Mahindra & Mahindra Financial ... vs Vinay Kumar Gopal Singh Partne And ...
2019 Latest Caselaw 21 Bom

         CRP                            1     77-90- EXA-463-479-2014 .doc




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

                  EXECUTION APPLICATION NO. 463 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Neetu Kaur Shamsher Singh Band & Anr.          ...         Respondents

                                  AND
                  EXECUTION APPLICATION NO. 464 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Shailesh Ram Bachan Gupta & Anr.               ...         Respondents

                                  AND
                  EXECUTION APPLICATION NO. 466 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Mohd. Rafiq Mohd. Razak Shaikh & Anr.          ...         Respondents

                                  AND
                  EXECUTION APPLICATION NO. 467 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Mohamed Imran Lakadia                          ...         Respondent

                                  AND
                  EXECUTION APPLICATION NO. 468 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Prasad Sadashiv Kasbe & Anr.                   ...         Respondents

                                  AND
                  EXECUTION APPLICATION NO. 469 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
             V/s.
Prasad P. Syamala                              ...         Respondent

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                                  AND
                  EXECUTION APPLICATION NO. 470 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Vinod Shantaram Khopkar & Anr.                 ...         Respondents

                                  AND
                  EXECUTION APPLICATION NO. 471 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Shujauddin Shahnawaz Shaikh                    ...         Respondent

                                  AND
                  EXECUTION APPLICATION NO. 472 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
             V/s.
Paulraj Pichaipalam                            ...         Respondent

                                  AND
                  EXECUTION APPLICATION NO. 473 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Vinay Kumar Gopal Singh Partne & Anr.          ...         Respondent

                                  AND
                  EXECUTION APPLICATION NO. 474 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Mohamed Aslam Shaikh                           ...         Respondent

                                  AND
                  EXECUTION APPLICATION NO. 477 OF 2014

Mahindra & Mahindra Financial Services Ltd.    ...         Applicant/Claimant
           V/s.
Vivek Bhagwan Gawade                           ...         Respondent



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               CRP                                 3     77-90- EXA-463-479-2014 .doc


                                       AND
                       EXECUTION APPLICATION NO. 478 OF 2014

Mahindra & Mahindra Financial Services Ltd.              ...         Applicant/Claimant
           V/s.
Vivek Bhagwan Gawade                                     ...         Respondent

                                       AND
                       EXECUTION APPLICATION NO. 479 OF 2014

Mahindra & Mahindra Financial Services Ltd.              ...         Applicant/Claimant
            V/s.
Nikhilesh A Mhatre                                       ...         Respondent


Ms. Ruchira Shetty i/by Mr. Padmakar Garad for the Applicant/Claimant.
None for the Respondents.

                           CORAM :      G. S. KULKARNI, J.

DATE : 11th December, 2019.

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 stands disposed of with liberty to file a fresh application as an

when necessary.

           CRP                                   4       77-90- EXA-463-479-2014 .doc


4]              If appropriate steps are taken, office to list these applications as

per C.M.I.S. date.



                                                    (G.S.Kulkarni, J.)