Integro Finserv Pvt Ltd vs L And T Finance Limited And 2 Ors
2024 Latest Caselaw 22661 Bom

Bombay High Court

Integro Finserv Pvt Ltd vs L And T Finance Limited And 2 Ors on 5 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                   963-IA-81-2023.doc


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

                                          INTERIM APPLICATION NO. 81 OF 2023
                                                          IN
                                      EXECUTION APPLICATION (L) NO. 1116 OF 2013

                      INTEGIRO FINSERV PVT. LTD                     )...APPLICANT

                                                    IN THE MATTER BETWEEN

                      L & T FINANCE LIMITED                         )...ORIGINAL CLAIMANT/
                                                                    DECREE HOLDER
                               V/s.
                      HARJINDER SINGH AND ANOTHER                   )...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 19:56:52 +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

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.

963-IA-81-2023.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.)