Bombay High Court
M/S. Hdb Financial Services Ltd vs N.P.Traders And 2 Ors on 22 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Nikita Gadgil 1 of 2 SR NOs. 50,51,54,66,67,69-71
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 1567 OF 2015
M/s HBD Financial Services Ltd. ....Applicant/Claimant
V/s.
Dharmendra M. Patel ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1568 OF 2015
Fincruise Credit Service Ltd. ....Applicant/Claimant
V/s.
Yogesh Manilal Patel .....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1571 OF 2015
M/s HBD Financial Services Ltd. ....Applicant/Claimant
V/s.
M.R. Earthmovers ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1618 OF 2015
M/s HBD Financial Services Ltd. ....Applicant/Claimant
V/s.
Ram Krishna Daulatrao Bhad & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1619 OF 2015
M/s HBD Financial Services Ltd. ....Applicant/Claimant
V/s.
N.P. Traders & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1623 OF 2015
M/s HBD Financial Services Ltd. ....Applicant/Claimant
V/s.
Jafar Ismail Sayed & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1624 OF 2015
M/s HBD Financial Services Ltd. ....Applicant/Claimant
V/s.
Ram Krishna Daulatrao Bhad & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1625 OF 2015
M/s HBD Financial Services Ltd. ....Applicant/Claimant
V/s.
Manoj M. Govekar ...Respondent/Judgment Debtor
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Nikita Gadgil 2 of 2 SR NOs. 50,51,54,66,67,69-71
Ms. Tejaswini Harsha i/b Mr. Sandeep Rankhambe, Advocate for
Claimants/ Applicants.
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CORAM : G.S. KULKARNI, J.
DATE : 22 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.
2. Learned counsel for the applicants/claimants however seeks time to take appropriate steps within two weeks from today.
3. In the event appropriate steps are not taken within two weeks, applications shall stand disposed of with liberty to file a fresh application as an when necessary and as may be permissible in law
4. If appropriate steps are taken, office to list these applications as per C.M.I.S. date.
[G.S. KULKARNI, J.] ::: Uploaded on - 24/01/2020 ::: Downloaded on - 24/01/2020 21:10:40 :::