Bombay High Court
Kotak Mahindra Bank Limited vs Deepika Dakash Aggarwal on 20 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Nikita Gadgil 1 of 5 SR NOs.53-70, 72,83,84,91-93,103,104,111,112-Dismissal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 1301 OF 2015
Kotak Mahindra Bank ....Applicant/Claimant
V/s.
Rameshwar Bhola Datta ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1302 OF 2015
Kotak Mahindra Bank Ltd ....Applicant/Claimant
V/s.
Saadatali Obaid Kamal Pash Khan ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1303 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Krithi Vasan Bhuvaneswari ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1304 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Kanan Kartik Joshi ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1305 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Manoj Gangaprasad Gupta ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1306 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Jaya Hukesh Chopra ....Respondent/Judgment Debtor
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Nikita Gadgil 2 of 5 SR NOs.53-70, 72,83,84,91-93,103,104,111,112-Dismissal
AND
EXECUTION APPLICATION NO. 1307 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Madhukar Kadri ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1308 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Samira Raize Jaffar ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1309 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Dhaval Jayant Vyas ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1310 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Piyush Mataliya ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1311 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Sachin Raju Naik ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1312 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Deepika Dakesh Aggarwal ....Respondent/Judgment Debtor
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Nikita Gadgil 3 of 5 SR NOs.53-70, 72,83,84,91-93,103,104,111,112-Dismissal
AND
EXECUTION APPLICATION NO. 1313 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Dinesh Kumar Shivshankar Chaurasiya...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1314 OF 2015
The Punjab & Maharashtra
Co-op Bank Ltd. ....Applicant/Claimant
V/s.
M/s Israni Entertainment India
Ltd. & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1315 OF 2015
AU Financiers (India) Ltd. ....Applicant/Claimant
V/s.
M/s Ganesh Tours & Travels & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1316 OF 2015
AU Financiers (India) Ltd. ....Applicant/Claimant
V/s.
Mahendra Shivaji Samas & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1317 OF 2015
AU Financiers (India) Ltd. ....Applicant/Claimant
V/s.
Ramesh Gopal Kamble & Anr. ...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1319 OF 2015
AU Financiers (India) Ltd. ....Applicant/Claimant
V/s.
Rinki Mahesh Chand Jaiswal & Anr. ...Respondent/Judgment Debtor
AND
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Nikita Gadgil 4 of 5 SR NOs.53-70, 72,83,84,91-93,103,104,111,112-Dismissal
EXECUTION APPLICATION NO. 1322 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Nilesh Kumar Yadav & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1368 OF 2015
Kalpesh Rajkumar Koradia ....Applicant/Claimant
V/s.
Mavin V. Shah ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1369 OF 2015
Deven Hemant Shah ....Applicant/Claimant
V/s.
Hemantkumar Ratilal Shah ....Respondent/Judgment
DebtorAND
EXECUTION APPLICATION NO. 1395 OF 2015
M/s Mahavir Co. ....Applicant/Claimant
V/s.
M/s Farooque Fashion ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1396 OF 2015
Fincruise Credit Services ....Applicant/Claimant
V/s.
Ajaykumar Mishra ...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1397 OF 2015
M/s HDFC Bank Ltd. ....Applicant/Claimant
V/s.
Rajiv V. Bhatia ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1410 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Reflective Crystal & Anr. ....Respondent/Judgment Debtor
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Nikita Gadgil 5 of 5 SR NOs.53-70, 72,83,84,91-93,103,104,111,112-Dismissal
AND
EXECUTION APPLICATION NO. 1411 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Adytum Designs Pvt. Ltd. & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1427 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Parvez Maqsood Ahmed ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1428 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Shailesh S. Marvekar ....Respondent/Judgment Debtor
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None present.
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CORAM : G.S. KULKARNI, J.
DATE : 20 JANUARY 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 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.
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