State Of Maharashtra, Through ... vs Amum Builders
2021 Latest Caselaw 9845 Bom

         ssm                                       1           11-cra98.21.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         CIVIL APPELLATE JURISDICTION

                 CIVIL REVISION APPLICATION NO. 98 OF 2021

State Bank of India & Anr.                             .....Applicants.

          Vs.

Amum Builders                                          .....Respondent.


Mr. V.A. Thorat, Senior Advocate a/w Mr. Ashish Mehta a/w Mr. Ranjit
Thorat, Mr. Abhinav Mahajan i/by Ethos Legal Alliance for the Applicants.
Mr. Haridas a/w. Ms. Neela Gala for the Respondent.


                                   CORAM : A. S. GADKARI, J.

DATE : 27th JULY, 2021.

(Through Video Conferencing)

P.C.:-

At the outset, Mr. Haridas, learned counsel appearing for the

Respondent pointed out that, on the Board of this Court, the name of the

Applicants is shown as State of Maharashtra, which is incorrect. He

submitted that, the Applicants herein are the State Bank of India and State

Bank of India Quarters Irla Society.

Registry is directed to effect necessary corrections and to

display the correct name of the Applicants on the Board and in the Court

records.

2 Mr. Haridas, seeks time to take instructions in the matter.

He on instructions further submitted that, till the date, the

ssm 2 11-cra98.21.doc

Respondent has not filed Application for Execution of the impugned

Judgment and Order and the same will not be filed till 30th August, 2021.

Stand over to 27th August, 2021.

To be placed under the caption 'for directions'.

                                                                          (A.S. GADKARI, J.)

            Digitally signed by
SANJIV      SANJIV
            SHARNAPPA
SHARNAPPA   MASHALKAR
MASHALKAR   Date: 2021.07.27
            14:45:09 +0530