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Unity Small Finance Bank Ltd vs Msm Networks Enterprises And ...
2022 Latest Caselaw 2338 Bom

Citation : 2022 Latest Caselaw 2338 Bom
Judgement Date : 8 March, 2022

Bombay High Court
Unity Small Finance Bank Ltd vs Msm Networks Enterprises And ... on 8 March, 2022
Bench: B.P. Colabawalla
                                                                         20 ia 303-22..doc
         Digitally
         signed by

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         LAXMI
LAXMI    SUBHASH
SUBHASH SONTAKKE
SONTAKKE Date:
         2022.03.09
         17:12:41
         +0530
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                     INTERIM APPLICATION NO. 303 OF 2022
                                                           IN
                                  EXECUTION APPLICATION (L) NO. 484 OF 2022

                      Unity Small Finance Bank Ltd.                    ..Applicant/Org. Claimant

                           Vs.
                      MSM Networks Enterprises & Anr.                              ..Respondents

                                                          .....
                      Mrs. Disha Karambar Mulgaonkar, Priya Rita & Omkar Dalvi for the
                      Applicant.
                      Mr. Vivek Patil i/b. Vivek Patil & Associates for the Respondents.
                                                          .....

                                                       CORAM:- B. P. COLABAWALLA,J.

DATE :- MARCH 08, 2022.

P. C.:

1. The learned Advocate appearing on behalf of the Judgment

Debtors requests for two weeks' time to file affidavit in reply to the

above Interim Application.

2. In these circumstances, it is directed that the Judgment

Debtors shall file their affidavit in reply, if any, on or before 22 nd March,

2022 and serve a copy of the same on the advocates for the Judgment

Creditor.

                      Laxmi                               1/2
                                                  20 ia 303-22..doc


3. Place the above matter on board on 24th March, 2022.

4. 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                              2/2
 

 
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