Punjab National Bank ... vs Irfan Furniturewala And 7 Ors
2022 Latest Caselaw 457 Bom

                                                                          1.ial.15629.21..doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI   Digitally signed by
         ANJALI TUSHAR
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
TUSHAR   ASWALE

                                          IN ITS COMMERCIAL DIVISION
         Date: 2022.01.12
ASWALE   18:08:20 +0530




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



                         Punjab National Bank (International) Ltd ..Applicant/Judgment
                                                                    Debtor
                                 Vs.
                         Irfan Furniturewala & Ors                ..Judgment Debtors

                         Mr.Prakash Shinde a/w Niyati Merchant i/b MDP Partners, for the
                         Applicant.
                         Ms. Supata Saha a/w Saloni Kharidia, for Respondent Nos.1 to 8.

                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 12, 2022.

(THROUGH VIDEO CONFERENCING)

P. C.:

The time to comply with the office objections is extended by

a period of six weeks from today.

2 This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                                                 ( B. P. COLABAWALLA, J. )

                         Aswale                                1/1