Magma Fincorp Limited(Formerly ... vs Sh.Jayesh Kantilal Shah And ...
2022 Latest Caselaw 8588 Bom

                                                                          35-EXA-549-2017.doc


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

                                      EXECUTION APPLICATION NO. 549 OF 2017

                      MAGMA FINCORP LIMITED                      )
                      (FORMERLY KNOWN AS GE MONEY                )
                      HOUSING FINANCE)                           )...DECREE HOLDER
                           V/s.
                      SH. JAYESH KANTILAL SHAH AND               )
                      KANTILAL V. SHAH                           )...JUDGMENT DEBTOR

                      Mr. Akshay Bankapur i/b Mr. Chetan Agrawal, Advocate for the
                      Decree Holder.


                                           CORAM      :    ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. Mr. Bankapur i/b Mr. Chetan Agrawal, learned counsel for

decree holder states that Mr. Agrawal is unwell and seeks

accommodation of two weeks.

2. List the matter on 12th September, 2022.

Digitally signed by

(ABHAY AHUJA, J.) NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:33 +0530

Nikita Gadgil 1/1