Bombay High Court
Rasna Mukesh Ajmera vs Pragatee Developers And 2 Ors on 17 February, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
117-EXA.783.2016 .doc
Tauseef
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.783 OF 2016
Ms. Rasna Mukesh Ajmera ...Applicant
V/S.
M/s. Pragatee Developers & Ors. ...Respondents
Mr. A.P. Singh i/b. S.K. Srivastav & Co. for Applicant.
CORAM : G.S. KULKARNI, J.
DATED : 17th FEBRUARY 2020.
P.C. :
1. This Execution Application has not been proceeded with for a period of over 12 months from the date of filing of the application. Accordingly, this application is 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 applicant/claimant however seeks time to take appropriate steps within two weeks from today.
3. In the event appropriate steps are not taken within two weeks, this application would stand disposed of with liberty to file a fresh application as an when necessary, as may be permissible in law.
4. If appropriate steps are taken, office to list this application as per C.M.I.S. date.
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