Bombay High Court
India Infoline Finance Limited vs Ramsamujh Shriram Yadav And Anr on 4 February, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Nikita Gadgil 1 of 2 SR Nos. 11-16-Two Weeks
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 2673 OF 2015
M/s India Infoline Finance Ltd. ....Applicant/Claimant
V/s.
Bhuvneshwar Indersen Agarwal & Ors.
...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 2674 OF 2015
India Infoline Finance Ltd. ....Applicant/Claimant
V/s.
Vinod Balasaheb Kondhalka ...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 2675 OF 2015
India Infoline Finance Ltd. ....Applicant/Claimant
V/s.
Ramsamujh Shriram Yadav & Anr. ...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 2676 OF 2015
India Infoline Finance Ltd. ....Applicant/Claimant
V/s.
Iqbal Ahmed Shaikh & Anr. ...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 2677 OF 2015
India Infoline Finance Ltd. ....Applicant/Claimant
V/s.
Sudam Bapurao Mahakle & Anr. ...Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 2678 OF 2015
India Infoline Finance Ltd. ....Applicant/Claimant
V/s.
Farman N. Shaikh & Anr. ...Respondent/Judgment Debtor
Ms. Juhi Bhogle i/b OM Gujar Law Chambers, Advocate for Claimants.
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CORAM : G.S. KULKARNI, J.
DATE : 4 FEBRUARY 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. ::: Uploaded on - 07/02/2020 ::: Downloaded on - 07/06/2020 11:58:49 ::: Nikita Gadgil 2 of 2 SR Nos. 11-16-Two Weeks 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 - 07/02/2020 ::: Downloaded on - 07/06/2020 11:58:49 :::