L And T Finance Limited vs Mr. Nitin Ganpat Nalawade And Anr ...
2021 Latest Caselaw 16137 Bom

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

                                                  INTERIM APPLICATION NO.1672 OF 2019
                                                                   IN
                                                  EXECUTION APPLICATION NO.425 OF 2015

                           CFM Asset Reconstruction Pvt. Ltd.                   .. Applicant
                           In the matter between
                           L & T Finance Ltd.                                   .. Claimant-Decree Holder
                                  Vs.
                           Nitin Ganpat Nalawade and Anr.                       .. Respondents-Judg. Debtors


                           Ms. Shraddha Patil, i/by D.S. Law, for the Applicant/Claimant.
                           None for the Respondents-Judgment Debtors.

                                                                    CORAM : A. K. MENON, J.

DATE : 22ND NOVEMBER, 2021.

P.C. :

In view of disposal of Interim Application No.1400 of 2019, by an

order of the even date, this IA does not survive being identical in nature and

the same is accordingly disposed as infructuous.

(A.K. MENON, J.)

Digitally signed SNEHA by SNEHA ABHAY DIXIT 41-IA-1672-2019.doc ABHAY Date:

DIXIT   2021.11.24
        10:22:46 +0530     Dixit