Bombay High Court
Indusind Bank Limited vs Jmd Pharma And 3 Ors on 12 June, 2019
1 Sr.No.18/12- 06-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 1188 OF 2016
IN
ARBITRATION PROCEEDING IN RESPECT OF
LOAN ACCOUNT NO.706000000872
Indusind Bank Ltd. .... Claimant
V/s.
JMD Pharma & Ors. .... Respondents.
None - present.
Coram : S.S. Agate. Commissioner for Taking Accounts Date : 12th June, 2019.
CALLED FOR DIRECTIONS :
As per the last Order, the Claimant was directed to take out Chamber Order for getting the date of Warrant of Sale extended. It appears that Claimant has not taken any steps to get the said date extended.
In view of the above, list the matter on 10 th July, 2017 for removal under Rule 498 of High Court Original Side Rules.
12-06-2019 Commissioner for Taking Accounts ::: Uploaded on - 13/06/2019 ::: Downloaded on - 14/06/2019 02:13:25 :::