Bombay High Court
L And T Finance Limited vs Qari Abdul Aham Mohd Amin Kadri And Anr ... on 17 February, 2020
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IA/1/2019
In
EXA/147/2014
L And T Finance Limited ....Petitioner
V/S
Qari Abdul Aham Mohd Amin Kadri And Anr ....Respondent
Cfm Asset Reconstruction Private Limited (applicant) CORAM : G. S. KULKARNI, J DATE : 17th February, 2020 P.C. :
Due to paucity of time the matter is adjourned to 24/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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