Yes Bank Limited vs Baldeep Singh Pama
2024 Latest Caselaw 3061 Bom

Bombay High Court

Yes Bank Limited vs Baldeep Singh Pama on 1 February, 2024

                                                                                    11-OSIA-64-2020.DOC




                                                                                                     Sumedh


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                    INTERIM APPLICATION NO. 64 OF 2020
                                                              IN
                                EXECUTION APPLICATION NO. 2392 OF 2022


                       Yes Bank Ltd                                                         ...Applicant
                             In the matter between
                       Yes Bank Ltd                                                      ...Applicant/
                                                                                        Decree Holder
                             Versus
                       Baldeep Singh Pama                                              ...Respondent/
                                                                                           Judgment
                                                                                             Debtor


                       Ms Bijal Gogri, with Shiny Roy i/b GNP Legal, for the Applicant.



                                                     CORAM     Kamal Khata, J.

DATED: 1st February 2024 PC:-

1. Ms Gogri, learned Counsel for the Applicant, seeks time to seek instruction from her clients.

2. The matter first came up 13th September 2023; none appeared on behalf of the Applicant. Then, on 18th October 2023, the Applicants sought four weeks' time to serve the Respondent and

Digitally signed by SUMEDH SUMEDH NAMDEO

SONAWANE Date:

2024.02.02 1st February 2024 14:22:20 +0530

11-OSIA-64-2020.DOC

to seek instructions from her clients. Today, the matter once again came up on board, and the learned counsel for the Applicant again seeks time.

3. List the matter on 1st March 2023.

4. The Applicant is put to notice that this is the final opportunity granted.

5. Matter to be listed on 1st March 2024 for dismissal.

(Kamal Khata, J)

1st February 2024