Bombay High Court
L And T Finance Limited vs Om Associates And 5 Ors And Cfm ... on 29 September, 2021
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.831 OF 2019 IN EXECUTION APPLICATION NO.727 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1218 OF 2019 IN EXECUTION APPLICATION NO.1859 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1301 OF 2019 IN EXECUTION APPLICATION NO.2904 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1387 OF 2019 IN EXECUTION APPLICATION NO.1559 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1390 OF 2019 IN EXECUTION APPLICATION NO.143 OF 2014
ALONG WITH
INTERIM APPLICATION NO.1408 OF 2019 IN EXECUTION APPLICATION NO.1648 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1415 OF 2019 IN EXECUTION APPLICATION NO.2478 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1461 OF 2019 IN EXECUTION APPLICATION NO.839 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1490 OF 2019 IN EXECUTION APPLICATION NO.2834 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1601 OF 2019 IN EXECUTION APPLICATION NO.2287 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1664 OF 2019 IN EXECUTION APPLICATION (L) NO.1485 OF 2013
ALONG WITH
INTERIM APPLICATION NO.1674 OF 2019 IN EXECUTION APPLICATION NO.1042 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1693 OF 2019 IN EXECUTION APPLICATION NO.1615 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1694 OF 2019 IN EXECUTION APPLICATION NO.2395 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1751 OF 2019 IN EXECUTION APPLICATION NO.1267 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1753 OF 2019 IN EXECUTION APPLICATION NO.1202 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1763 OF 2019 IN EXECUTION APPLICATION NO.740 OF 2016
ALONG WITH
INTERIM APPLICATION NO.1826 OF 2019 IN EXECUTION APPLICATION NO.122 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1830 OF 2019 IN EXECUTION APPLICATION NO.1604 OF 2015
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ALONG WITH
INTERIM APPLICATION NO.1862 OF 2019 IN EXECUTION APPLICATION NO.1249 OF 2017
ALONG WITH
INTERIM APPLICATION NO.1914 OF 2019 IN EXECUTION APPLICATION NO.1589 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1920 OF 2019 IN EXECUTION APPLICATION (L) NO.524 OF 2013
ALONG WITH
INTERIM APPLICATION NO.1926 OF 2019 IN EXECUTION APPLICATION NO.2261 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1935 OF 2019 IN EXECUTION APPLICATION NO.584 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1946 OF 2019 IN EXECUTION APPLICATION NO.120 OF 2015
CFM Asset Reconstruction Pvt. Ltd. .. Applicant
In the matter between
L & T Finance Ltd. .. Claimant / Decree Holder
Versus
Om Associates and Ors. .. Respondents/Judg. Debtors
Khairnar Prakashan A. and Anr. .. Respondents/Judg. Debtors
Gunasekar C. and Anr. .. Respondents/Judg. Debtors
Mujib Kha @ Mujib Khan and Anr. .. Respondents/Judg. Debtors
Mohammad Pyaro Shaikh and Anr. .. Respondents/Judg. Debtors
Irshad Ahmed and Anr. .. Respondents/Judg. Debtors
Bhalchandra Tukaram Prabhat and Anr. .. Respondents/Judg. Debtors
Mangal Shivdatta Sharma and Anr. .. Respondents/Judg. Debtors
Karuppannan N. and Anr. .. Respondents/Judg. Debtors
Charanjeet Kaur Bhatia and Ors. .. Respondents/Judg. Debtors
Ghai Cargo Movers and Ors. .. Respondents/Judg. Debtors
Shambhavi Engineers and Ors. .. Respondents/Judg. Debtors
Sreekanth Ankush Talwar and Anr. .. Respondents/ Judg. Debtor
B.Y. Rajeshwar Singh and Ors. .. Respondents/Judg. Debtors
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Rajesh Waman Kale and Ors. .. Respondents/Judg. Debtors
Subhash Babruvan Ghodke and Anr. .. Respondents/Judg. Debtors
Katikala Padama and Ors. .. Respondents/Judg. Debtors
Kunchala Chinavenkaiah and Anr. .. Respondents/Judg. Debtors
Mukim Khan and Anr. .. Respondents/Judg. Debtors
Datla Rama Krishna Raju and Anr. .. Respondents/Judg. Debtors
Manoj Kumar Prusty and Ors. .. Respondents/Judg. Debtors
Dilip Kumar Jena and Ors. .. Respondents/Judg. Debtors
Shakil Abbasi and Anr. .. Respondents/Judg. Debtors
Masood Ahmed Abdul Jabbar and Anr. .. Respondents/Judg. Debtors
Sasikumar K. and Anr. .. Respondents/Judg. Debtors
Ms. Jaya Alle, i/by D.S. Law, for the Applicant.
None for the Respondents-Judgment Debtors.
CORAM : A. K. MENON, J.
DATE : 29TH SEPTEMBER, 2021.
P.C. :
1. In all these Interim Applications, the applicant - CFM Asset Reconstruction
Pvt. Ltd. seeks substitution of the applicant in place of the original claimant-
decree holder-L & T Finance Ltd., in view of the Deed of Assignment dated 26 th
June 2019.
2. Accordingly, I pass the following order :-
(i) Interim Applications are made absolute in terms of prayer
clauses (a) to (c).
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(ii) Amendment to be carried out within eight weeks from
today.
(iii) No extension of time will be sought or granted.
(iv) Interim Applications are disposed in the above terms.
(A.K. MENON, J.)
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Digitally signed
SNEHA by SNEHA
ABHAY DIXIT
ABHAY Date:
DIXIT
2021.09.30
14:03:31
+0530
Dixit
