Hdfc Bank Ltd vs Gurumukhsingh Bhagatsingh Mukhtiar
2024 Latest Caselaw 1765 Bom

Bombay High Court

Hdfc Bank Ltd vs Gurumukhsingh Bhagatsingh Mukhtiar on 22 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                                                   7-EXA 1291.2019.doc

                    Kavita S. J.

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

                                     EXECUTION APPLICATION NO.1291 OF 2019

                    HDFC Bank Ltd.,                                     ...Applicant/
                                                                         Claimant/
                                                                         Decree Holder
                            Versus

                    Gurumukhsingh Bhagatsingh Mukhtiar                  ...Respondent
                                                                         Judgment Debtor
                                                        ----------
                    Ms. Bijal Gogri i/b OM Gujar Law Chambers, Advocate for Applicant/
                    Decree Holder.
                                                        ----------
                                                        CORAM : R.I. CHAGLA J.

                                                        DATE         : 22ND JANUARY, 2024.

                    ORDER :

1. The learned Counsel appearing for the Applicant states that

requisite steps have been taken for attachment of property of the

Respondent/Judgment Debtor. She has sought time on that account.

2. By the order dated 8th January, 2024, instructions were not

forthcoming from the Claimant/Decree Holder. Therefore, this Court

KAVITA SUSHIL on the request of the learned Counsel for the Claimant had stood JADHAV

over the matter for two weeks. It was made clear that in the event

7-EXA 1291.2019.doc

Claimant/Decree Holder does not give necessary instructions within

the prescribed period, the Execution Application shall stand

dismissed without reference to the Court. In view of the instructions

now given by the Claimant to the Advocate on record for taking

requisite steps for attachment of property of the

Respondent/Judgment Debtor, the time sought to effect the same is

being granted.

3. Accordingly, the Execution Application shall be placed on

11th March, 2024 and shall no long be shown under the caption "for

Dismissal" under Rule 329 of the Bombay High Court (O.S.) Rules,

1980.

[ R.I. CHAGLA, J. ]