Bombay High Court
M/S. Religare Finvest Ltd vs Shakuntala Wire Industries Pvt. Ltd. ... on 15 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Nikita Gadgil 1 of 4 SR Nos. 43 to 45, 49 to 51, 57, 58, 73,79 to 85, 97 to 102
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 826 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Budharam Yadav & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 827 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Vatsala Johri ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 828 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Zamiruddin Raisuddin Sayyed & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 895 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Mohd. Shahid Durga Seva Sangh
& Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 896 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Ibrahim Shafiullah Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 898 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Deepak R. Parihar ....Respondent/Judgment Debtor
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Nikita Gadgil 2 of 4 SR Nos. 43 to 45, 49 to 51, 57, 58, 73,79 to 85, 97 to 102
AND
EXECUTION APPLICATION NO. 923 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Gulamahmed J. & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 924 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Shree Sarvana Travels ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 946 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Anil Logistic Private Ltd. & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 953 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Surendra Singh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 957 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Jitendra Shantilal Jain & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 958 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Manoj Kantilal Supeda & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 960 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Parvati Maritime Agency & Anr. ....Respondent/Judgment Debtor
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Nikita Gadgil 3 of 4 SR Nos. 43 to 45, 49 to 51, 57, 58, 73,79 to 85, 97 to 102
AND
EXECUTION APPLICATION NO. 961 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Barakatullah Shaikh & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 962 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Sunil Khanna & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 965 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Manoj Kumar Rajendra Prasad Singh
& Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1053 OF 2015
M/s Religare Finvest Ltd. ....Applicant/Claimant
V/s.
Shakuntala wire Industries Pvt. Ltd.
& Ors. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1055 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Jatinder Singh ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1059 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Urvi Jaspal Mango ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1062 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Ayub Rehemtulla Shaikh & Anr. ....Respondent/Judgment Debtor
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Nikita Gadgil 4 of 4 SR Nos. 43 to 45, 49 to 51, 57, 58, 73,79 to 85, 97 to 102
AND
EXECUTION APPLICATION NO. 1063 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Anis Ahmed & Anr. ....Respondent/Judgment Debtor
AND
EXECUTION APPLICATION NO. 1064 OF 2015
M/s Magma Fincorp Limited ....Applicant/Claimant
V/s.
Shamashad Abdul Majid Khan & Anr. ....Respondent/Judgment Debtor
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Ms. Akshata Teli a/w Ms. Juhi Bhogale I/b OM Gujar Law Chamebrs,
Advocates for Claimants/ Applicants.
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CORAM : G.S. KULKARNI, J.
DATE : 15 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.
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 - 17/01/2020 ::: Downloaded on - 17/01/2020 21:07:00 :::