L And Finance Limited vs Rattu Lal Patel And Anr. And Cfm ...
2021 Latest Caselaw 6165 Bom

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            ORDINARY ORIGINAL CIVIL JURISDICTION
                             INTERIM APPLICATION NO. 821 OF 2019
                                                     IN
                            EXECUTION APPLICATION NO. 53 OF 2016


CFM Reconstruction Pvt. Ltd.                                 ...     Applicant
                                                                   Proposed Claimant
In the matter between
L and T Finance Limited                                      ...     Original Claimant
          vs.
Rattu Lal Patel and Anr                                      ...     Respondent
                                                                   Judgment Debtor
                                                    WITH
                              INTERIM APPLICATION NO. 828 OF 2019
                                                     IN
                        EXECUTION APPLICATION (L) NO. 162 OF 2016
                                                    WITH
                             INTERIM APPLICATION NO. 1119 OF 2019
                                                     IN
                          EXECUTION APPLICATION NO. 1451 OF 2015
                                                    WITH
                             INTERIM APPLICATION NO. 1216 OF 2019
                                                     IN
                           EXECUTION APPLICATION NO. 757 OF 2015


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. :

Wrongly on board.

(A.K.MENON, J.)

47-48-54-59-ia-821-828-2019 connected matters.odt rrpillai