L And T Finance Limited vs Mr. Arabinda Nayak S/O Mr. ...
2021 Latest Caselaw 15303 Bom

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

                        INTERIM APPLICATION NO.714 OF 2020
                                           IN
                     EXECUTION APPLICATION (L) NO.430 OF 2013

CFM Asset Reconstruction Pvt. Ltd.                  .. Applicant-Proposed Claimant
In the matter between
L & T Finance Ltd.                                  .. Claimant-Decree Holder
      Vs.
Arabinda Nayak and Anr.                             .. Respondents-Judgment Debtors


Ms. Shradha Patil, i/by D.S. Law, for the Applicant-Proposed Claimant.


                                             CORAM : A. K. MENON, J.

DATE : 25TH OCTOBER, 2021. P.C. :

1. At the end of the cause-title of the order dated 20 th September 2021, the following shall be inserted :-

"Interim Application No.714 of 2020

in

Execution Application (Lodging) No.430 of 2013."

2. Time to carry out amendment is extended upto 26 th November 2021.

3. Corrected order dated 20th September 2021 shall be uploaded. Praecipe for speaking to the minutes is disposed in the above terms.

12-IA-714-2020.doc Dixit (A.K. MENON, J.)

Digitally signed SNEHA 12-IA-714-2020.doc by SNEHA ABHAY DIXIT ABHAY Date:

Dixit 2021.10.25 DIXIT 16:48:07 +0530