Ganesh Benzoplast Ltd. And Anr vs Dalvi Development Pvt.Ltd.- ...
2022 Latest Caselaw 44 Bom

                                                                       4. IA 908-20.doc
LAXMI
SUBHASH
SONTAKKE
Digitally signed by
LAXMI SUBHASH
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SONTAKKE
Date: 2022.01.03
17:22:39 +0530
                                     ORDINARY ORIGINAL CIVIL JURISDICTION

                                       INTERIM APPLICATION NO.908 OF 2020
                                                       IN
                                      EXECUTION APPLICATION NO. 1349 OF 2012
                                                       IN
                                              SUIT NO. 200 OF 2002

                      Ravinder Singh T. Sethi & Ors.                               ...Applicants

                      In the matter between:

                      Ganesh Benzoplast Ltd. & Anr.                               ...Plaintiffs

                               Versus
                      Dalvi Development Pvt. Ltd.                                  ...Defendant


                                                       ......
                      Mr. Gautam Ankhad with Viral D. Shukla & Priti V. Shukla i/b. Shukla &
                      Associates for Decree Holder/Plaintiffs.
                      Mr. Jaydeep Mitra & Aayush Pandey i/b Varsha P. Telga for Defendant/
                      Judgment Debtor.
                                                        .....

                                                           CORAM : B.P. COLABAWALLA, J.

DATE : 03rd JANUARY, 2022 P.C.:

1. When this matter had come up on 7 th December, 2021, none

had appeared on behalf of the Applicants. It was therefore adjourned to

15th December, 2021. On 15th December, 2021, Applicant No.1 appeared

in person and sought time on the ground that the advocate was not

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4. IA 908-20.doc

available. Accordingly, the matter was adjourned today. It was made

clear, that if no advocate appears before this Court on 3 rd January, 2022,

the matter would stand dismissed.

2. Today when the matter is called out once again, no one

appears on behalf of the Applicants. In these circumstances, the Interim

Application is dismissed for want of prosecution.

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

digitally signed by the Personal Assistant /Private Secretary/Associate

of this Court.

                                       (B. P. COLABAWALLA, J.)




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