Bombay High Court
1) Shriram City Union Finance Ltd vs Avinash Ramchandra Bhoite on 3 March, 2024
Author: S. M. Modak
Bench: S. M. Modak
Digitally signed
by SATISH
RAMCHANDRA
SATISH SANGAR
RAMCHANDRA
SANGAR Date:
2024.03.02
19:59:42 15-EXA-2121-2018 & Ors.odt
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
BEFORE THE NATIONAL LOK ADALAT
[SR. NO. 15]
EXECUTION APPLICATION NO. 2121 OF 2018
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Amit Anand Gaikwad and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 94]
EXECUTION APPLICATION (L) NO. 6447 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Harpreet Singh and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 95]
EXECUTION APPLICATION (L) NO. 6454 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Ritesh M. Shah ...Respondent
Judgment-Debtor
Satish Sangar 1/7
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15-EXA-2121-2018 & Ors.odt
WITH
[SR. NO. 96]
EXECUTION APPLICATION (L) NO. 6455 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Saldanha Anthony R ...Respondent
Judgment-Debtor
WITH
[SR. NO. 97]
EXECUTION APPLICATION (L) NO. 6456 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Avinash Ramchandra Bhoite ...Respondent
Judgment-Debtor
WITH
[SR. NO. 98]
EXECUTION APPLICATION (L) NO. 6601 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Ankesh Janardan Kambli and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 99]
EXECUTION APPLICATION (L) NO. 6603 OF 2022
Satish Sangar 2/7
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15-EXA-2121-2018 & Ors.odt
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Mangal Singh and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 100]
EXECUTION APPLICATION (L) NO. 6607 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Laeeq Abdullatif Khan and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 102]
EXECUTION APPLICATION (L) NO. 6610 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Umesh R Borkar and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 103]
EXECUTION APPLICATION (L) NO. 6611 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Satish Sangar 3/7
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15-EXA-2121-2018 & Ors.odt
Vs.
Krishna Shankar Pawar and 2 Ors. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 104]
EXECUTION APPLICATION (L) NO. 6639 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Siddhi Plastics ...Respondent
Judgment-Debtor
WITH
[SR. NO. 105]
EXECUTION APPLICATION (L) NO. 6640 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Leela Raghavan ...Respondent
Judgment-Debtor
WITH
[SR. NO. 106]
EXECUTION APPLICATION (L) NO. 6641 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Vikash Laxman Ghorui ...Respondent
Judgment-Debtor
Satish Sangar 4/7
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15-EXA-2121-2018 & Ors.odt
WITH
[SR. NO. 107]
EXECUTION APPLICATION (L) NO. 6885 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Dilipkumar Ramchandra Tambe and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 108]
EXECUTION APPLICATION (L) NO. 6895 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Gajanan Vasant Gawhale ...Respondent
Judgment-Debtor
WITH
[SR. NO. 109]
EXECUTION APPLICATION (L) NO. 6932 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Ritesh M. Shah and Anr. ...Respondents
Judgment-Debtor
WITH
[SR. NO. 110]
EXECUTION APPLICATION (L) NO. 6950 OF 2022
Satish Sangar 5/7
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15-EXA-2121-2018 & Ors.odt
Shriram City Union Finance Ltd. ...Applicant
POA - Daulat Hari Shambharkar Claimant
Vs.
Prem Shankar Choubey ...Respondent
Judgment-Debtor
WITH
[SR. NO. 111]
EXECUTION APPLICATION (L) NO. 6960 OF 2022
Shriram City Union Finance Ltd. ...Applicant
Claimant
Vs.
Mahesh Sitaram Jha and Anr. ...Respondents
Judgment-Debtor
***
Ms.Vaishnavi Gavkar i/b. Mr.Devendra Nawadkar and Mr.Saikumar
Pathrudu M. - Advocates for Applicant - Claimant.
***
CORAM : S. M. MODAK J.
[HEAD OF THE PANEL]
V. V. KATHARE
REGISTRAR (VIGILANCE-II)
MEMBER
S. N. PHAD
DEPUTY REGISTRAR
MEMBER
DATED : 03rd MARCH, 2024
P.C. :-
1. Ld. Advocate for the applicant - Claimant Ms.Vaishnavi Gavkar,
15-EXA-2121-2018 & Ors.odt
holding for learned Advocate Mr.Devendra Nawadkar and Shri.Saikumar
Pathrudu M., is present and requested for referring the matters back to
the Court for disposal according to law as the settlement is not possible.
2. The matters be placed before the Regular Court.
[S. N. PHAD] [V. V. KATHARE] [ S. M. MODAK J.]
MEMBER MEMBER HEAD OF THE PANEL
