religare Finvest Ltd                 ....Applicant/Claimant
        V/s.
 Kirit Velji Satra And Anr         ....Respondent/Judgment Debtor
                                AND
               EXECUTION APPLICATION NO. 1889 OF 2016
 M/S Religare Finvest Ltd                 ....Applicant/Claimant
        V/s.
 Sumaraj Seafoods Pvt Ltd & Anr    ....Respondent/Judgment Debtor
                                AND
               EXECUTION APPLICATION NO. 1890 OF 2016
  Kotak Mahindra Bank Ltd.                ....Applicant/Claimant
        V/s.
 Surya Nath Trepathi & Anr         ....Respondent/Judgment Debtor
                                AND
               EXECUTION APPLICATION NO. 1891 OF 2016
 Kotak Mahindra Bank Ltd.          ....Applicant/Claimant
        V/s.
 Wakankar Salim Yunus              ....Respondent/Judgment Debtor
                                AND
               EXECUTION APPLICATION NO. 1892 OF 2016
 Kotak Mahindra Bank Ltd.          ....Applicant/Claimant
        V/s.
 Jitendra R Kaushik & Anr.         ....Respondent/Judgment Debtor




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  Nikita Gadgil      6 of 7 Sr. Nos 5to7,9to12,19to31,33to37,40,41,43 to 49, 53 to 58 and 60 to 64-Dismissal


                                 AND
               EXECUTION APPLICATION NO. 1893 OF 2016
 Kotak Mahindra Bank Ltd.             ....Applicant/Claimant
         V/s.
 Hi Tech Engineers & Ors              ....Respondent/Judgment Debtor
                                 AND
               EXECUTION APPLICATION NO. 1904 OF 2016
 Au Financiers (INDIA) Ltd.                  ....Applicant/Claimant
         V/s.
  Kirti Logistics And Anr             ....Respondent/Judgment Dr
                                 AND
               EXECUTION APPLICATION NO. 1905 OF 2016
 Au Financiers (INDIA) Ltd.                  ....Applicant/Claimant
         V/s.
  U. K. Tours And Travels &Anr ....Respondent/Judgment Debtor
                                 AND
               EXECUTION APPLICATION NO. 1906 OF 2016
 Au Financiers (INDIA) Ltd.                  ....Applicant/Claimant
         V/s.
  Shalini Madhukar Sawant & Anr.      ....Respondent/Judgment Debtor
                                 AND
               EXECUTION APPLICATION NO. 1911 OF 2016
 Au Financiers (INDIA) Ltd.                  ....Applicant/Claimant
         V/s.
 Shree Ganesh Tours & Anr.            ....Respondent/Judgment Debtor
                                 AND
               EXECUTION APPLICATION NO. 1912 OF 2016
 Au Financiers (INDIA) Ltd.                  ....Applicant/Claimant
         V/s.
 Siddhivinayak Travels And Anr        ....Respondent/Judgment Debtor

                                                 -----
 None present.
                                         -----
                                    CORAM : G.S. KULKARNI, J.

DATE : 4 MARCH 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 ::: Uploaded on - 07/03/2020 ::: Downloaded on - 07/06/2020 12:56:12 ::: Nikita Gadgil 7 of 7 Sr. Nos 5to7,9to12,19to31,33to37,40,41,43 to 49, 53 to 58 and 60 to 64-Dismissal 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 - 07/03/2020 ::: Downloaded on - 07/06/2020 12:56:12 :::