L And T Finance Limited vs Abdul Aziz Abdul Samad And ...
2021 Latest Caselaw 6150 Bom

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                       INTERIM APPLICATION NO. 940 OF 2019
                                           IN
                     EXECUTION APPLICATION NO. 1269 OF 2015


CFM Reconstruction Pvt. Ltd.                     ...   Applicant
                                                     Proposed Claimant
In the matter between
L and T Finance Limited                          ...   Original Claimant
        vs.
Abdul Aziz Abdul Samad and Anr.                  ...   Respondent
                                                     Judgment Debtor


                                          WITH
       IA NO. 1050 OF 2019 IN EXECUTION APPLICATION NO. 487 OF 2016
      IA NO. 1061 OF 2019 IN EXECUTION APPLICATION NO. 1260 OF 2015
      IA NO. 1066 OF 2019 IN EXECUTION APPLICATION NO. 1198 OF 2015
      IA NO. 1103 OF 2019 IN EXECUTION APPLICATION NO. 1344 OF 2015
      IA NO. 1133 OF 2019 IN EXECUTION APPLICATION NO. 2162 OF 2018
      IA NO. 1183 OF 2019 IN EXECUTION APPLICATION NO. 2312 OF 2015
      IA NO.12098 OF 2019 IN EXECUTION APPLICATION NO.790 OF 2016
     IA NO. 1214 OF 2019 IN EXECUTION APPLICATION (L) NO.770 OF 2015
       IA NO. 1222 OF 2019 IN EXECUTION APPLICATION NO.2154 OF 2015
      IA NO. 1223 OF 2019 IN EXECUTION APPLICATION NO. 1317 OF 2016
      IA NO. 1228 OF 2019 IN EXECUTION APPLICATION NO. 1116 OF 2016
    IA NO. 1229 OF 2019 IN EXECUTION APPLICATION (L) NO. 1846 OF 2015
       IA NO. 1236 OF 2019 IN EXECUTION APPLICATION NO.2031 OF 2015
       IA NO. 1277 OF 2019 IN EXECUTION APPLICATION NO.488 OF 2015
       IA NO. 1334 OF 2019 IN EXECUTION APPLICATION NO.311 OF 2015
       IA NO. 1480 OF 2014 IN EXECUTION APPLICATION NO.140 OF 2014
       IA NO. 1594 OF 2019 IN EXECUTION APPLICATION NO.286 OF 2015
       IA NO.1604 OF 2019 IN EXECUTION APPLICATION NO.2156 OF 2015
       IA NO. 1749 OF 2019 IN EXECUTION APPLICATION NO.1257 OF 2015
      IA NO. 1775 OF 2019 IN EXECUTION APPLICATION NO.1343 OF 2015
    IA NO. 1823 OF 2019 IN EXECUTION APPLICATION(L) NO.1955 OF 2014
       IA NO. 1832 OF 2019 IN EXECUTION APPLICATION NO.908 OF 2015

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          IA NO. 1858 OF 2019 IN EXECUTION APPLICATION NO.868 OF 2017
         IA NO. 1937 OF 2019 IN EXECUTION APPLICATION NO.686 OF 2014


Ms. Jaya Alle i/b. D. S. Law for the Applicant.
None for the Respondent.
                                            CORAM : A. K. MENON, J.

                                            DATE    : 6th APRIL, 2021.

P.C. :

1. Called for directions. These are applications seeking substitution of

the applicant in place of the original claimant by virtue of Deed of

Assignment dated 26th June, 2019 under provisions of the SARFAESI Act,

Learned counsel for the applicant seeks leave to amend the Execution

Application in terms of Schedule -I. She submits that the applications have

been served on the respondent and she has filed affidavit of service.

Statement is accepted.

2. Accordingly, I pass the following order in all the above Interim

Applications

(i) Applications are allowed in terms of prayer clauses (a) and (b).

(ii) Amendment to be carried out within six weeks from today.

(iii) Reverification dispensed with.

(A.K.MENON, J.)

49-75-IA-940-2019-CONNECTED MATTERS.odt rrpillai