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Ganesh Benzoplast Ltd. And Anr vs Dalvi Development Pvt. Ltd
2022 Latest Caselaw 59 Bom

Citation : 2022 Latest Caselaw 59 Bom
Judgement Date : 3 January, 2022

Bombay High Court
Ganesh Benzoplast Ltd. And Anr vs Dalvi Development Pvt. Ltd on 3 January, 2022
Bench: B.P. Colabawalla
                                                                       4CHOL 773-19.doc
LAXMI
SUBHASH
SONTAKKE
Digitally signed by
LAXMI SUBHASH
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SONTAKKE
Date: 2022.01.03
17:22:38 +0530
                                     ORDINARY ORIGINAL CIVIL JURISDICTION

                                        CHAMBER ORDER (L) NO.773 OF 2019
                                                       IN
                                      EXECUTION APPLICATION NO. 1349 OF 2012

                      Ganesh Benzoplast Ltd. & Anr.                             ...Plaintiffs
                                                                            (Decree Holder)
                               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. Mr. Ankhad, the learned Advocate appearing on behalf of

the Decree Holder has submitted that in view of the order passed by this

Court on 16th June, 2021 in Chamber Summons No. 1138/2019 in

Execution Application No. 1349 of 2012, nothing survives in the above

Chamber Order.

2. In view of the aforesaid statement, the Chamber Order is

accordingly disposed of.

                      Laxmi                          1/2
                                               4CHOL 773-19.doc


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.)




Laxmi                       2/2
 

 
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