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L And T Finance Ltd vs Saumya Mining Ltd. And 2 Ors And Cfm ...
2021 Latest Caselaw 12386 Bom

Citation : 2021 Latest Caselaw 12386 Bom
Judgement Date : 1 September, 2021

Bombay High Court
L And T Finance Ltd vs Saumya Mining Ltd. And 2 Ors And Cfm ... on 1 September, 2021
Bench: A. K. Menon
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION

                        INTERIM APPLICATION NO.1171 OF 2020
                                         IN
                          CONTEMPT PETITION NO.50 OF 2016
                                         IN
                        ARBITRATION PETITION NO.1392 OF 2014


CFM Asset Reconstruction Pvt. Ltd.               .. Applicant-Prop. Claimant
In the matter between
L & T Finance Ltd.                               .. Petitioner-Org. Claimant
        Vs.
Saumya Infraventures Pvt. Ltd. and Ors.          .. Respondents-Judg. Debtors



Ms. Jaya Alle, i/by D.S. Law, for the Applicant-Proposed Claimant.
Mr. Anand Poojari, i/by S.I. Joshi & Co., for the Petitioner-Original Claimant.
Mr. Smit Nagda, i/by Mr. Pankaj Pandey, for the Respondents-Judgment
Debtors.
Mr. Shridhar Dhekale, O.S.D. Court Receiver, is present.



                                                 CORAM : A. K. MENON, J.
                                                 DATE     : 1ST SEPTEMBER 2021.


P.C. :

1. Leave to amend prayer clauses to correct para numbers. Amendment to

be carried out forthwith.

2. This is an IA seeking substitution of the applicant in place and state of

904-IA-1171-2020.doc Dixit the original petitioner - L & T Finance Ltd. The respondents and original

petitioner are represented today. Neither of them have any objection to the

substitution, which is to take place by virtue of an assignment by the original

petitioner in favour of the present applicant.

3. In view thereof, I pass the following order :-

(i) Interim Application is made absolute in terms of prayer

clauses (a) and (b).

(ii) Amendment to be carried out to the proceedings as per

Schedule-I to the IA within two weeks from today and

amended copies of the proceedings to be served on the

other side forthwith thereafter.

(iii) IA is disposed in the above terms.

(A. K. MENON, J.)

SNEHA Digitally signed by SNEHA 904-IA-1171-2020.doc ABHAY ABHAY DIXIT

DIXIT Date: 2021.09.03 16:57:02 +0530 Dixit

 
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