Bombay High Court
Axis Bank vs Rahul Darji on 2 May, 2019
Author: G.S. Patel
Bench: G.S. Patel
917-EXA1064-17.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATON NO. 1064 OF 2017
AND
CHAMBER SUMMONS NO. 591 OF 2017
Axis Bank Ltd ...Applicant/
Decree Holder
Versus
Rahul Darji ...Respondent
Ms Juhi Bhogale, with Ranjan Solanki, i/b OM Gujar Law Chambers, for the Applicant.
CORAM: G.S. PATEL, J
DATED: 2nd May 2019
PC:-
1. The decretal claim is satisfied by direct payment out of Court. The payment has already been received. The Decree will be fully satisfied within four weeks. The Execution Application is disposed of as infructuous as is any pending Chamber Summons.
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