Integiro Finserv Pvt.Ltd. - Applicant vs Cfm Asset Reconstruction Private ...
2024 Latest Caselaw 22657 Bom

Bombay High Court

Integiro Finserv Pvt.Ltd. - Applicant vs Cfm Asset Reconstruction Private ... on 5 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                  960-IA-2747-2022.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                         INTERIM APPLICATION NO. 2747 OF 2022
                                                          IN
                                        EXECUTION APPLICATION NO. 2874 OF 2015

                      INTEGIRO FINSERV PVT. LTD                     )...APPLICANT

                                                    IN THE MATTER BETWEEN

                      CFM ASSET RECONSTRUCTION PRIVATE )
                      LIMITED                          )...ORIGINAL CLAIMANT/
                                                       DECREE HOLDER
                           V/s.
                      PRATAPBHAI BAHADURBHAI JALU & ORS. )...RESPONDENTS/
                                                       JUDGMENT DEBTORS

                      Mr.Yash Dadriwal i/b D.S. Law, Advocate for the Applicant.
                      None for the Respondents.

        Digitally
        signed by
        ARTI VILAS
                                                      CORAM    :    ABHAY AHUJA, J.

ARTI    KHATATE
VILAS
KHATATE Date:
        2024.08.05
        19:56:52
        +0530                                         DATE     :    5th AUGUST 2024

                      P.C. :

1. Mr.Dadriwal, learned Counsel, appears for the Applicant and

submits that pursuant to order dated 3rd May 2024, the record has been

reconstructed. However, since the substitution granted by order dated

15th December 2023 could not be carried out, due to the absence of the

record, this Court may extend the time to effect the substitution.

960-IA-2747-2022.doc

2. Accordingly, the time to carry out amendment granted by order

dated 15th December 2023 is extended by a period of two weeks.

3. The praecipe, accordingly, stands disposed.

(ABHAY AHUJA, J.)