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Aditya Birla Finance Limited vs Sabbineni Surendra
2022 Latest Caselaw 4927 Bom

Citation : 2022 Latest Caselaw 4927 Bom
Judgement Date : 6 May, 2022

Bombay High Court
Aditya Birla Finance Limited vs Sabbineni Surendra on 6 May, 2022
Bench: G. S. Kulkarni
Shantanu D                           1                                   JO 85of2019

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                 ORDINARY ORIGINAL CIVIL JURISDICTION
                     JUDGE'S ORDER NO. 85 OF 2019
                                  IN
               EXECUTION APPLICATION (L) NO. 1085 OF 2016

Aditya Birla Finance Limited                  ..Applicant/Petitioner
                                                Claimant/Award Holder
                  Vs.
Mr. Sabbineni Surendra                        ..Respondent/Judgment
                                                Debtor
                               -----
Mr. Karan Bhosale a/w Rohit Jadhav, Anuja Divadkar i/b NDB Law for
the respondent.

                               CORAM :   G.S. KULKARNI, J.
                               DATE :    May 06, 2022.

P.C.:

1. Stand over to 14 June 2022.

2. In the meantime. the defendant is at liberty to file any application if so desired.

3. All contentions are explain kept open.

[G.S. KULKARNI, J.]

 
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