Citation : 2022 Latest Caselaw 536 Bom
Judgement Date : 14 January, 2022
6 IAL 27604-21.doc
LAXMI
SUBHASH
SONTAKKE
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
LAXMI SUBHASH
SONTAKKE
ORDINARY ORIGINAL CIVIL JURISDICTION
Date: 2022.01.14
16:50:18 +0530
INTERIM APPLICATION (L) NO. 27604 OF 2021
IN
EXECUTION APPLICATION (L) NO. 27602 OF 2021
Mandir Darshan Co-op Hsg. Soc. Ltd. ..Applicant
(Orig. Judgment Creditor)
IN THE MATTER BETWEEN
Mandir Darshan Co-op Hsg. Soc. Ltd. .. Judgment Creditor/
Decree Holder (Org. Claimant)
Vs.
G. A. Builders Pvt. Ltd. ..Judg. Debtor
(Org. Respondent)
And
Senior Inspector ..Respondent
...
None for the Applicant.
Mr. Nilesh Ojha for the Respondents.
...
CORAM:- B. P. COLABAWALLA,J.
DATE :- JANUARY 14, 2022.
(THROUGH VIDEO CONFERENCING)
P. C.:
1. When the above matter is called out, none appears on behalf of the Applicant. In these circumstances, remove from the board.
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. )
Laxmi 1/1
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