Integro Finserv Private Limited vs L And T Finance Ltd
2024 Latest Caselaw 22658 Bom

Bombay High Court

Integro Finserv Private Limited vs L And T Finance Ltd on 5 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                   965-IA-623-2023.doc


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

                                          INTERIM APPLICATION NO. 623 OF 2023
                                                          IN
                                         EXECUTION APPLICATION NO. 914 OF 2015

                      INTEGIRO FINSERV PVT. LTD                     )...APPLICANT

                                                    IN THE MATTER BETWEEN

                      L & T FINANCE LIMITED                         )...ORIGINAL CLAIMANT/
                                                                    DECREE HOLDER
                               V/s.
                      MATA KANJI & ANR.                             )...RESPONDENTS/
                                                                   JUDGMENT DEBTORS

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

                                                      CORAM    :    ABHAY AHUJA, J.

Digitally signed by ARTI VILAS ARTI KHATATE VILAS KHATATE Date:

2024.08.05 DATE : 5th AUGUST 2024 19:56:51 +0530

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

4th January 2024 could not be carried out, due to the absence of the

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

965-IA-623-2023.doc

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

dated 4th January 2024 is extended by a period of two weeks.

3. The praecipe, accordingly, stands disposed.

(ABHA`Y AHUJA, J.)