Citation : 2024 Latest Caselaw 208 Bom
Judgement Date : 4 January, 2024
2024:BHC-OS:237
49-ial-21383-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.21383 OF 2022
IN
EXECUTION APPLICATION NO.2287 OF 2015
Integro Finserv Private Ltd. ...Applicant
In the matter between
CFM Asset Reconstruction Private Ltd. ...Ori.
Claimants/
Decree Holder
Versus
Charanjeet Kaur Bhatia & Ors. ...Respondents /
Judg. Debtors.
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Mr. Yash Dadriwal i/b. DS Law for the Applicant.
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CORAM : R.I. CHAGLA J.
DATE : 4TH JANUARY, 2024.
ORDER :
1. The present Interim application is taken out seeking
substitution of the Applicant in place of Decree holder, L & T Finance
Ltd. a Company incorporated under the provisions of Companies Act,
1956.
49-ial-21383-2022.doc
2. The Execution Application was originally filed by L & T
Finance Ltd. against the Judgment Debtors. Thereafter by a Deed of
Assignment dated 26th June, 2019 under the provisions of the
Securitization and Reconstruction of Financial Assets and
Enforcement of Securities Act, 2002 (SARFAESI Act), the entire
outstanding loans / debt against the borrowers together with the
future interest as agreed on all receivables including the underlying
security interest created thereof and all the rights, title, interest of the
Assignor was assigned in favour of CFM Asset Reconstruction Pvt.
Ltd., an Asset Reconstruction Company. Accordingly, CFM Asset
Reconstruction Pvt. Ltd. was allowed to come in the place of L & T
Finance Ltd. in the above Execution Application.
3. An additional Affidavit in Support of the Application
dated 30th August, 2023 has been filed which places on record the
further Deed of Assignment dated 16th February, 2022 by which the
erstwhile Assignee i.e. CFM Asset Reconstruction, has assigned its
debt in favour of the present Applicant, which includes the entire
outstanding loans / debts against the borrowers as well as all the
rights, title and interest of the Assignor.
49-ial-21383-2022.doc
4. In view of the aforementioned Deeds of Assignment, I
deem it appropriate to allow the Interim Application, in terms of
prayer Clauses (a) and (b) as per the Schedule of Amendment.
5. The necessary amendment shall be carried out within a
period of two weeks from today.
6. Re-verification is dispensed with.
[ R.I. CHAGLA J. ]
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