Abhyudaya Co-Op. Bank Ltd vs Mr. Harish K. Chandok And 2 Ors.And ...
2021 Latest Caselaw 8498 Bom

                                                 22.CHS.967.14 in EXA.161.14.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                      CHAMBER SUMMONS NO. 967 OF 2014
                                     IN
                    EXECUTION APPLICATION NO. 161 OF 2014


M/s. M.K. Marketing                       ...      Applicant

In the matter between

Abhyudaya Co.Op. Bank Ltd.                ...    Disputant

           Versus

Harish K. Chandok & Ors.                  ...    Respondents

Mr. Bhavin Gada for the Applicant.
Mr. Madhur Rai for the Disputant.


                                     CORAM :      R.I. CHAGLA, J.

                                     DATE :       25th JUNE, 2021.
                                                  (V.C.)
P.C. :



1                 Heard the learned Counsel for the parties.


2                 The learned Counsel for the Applicant states that pursuant

to the order dated 25.03.2021, the statement of admission and denial

with reasons for the denial, has been filed on behalf of the Judgment

Creditor.

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22.CHS.967.14 in EXA.161.14.doc

3 The learned Advocate for the Judgment Creditor/Disputant

requests for time and preferably to place the matter when this Court is

hearing physical matters for the marking of documents filed in the

Chamber Summons.

4 Considering that the learned Advocate for the Judgment

Creditor/Disputant requires time, it would be appropriate to adjourn the

matter.

5 The learned Counsel for the Applicant shall within one week

from the date of uploading of this order, serve the copy of this order on

the Respondents who are not present and against whom the Disputant

has proceeded in respect of the subject property which the Applicant

claims that it belongs to them and for which purpose the Chamber

Summons has been taken out.

6 List the Chamber Summons on 13.07.2021.

                                                         (R.I. CHAGLA, J.)




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