Punjab National Bank ... vs Irfan Furniturewala And 7 Ors
2022 Latest Caselaw 1927 Bom

Citation : 2022 Latest Caselaw 1927 Bom
Judgement Date : 24 February, 2022

Bombay High Court

Punjab National Bank ... vs Irfan Furniturewala And 7 Ors on 24 February, 2022

Bench: B.P. Colabawalla

                                                       NOB-IA(L)-15629-2021.doc


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

           INTERIM APPLICATION (L) NO. 15629 OF 2021
                            IN
     COMMERCIAL EXECUTION APPLICATION (L) NO. 15624 OF 2021

Punjab National Bank (International) Limited                 .. Applicant

IN THE MATTER BETWEEN:
Punjab National Bank (International) Limited                 .. Judgment Creditor
             Vs.
Irfan Furniturewala & Ors.                                   .. Judgment Debtors

Niyati Merchant i/b. MDP & Partners for the Applicant.

                                   CORAM :- B. P. COLABAWALLA, J.

DATE :- 24th FEBRUARY, 2022.

P. C.:

1. Not on board. Taken on board.

2. Time to comply with the office objection as a last chance is

extended by a period of two weeks from today.

3. All parties to act on an authenticated copy of this order

digitally signed by the Personal Assistant /Private Secretary/Associate

of this Court.

Digitally signed by GANESH GANESH SUBHASH SUBHASH LOKHANDE LOKHANDE Date: (B. P. COLABAWALLA, J.) 2022.02.24 16:44:29 +0530

Ganesh Lokhande 1/1