L And T Finance Limited vs Wahid Munshi Shaikh And Anr And Cfm ...
2021 Latest Caselaw 14859 Bom

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


                                      INTERIM APPLICATION NO.1165 OF 2019
                                                                     IN
                                    EXECUTION APPLICATION NO.891 OF 2015
                                                                    WITH
                                      INTERIM APPLICATION NO.1395 OF 2019
                                                                     IN
                                     EXECUTION APPLICATION NO.97 OF 2015
                                                                    WITH
                                      INTERIM APPLICATION NO.1399 OF 2019
                                                                     IN
                                   EXECUTION APPLICATION NO.1878 OF 2015
                                                                    WITH
                                      INTERIM APPLICATION NO.1824 OF 2019
                                                                     IN
                                   EXECUTION APPLICATION NO.2313 OF 2015
                                                                    WITH
                                      INTERIM APPLICATION NO.1856 OF 2019
                                                                     IN
                                   EXECUTION APPLICATION NO.2874 OF 2015



               CFM Asset Reconstruction Private
                   Limtied                                            .. Applicant/Proposed Claimant
               In the matter between
               L & T Finance Limited                                  .. Orig.claimant/Decree Holder
                        v/s.
               Wahid Munshi Shaikh & Anr.                             .. Respondents/Judgment Debtors

               Nimirla Yadhuvanshi & Anr.
       Digitally
       signed by
       SANDHYA
SANDHYA BHAGU
BHAGU   WADHWA
WADHWA Date:


                                                                    1/2
       2021.10.12
       11:23:26
       +0530



               7 to 11.ia-1165-19, 1395, 1399, 1824 & 1856-19.doc
               wadhwa
 Karuppannan N. & Anr.
Ram Singh Shekhawat & Anr.
Pratapbhai Bahadurbhai Jalu & Anr.



Ms. Shradha Patil i/b. DS Law for the applicant.



                                                       CORAM : A. K. MENON, J.

DATED : 11TH OCTOBER, 2021.

P.C. :

1. The IA seeks amendment to the Execution Application by

substituting the name of the present applicant in lieu that of L & T

Finance Limited in view of the applicant being the assignee of the

debt.

2. Having heard the learned counsel for the applicant, I pass the

following order;

(i) IA is absolute in terms of prayer clauses (a), (b) and (c).

(ii) Amendment to be carried out within three weeks from today.

Re-verification is dispensed with.

(iii) Interim Applications are disposed in the above terms.

(A. K. MENON, J.)

7 to 11.ia-1165-19, 1395, 1399, 1824 & 1856-19.doc wadhwa