Bombay High Court
L And T Finance Limited vs Jitender Kumar Yadav And Anr on 5 September, 2018
Author: G.S. Patel
Bench: G.S. Patel
902-CHS268-15.DOC
Atul
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 268 OF 2015
IN
EXECUTION APPLICATION NO. 981 OF 2015
L and T Finance Ltd ...Petitioner
Versus
Jitender Kumar Yadav & Anr ...Respondents
Ms Juhi Bhogale, i/b OM Gujar Law Chambers, for the Petitioner.
CORAM: G.S. PATEL, J
DATED: 5th September 2018
PC:-
1. The decretal claim has been satisfied by payment directly out of Court to the Decree Holder. The Chamber Summons and the Execution Application are, therefore, infructuous and are disposed of as such.
2. The decree will be got marked satisfied within a period of four weeks from today.
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