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Bombay High Court

M/S. Kotak Mahindra Prime Ltd vs Mr. Naseer Kabeer Khan on 3 January, 2020

Author: G.S. Kulkarni

Bench: G.S. Kulkarni

 Nikita Gadgil                          1 of 7                  12... EXA 1298-14 & Ors.




                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                   EXECUTION APPLICATION NO. 1298 OF 2014

 HDB Financial Services Ltd.                ....Applicant/Claimant
      V/s.
 Chandrabhooshan Vishnuprasad
 Mishra & Anr.                              ....Respondent/Judgment Debtor

                                   AND
                   EXECUTION APPLICATION NO. 1299 OF 2014

 HDB Financial Services Ltd.                ....Applicant/Claimant
       V/s.
 Jeetesh Asoo Rajpal & Anr.                 ....Respondent/Judgment Debtor

                                   AND
                   EXECUTION APPLICATION NO. 1300 OF 2014

 HDB Financial Services Ltd.                ....Applicant/Claimant
       V/s.
 Anil Sambhaji Bagwe                        ....Respondent/Judgment Debtor

                                   AND
                   EXECUTION APPLICATION NO. 1301 OF 2014

 HDB Financial Services Ltd.                ....Applicant/Claimant
      V/s.
 Mirage Steels Private Ltd.                 ....Respondent/Judgment Debtor

                                   AND
                   EXECUTION APPLICATION NO. 1302 OF 2014

 HDB Financial Services Ltd.                ....Applicant/Claimant
       V/s.
 Sher Ali Shaikh                            ....Respondent/Judgment Debtor

                                   AND
                   EXECUTION APPLICATION NO. 1303 OF 2014

 Pushkar Madhav Natu                             ....Applicant/Claimant
        V/s.
 Birla International Pvt. Ltd. & Anr.       ....Respondent/Judgment Debtor



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  Nikita Gadgil                     2 of 7                  12... EXA 1298-14 & Ors.


                                 AND
                 EXECUTION APPLICATION NO. 1329 OF 2014

 Chandresh Balkrishna Shah             ....Applicant/Claimant
        V/s.
 V. K. Agrawal                         ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1330 OF 2014

 L & T Finance Ltd.                 ....Applicant/Claimant
       V/s.
 Sangeeta Krishnanand Mishra & Ors.....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1331 OF 2014

 L & T Finance Ltd.          ....Applicant/Claimant
       V/s.
 Hayesh Madhukar Koli & Anr. ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1341 OF 2014

 Equitas Finance Pvt. Ltd.             ....Applicant/Claimant
       V/s.
 Rizwan Yan Khan & Anr.                ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1342 OF 2014

 Equitas Finance Pvt. Ltd.             ....Applicant/Claimant
       V/s.
 Mohd. Tauseef Qureshi & Ors.          ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1358 OF 2014

 M/s Kotak Mahindra Bank Ltd.          ....Applicant/Claimant
        V/s.
 Ajit Sharadrao Bhave                  ....Respondent/Judgment Debtor




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  Nikita Gadgil                     3 of 7                  12... EXA 1298-14 & Ors.


                                 AND
                 EXECUTION APPLICATION NO. 1359 OF 2014

 M/s Kotak Mahindra Bank Ltd.          ....Applicant/Claimant
        V/s.
 Viraj Polyplast Technologies PL.&Anr. ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1360 OF 2014
                                 AND
                 EXECUTION APPLICATION NO. 1361 OF 2014

 M/s Kotak Mahindra Bank Ltd.          ....Applicant/Claimant
      V/s.
 Bharat Copy Centre P. L. & Anr.       ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1362 OF 2014

 Sudhir Chintaman Deshpande        ....Applicant/Claimant
       V/s.
 Union of India & Ors.      ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1363 OF 2014

 M/s Kotak Mahindra Prime Ltd.      ....Applicant/Claimant
      V/s.
 Mukesh C. Pataria & Anr.    ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1364 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
      V/s.
 Ashok Muniram Verna                   ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1365 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
      V/s.
 Anand R. Tripathi                     ....Respondent/Judgment Debtor




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  Nikita Gadgil                     4 of 7                  12... EXA 1298-14 & Ors.


                                 AND
                 EXECUTION APPLICATION NO. 1366 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
      V/s.
 Daksh Aggarwal                        ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1367 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
      V/s.
 Mohd. Imtiaz Yunis Khan & Anr.        ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1368 OF 2014
                                 AND
                 EXECUTION APPLICATION NO. 1369 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
      V/s.
 M/s Gei Industrial System Ltd.        ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1370 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
      V/s.
 Daksh Aggarwal                        ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1371 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
        V/s.
 Ibrar Ifraar Khan                     ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1372 OF 2014

 M/s Kotak Mahindra Prime Ltd.         ....Applicant/Claimant
        V/s.
 Dilip anand Vazirani & Anr.           ....Respondent/Judgment Debtor




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  Nikita Gadgil                       5 of 7                   12... EXA 1298-14 & Ors.


                                 AND
                 EXECUTION APPLICATION NO. 1373 OF 2014

 M/s Kotak Mahindra Prime Ltd.           ....Applicant/Claimant
      V/s.
 Naseer Kabeer Khan                      ....Respondent/Judgment Debtor

                                 AND
                 EXECUTION APPLICATION NO. 1375 OF 2014

 Masyc Projects Private Ltd.      ....Applicant/Claimant
      V/s.
 ABG Cement Ltd. & Ors.           ....Respondent/Judgment Debtor

                                   AND
                    EXECUTION APPLICATION NO. 1 OF 2015

 Anees Bazmee                        ....Applicant/Claimant
      V/s.
 M/s Super Cassettes Industries Ltd. ....Respondent/Judgment Debtor

                                   AND
                    EXECUTION APPLICATION NO. 2 OF 2015

 Kotak Mahindra Bank Ltd.                ....Applicant/Claimant
       V/s.
 Javed Mansooq Ali Khan                  ....Respondent/Judgment Debtor

                                   AND
                    EXECUTION APPLICATION NO. 3 OF 2015

 Kotak Mahindra Bank Ltd.         ....Applicant/Claimant
       V/s.
 Mohd. Yunus Ibrahim Mansoori & Anr. ....Respondent/Judgment
                                        Debtor

                                   AND
                    EXECUTION APPLICATION NO. 5 OF 2015

 Kotak Mahindra Bank Ltd.                ....Applicant/Claimant
       V/s.
 Aalam Pathan Shaikh & Ors.              ....Respondent/Judgment Debtor




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  Nikita Gadgil                      6 of 7                  12... EXA 1298-14 & Ors.


                                   AND
                    EXECUTION APPLICATION NO. 6 OF 2015

 M/s Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
      V/s.
 Aalam Pathan Shaikh & Ors.             ....Respondent/Judgment Debtor

                                   AND
                    EXECUTION APPLICATION NO. 7 OF 2015

 M/s Kotak Mahindra Bank Ltd.           ....Applicant/Claimant
       V/s.
 Netaji Goverdhan Jagtap & Ors.         ....Respondent/Judgment Debtor

                                   AND
                    EXECUTION APPLICATION NO. 8 OF 2015

 L & T Finance Ltd.                     ....Applicant/Claimant
       V/s.
 Mannan N. & Anr.                       ....Respondent/Judgment Debtor

                                  AND
                   EXECUTION APPLICATION NO. 24 OF 2015

 Fincruise Credit Services P. L.        ....Applicant/Claimant
       V/s.
 Chetan Nagda                           ....Respondent/Judgment Debtor

                                  AND
                   EXECUTION APPLICATION NO. 25 OF 2015

 Reliance Capital Ltd.                  ....Applicant/Claimant
       V/s.
 Rajesh Madhu Sawant & Ors.             ....Respondent/Judgment Debtor

                                  AND
                   EXECUTION APPLICATION NO. 26 OF 2015

 Fincruise Credit Services P. L.        ....Applicant/Claimant
       V/s.
 Ramona Chandiramani                    ....Respondent/Judgment Debtor




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  Nikita Gadgil                           7 of 7                  12... EXA 1298-14 & Ors.


                                  AND
                   EXECUTION APPLICATION NO. 27 OF 2015

 Fincruise Credit Services P. L.             ....Applicant/Claimant
       V/s.
 Kamlesh Chogle                              ....Respondent/Judgment Debtor

                                  AND
                   EXECUTION APPLICATION NO. 29 OF 2015

 Fincruise Credit Services P. L.             ....Applicant/Claimant
       V/s.
 Shalloo Barar                               ....Respondent/Judgment Debtor

                                     ------
 None present.

                                     -----

                               CORAM :       G.S. KULKARNI, J.
                               DATE :        3 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 - 08/01/2020 ::: Downloaded on - 07/06/2020 08:43:33 :::