M/S Indusind Bank Ltd. Through ... vs Legal Heir Of Dinesh Shetty-Nidhi ...
2019 Latest Caselaw 14 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY AND ORIGINAL CIVIL JURISDICTION
                             NOTICE NO.242 OF 2017
                                      IN
                     EXECUTION APPLICATION NO.2089 OF 2016
M/s. Indusind Bank Limited               ....Claimant
          Vs.
Bhausaheb Haribhau Rokade & Anr. ....Respondents
                               WITH
                      NOTICE NO.243 OF 2017
                                 IN
            EXECUTION APPLICATION NO.2091 OF 2016
M/s. Indusind Bank Limited               ....Claimant
          Vs.
Dharmendra L. Banapatte and Anr.      ....Respondents
                                     WITH
                             NOTICE NO.244 OF 2017
                                      IN
                     EXECUTION APPLICATION NO.2103 OF 2016
M/s. Indusind Bank Limited               ....Claimant
          Vs.
Legal Heir of Dinesh Shetty -
Nidhi Dinesh Shetty and Ors.          ....Respondents
                                     WITH
                             NOTICE NO.277 OF 2017
                                      IN
                     EXECUTION APPLICATION NO.2092 OF 2016
M/s. Indusind Bank Limited               ....Applicant/Claimant
          Vs.
Pramjitsingh Gill and Anr.            ....Respondents
                                     ----
Mr. Padmakar Garad I/b. SG Legal and Associates for claimant in all
execution applications.
None for respondent in all execution applications.
                                     ----
                                      CORAM : K.R.SHRIRAM, J.

                                      DATE     : 28th FEBRUARY 2019


Gauri Gaekwad





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P.C.:
1                 Mr. Garad states that respondents are not traceable and seeks

leave to withdraw the execution applications and notices with liberty to take

out fresh execution applications/revive these execution applications, if

respondents are traced.

2 All execution applications and notices dismissed as withdrawn

with the liberty as prayed for.

3 Respondents to be traced within eight weeks from today, failing

which the liberty granted will stand recalled.

(K.R. SHRIRAM, J.)

Gauri Gaekwad