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Punjab National Bank ... vs Irfan Furniturewala And 7 Ors
2021 Latest Caselaw 10239 Bom

Citation : 2021 Latest Caselaw 10239 Bom
Judgement Date : 3 August, 2021

Bombay High Court
Punjab National Bank ... vs Irfan Furniturewala And 7 Ors on 3 August, 2021
Bench: A. K. Menon
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                          INTERIM APPLICATION (L) NO. 15629 OF 2021

                                                                  IN

                                 COMMERCIAL EXECUTION APPLICATION (L) NO. 15624 OF 2021


                        Punjab National Bank (International)                   ...      Applicant
                                  vs.
                        Irfan Furniturewala and 7 Ors.                         ...    Respondents


                        Mr. Prakash Shinde a/w. Mr. Hridhay Khurana i/b. MDP & Partners for the
                        Applicant/Decree Holder.
                        Ms. Sutapa Saha for respondent no.3 - Judgment Debtors.


                                                                   CORAM : A. K. MENON, J.

DATED : 3rd AUGUST, 2021.

P.C. :

1. Ms. Saha on behalf of the respondent states she has entered appearance

on behalf of all the respondents. She seeks some time to put in a joint affidavi

on behalf of respondent nos. 1 to 8. Let a copy of the affidavit be served on

the Advocate for the applicant on or before 17 th August, 2021.

2. List on 24th August, 2021.

(A. K. MENON, J.) Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2021.08.04 13:20:13

11-IAL-15629-2021-COMEXL-15624-2021.odt +0530

rrpillai

 
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