Bombay High Court
The Kapol Co-Op Bank Ltd. Malad Branch vs Mr. John Baseco Vanniyar And 2 Ors on 10 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Nikita Gadgil 1 of 9 SR NOs.23 to 82. -Dismissal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 463 OF 2015
Kotak Mahindra Bank ....Applicant/Claimant
V/s.
Raj Narayan Shyam Prasad ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 464 OF 2015
Kotak Mahindra Bank ....Applicant/Claimant
V/s.
Payal Ram Bhatia ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 465 OF 2015
Kotak Mahindra Bank ....Applicant/Claimant
V/s.
Imran Rafiq Siddiqui ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 469 OF 2015
Tata Motors Finance Ltd. ....Applicant/Claimant
V/s.
Lalmohammad Makdum Shaikh
& Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 476 OF 2015
HDFC Bank Ltd. ....Applicant/Claimant
V/s.
Ansari Fakruddin Ahmed ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 481 OF 2015
HDFC Bank Ltd. ....Applicant/Claimant
V/s.
Ketan Shantilal Gada ....Respondent/Judgment Debtor
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Nikita Gadgil 2 of 9 SR NOs.23 to 82. -Dismissal
AND
EXECUTION APPLICATION NO. 484 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Harbhajan Singh Hari Singh
Sanghu & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 489 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Rahul Benke & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 490 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sunil H. Gangwani & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 491 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Ratnappa G. Uddandhy & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 492 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Harbhajan Singh Harisingh
Sanghu & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 493 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Nirmal Singh S. Singh & Anr. ....Respondent/Judgment Debtor
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Nikita Gadgil 3 of 9 SR NOs.23 to 82. -Dismissal
AND
EXECUTION APPLICATION NO. 494 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Mohd. Mussa Khan & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 495 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Abdulkhalik Noormahhmed
Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 496 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Iqbal Hussain Choudhary & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 497 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Santosh R. Yadav & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 498 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Kashmir Singh & Anr ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 499 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Tanaji Mhalinga Khade & Anr. ....Respondent/Judgment Debtor
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Nikita Gadgil 4 of 9 SR NOs.23 to 82. -Dismissal
AND
EXECUTION APPLICATION NO. 500 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sadguru Raksharam Mouriya & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 501 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Anisha Subhan Ali Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 513 OF 2015
Cholamandalam Investment &
Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sureshchandra Sharma & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 514 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Rajendra Kumar Madhar ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 515 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Niranjan Radhesham Mangraj & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 516 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Rajinder Jaur Amrik Singh & Anr. ....Respondent/Judgment Debtor
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Nikita Gadgil 5 of 9 SR NOs.23 to 82. -Dismissal
AND
EXECUTION APPLICATION NO. 517 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Ansanullah Khan & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 518 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sunil H. Gangwani & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 519 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sarfaraz Zainudin Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 520 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sarabjeet Singh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 521 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Munawar Ali Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 522 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Afaquddin Faiyazuddin Siddiqui & Anr...Respondent/Judgment Debtor
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Nikita Gadgil 6 of 9 SR NOs.23 to 82. -Dismissal
AND
EXECUTION APPLICATION NO. 523 OF 2015
M/s Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
Sajid Khan Khan & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 524 OF 2015
The Punjab & Maharashtra Co-Op Bank Ld. ....Applicant/Claimant
V/s.
Ajit Singh Kehar Singh Maan & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 525 OF 2015
The Punjab & Maharashtra Co-Op Bank Ld. ....Applicant/Claimant
V/s.
Deepak Hanumant Umbre & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 544 OF 2015
M/s L & T Finance Ltd. ....Applicant/Claimant
V/s.
Modam Kishan Jangaiah & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 561 OF 2015
Sundaram Finance Ltd. ....Applicant/Claimant
V/s.
Ragmet Engineers Pvt. Ltd. & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 568 OF 2015
Kotak Mahindra Prime Ltd. ....Applicant/Claimant
V/s.
Dhanraj Thanaji Choudhary ....Respondent/Judgment Debtor
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Nikita Gadgil 7 of 9 SR NOs.23 to 82. -Dismissal
AND
EXECUTION APPLICATION NO. 569 OF 2015
Phoenix ARC Pvt. Ltd. ....Applicant/Claimant
V/s.
Yunus Haji Shaikh ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 577 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Nisha Narendra Singh & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 578 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Sukhwindersingh Milkhasingh
Sidhu & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 579 OF 2015
Kotak Mahindra Bank Ltd. ....Applicant/Claimant
V/s.
Abdulrehman Kamalaudadin
Sidhidiki & Anr. ...Respondent/Judgment Debtor
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Nikita Gadgil 8 of 9 SR NOs.23 to 82. -Dismissal
AND
EXECUTION APPLICATION NO. 582 OF 2015
L & T Finance Ltd. ....Applicant/Claimant
V/s.
Abdul Gafoor Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 598 OF 2015
Au Financiers (India) Ltd. ....Applicant/Claimant
V/s.
Vishwanath Gundappa Pawar & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 600 OF 2015
M/s Bajaj Finance Ltd. ....Applicant/Claimant
V/s.
Ashok Narayan Shinde ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 602 OF 2015
The Kapol Co-op Bank Ltd. ....Applicant/Claimant
V/s.
John Baseco Vanniyar & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 603 OF 2015
The Kapol Co-op Bank Ltd. ....Applicant/Claimant
V/s.
Sujata Vivek Parkar & Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 604 OF 2015
Shriram Transport Finance Co. Ltd. ....Applicant/Claimant
V/s.
R. Angamutha Devendra & Anr. ....Respondent/Judgment Debtor
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None present.
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Nikita Gadgil 9 of 9 SR NOs.23 to 82. -Dismissal
CORAM : G.S. KULKARNI, J.
DATE : 10 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.
[G.S. KULKARNI, J.] ::: Uploaded on - 13/01/2020 ::: Downloaded on - 08/06/2020 13:37:47 :::