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Axis Bank (Formerly Known As Uti ... vs Manoj B. Gaikwad
2021 Latest Caselaw 15922 Bom

Citation : 2021 Latest Caselaw 15922 Bom
Judgement Date : 16 November, 2021

Bombay High Court
Axis Bank (Formerly Known As Uti ... vs Manoj B. Gaikwad on 16 November, 2021
Bench: A. K. Menon
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                     INTERIM APPLICATION (LODGING) NO.23177 OF 2021
                                                             IN
                                 EXECUTION APPLICATION (LODGING) NO.23157 OF 2021

                      Axis Bank
                      (Formerly known as UTI Bank Ltd.)               .. Applicant-Award Holder
                               Vs.
                      Manoj B. Gaikwad                                .. Respondent-Judg. Debtor


                      Ms. Juhi Bhogle, with Ms. Sonali Sabale, Mr. M.B. Kale and Ms. Gauri M. Joshi,
                      i/by O.M. Goyal Law Chambers, for the Applicant-Award Holder.

                      None for the Respondent-Judgment Debtor.



                                                               CORAM : A. K. MENON, J.

DATE : 16TH NOVEMBER, 2021. P.C. :

List the IA on 14th December 2021.

(A.K. MENON, J.)

Digitally

30-IAL-23177-2021.doc signed by SNEHA SNEHA ABHAY DIXIT ABHAY Date: DIXIT Dixit 2021.11.16 16:14:38 +0530

 
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