Magma Fincorp Limited vs Imran Azmi And Anr
2022 Latest Caselaw 8595 Bom

                                                                          34-EXA-546-2017.doc


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

                                      EXECUTION APPLICATION NO. 546 OF 2017

                      MAGMA FINCORP LIMITED                      )...DECREE HOLDER
                          V/s.
                      IMRAN AZMI AND ANOTHER                     )...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.

(ABHAY AHUJA, J.)

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:27 +0530

Nikita Gadgil 1/1