Bombay High Court
Integro Finserv Private Limited vs Boopalan C And Anr on 7 July, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
21-CHS-1709-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed ORDINARY ORIGINAL CIVIL JURISDICTION
by KANCHAN
KANCHAN PRASHANT
DHURI
PRASHANT Date:
DHURI 2025.07.08
CHAMBER SUMMONS NO. 1709 OF 2015
13:15:53
+0530
IN
EXECUTION APPLICATION NO. 488 OF 2016
Integro Finserv Private Limited ... Applicant
Versus
Boopalan C and another ... Respondents
............
Mr. Gaurav Jain instructed by DS Law, Advocate for the Applicant.
None for the Respondents.
............
CORAM : ABHAY AHUJA, J.
DATE : 7 JULY 2025
P.C. :
1. Mr. Jain, learned Counsel, appears for the Applicant and submits that despite orders of this Court no further payment has been made and that this Court may issue bailable warrant of arrest against the Respondent No.1 as there is yet an outstanding of Rs.1,50,000/-.
2. Having heard the learned Counsel and having considered the submissions, the Registry is directed to issue bailable warrant in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) against the Respondent No.1, returnable on 19th August 2025. Kanchan Dhuri 1/2 ::: Uploaded on - 08/07/2025 ::: Downloaded on - 01/08/2025 23:16:33 :::
21-CHS-1709-2015.doc
3. The Applicant to assist the Registry and furnish details of the concerned Police Station for the execution of the bailable warrant.
4. The Senior Police Inspector of the concerned Police Station to have the said bailable warrant executed and ensure the presence of Respondent No.1 on the next date.
5. Let the Respondent No.1 remain present in the Court on the next date.
6. List on 19th August 2025.
(ABHAY AHUJA, J.) Kanchan Dhuri 2/2 ::: Uploaded on - 08/07/2025 ::: Downloaded on - 01/08/2025 23:16:33 :::