Bombay High Court
Shriram Chits (Mah) Ltd vs Verma Balkrisha And 2 Ors on 6 May, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.1114 OF 2011
SHRIRAM CHITS (MAH) LIMITED ...APPLICANT/
CLAIMANT
V/s.
MR. VIJAY MARUTI PATIL AND ORS. ...RESPONDENTS/
JUDGMENT DEBTORS
WITH
CHAMBER SUMMONS (L) NO.835 OF 2012
IN
EXECUTION APPLICATION NO.1114 OF 2011
AND
EXECUTION APPLICATION NO.315 OF 2016
WITH
NOTICE NO.19 OF 2019
IN
EXECUTION APPLICATION NO.315 OF 2016
AND
EXECUTION APPLICATION NO.317 OF 2016
WITH
NOTICE NO.42 OF 2019
IN
EXECUTION APPLICATION NO.317 OF 2016
AND
EXECUTION APPLICATION 366 OF 2016
WITH
NOTICE NO.45 OF 2019
IN
EXECUTION APPLICATION NO.366 OF 2016
AND
EXECUTION APPLICATION NO.369 OF 2016
WITH
NOTICE NO.315 OF 2018
IN
EXECUTION APPLICATION NO.369 OF 2016
AND
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EXECUTION APPLICATION 375 OF 2016
WITH
NOTICE NO.32 OF 2019
IN
EXECUTION APPLICATION NO.375 OF 2016
AND
EXECUTION APPLICATION NO.413 OF 2016
WITH
NOTICE NO.35 OF 2019
IN
EXECUTION APPLICATION NO.413 OF 2016
AND
EXECUTION APPLICATION NO.420 OF 2016
WITH
NOTICE NO.18 OF 2019
IN
EXECUTION APPLICATION NO.420 OF 2016
AND
EXECUTION APPLICATION NO.421 OF 2016
WITH
NOTICE NO.34 OF 2019
IN
EXECUTION APPLICATION NO.421 OF 2016
AND
EXECUTION APPLICATION NO.423 OF 2016
WITH
NOTICE NO.17 OF 2019
IN
EXECUTION APPLICATION NO.423 OF 2016
AND
EXECUTION APPLICATION NO.427 OF 2016
WITH
NOTICE NO.41 OF 2019
IN
EXECUTION APPLICATION NO.427 OF 2016
AND
EXECUTION APPLICATION NO.429 OF 2016
WITH
NOTICE NO.46 OF 2019
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IN
EXECUTION APPLICATION NO.429 OF 2016
AND
EXECUTION APPLICATION NO.432 OF 2016
WITH
NOTICE NO.44 OF 2019
IN
EXECUTION APPLICATION NO.432 OF 2016
AND
EXECUTION APPLICATION NO.435 OF 2016
WITH
NOTICE NO.29 OF 2019
IN
EXECUTION APPLICATION NO.435 OF 2016
AND
EXECUTION APPLICATION NO.657 OF 2016
WITH
NOTICE NO.248 OF 2018
IN
EXECUTION APPLICATION NO.657 OF 2016
AND
EXECUTION APPLICATION NO.1284 OF 2017
WITH
CHAMBER SUMMONS NO.203 OF 2018
IN
EXECUTION APPLICATION NO.1284 OF 2017
AND
EXECUTION APPLICATION NO.1285 OF 2017
AND
EXECUTION APPLICATION NO.1286 OF 2017
AND
EXECUTION APPLICATION NO.1287 OF 2017
AND
EXECUTION APPLICATION NO.1288 OF 2017
AND
EXECUTION APPLICATION NO.1289 OF 2017
AND
EXECUTION APPLICATION NO.1290 OF 2017
AND
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EXECUTION APPLICATION NO.1291 OF 2017
AND
EXECUTION APPLICATION NO.1292 OF 2017
AND
EXECUTION APPLICATION NO.1293 OF 2017
AND
EXECUTION APPLICATION NO.1294 OF 2017
AND
EXECUTION APPLICATION NO.1136 OF 2018
AND
EXECUTION APPLICATION NO.1138 OF 2018
AND
EXECUTION APPLICATION NO.1139 OF 2018
AND
EXECUTION APPLICATION NO.1380 OF 2018
AND
EXECUTION APPLICATION NO.1394 OF 2018
AND
EXECUTION APPLICATION NO.1396 OF 2018
AND
EXECUTION APPLICATION NO.1397 OF 2018
AND
EXECUTION APPLICATION NO.1420 OF 2018
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EXECUTION APPLICATION NO.1422 OF 2018
AND
EXECUTION APPLICATION NO.1460 OF 2018
AND
EXECUTION APPLICATION NO.1461 OF 2018
AND
EXECUTION APPLICATION NO.1464 OF 2018
AND
EXECUTION APPLICATION NO.1615 OF 2018
AND
EXECUTION APPLICATION NO.1616 OF 2018
AND
EXECUTION APPLICATION NO.1618 OF 2018
AND
EXECUTION APPLICATION NO.1619 OF 2018
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AND
EXECUTION APPLICATION NO.1621 OF 2018
AND
EXECUTION APPLICATION NO.1626 OF 2018
AND
EXECUTION APPLICATION NO.143 OF 2021
AND
EXECUTION APPLICATION NO.186 OF 2021
WITH
NOTICE (L) NO.11876 OF 2022
IN
EXECUTION APPLICATION NO.186 OF 2021
AND
EXECUTION APPLICATION NO.188 OF 2021
WITH
NOTICE (L) NO.26006 OF 2021
IN
EXECUTION APPLICATION NO.188 OF 2021
AND
EXECUTION APPLICATION NO.262 OF 2021
WITH
NOTICE (L) NO.25110 OF 2021
IN
EXECUTION APPLICATION NO.262 OF 2021
AND
EXECUTION APPLICATION NO.263 OF 2021
AND
EXECUTION APPLICATION NO.265 OF 2021
WITH
NOTICE (L) NO.26002 OF 2021
IN
EXECUTION APPLICATION NO.265 OF 2021
AND
EXECUTION APPLICATION NO.266 OF 2021
WITH
NOTICE (L) NO.25116 OF 2021
IN
EXECUTION APPLICATION NO.266 OF 2021
AND
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EXECUTION APPLICATION NO.267 OF 2021
AND
EXECUTION APPLICATION NO.268 OF 2021
WITH
NOTICE (L) NO.25112 OF 2021
IN
EXECUTION APPLICATION NO.268 OF 2021
AND
EXECUTION APPLICATION NO.270 OF 2021
WITH
NOTICE (L) NO.26007 OF 2021
IN
EXECUTION APPLICATION NO.270 OF 2021
AND
EXECUTION APPLICATION NO.272 OF 2021
AND
EXECUTION APPLICATION NO.275 OF 2021
AND
EXECUTION APPLICATION NO.277 OF 2021
WITH
NOTICE (L) NO.26004 OF 2021
IN
EXECUTION APPLICATION NO.277 OF 2021
AND
EXECUTION APPLICATION NO.279 OF 2021
WITH
NOTICE (L) NO.11885 OF 2022
IN
EXECUTION APPLICATION NO.279 OF 2021
WITH
NOTICE (L) NO.11883 OF 2022
IN
EXECUTION APPLICATION NO.279 OF 2021
AND
EXECUTION APPLICATION (L) NO.399 OF 2021
AND
EXECUTION APPLICATION NO.402 OF 2021
WITH
NOTICE (L) NO.13563 OF 2022
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IN
EXECUTION APPLICATION NO.402 OF 2021
AND
EXECUTION APPLICATION NO.409 OF 2021
WITH
NOTICE (L) NO.11878 OF 2022
IN
EXECUTION APPLICATION NO.409 OF 2021
AND
EXECUTION APPLICATION (L) NO.2204 OF 2021
AND
EXECUTION APPLICATION NO.390 OF 2022
WITH
NOTICE (L) NO.37036 OF 2022
IN
EXECUTION APPLICATION NO.390 OF 2022
AND
EXECUTION APPLICATION NO.391 OF 2022
WITH
NOTICE (L) NO.37039 OF 2022
IN
EXECUTION APPLICATION NO.391 OF 2022
AND
EXECUTION APPLICATION NO.392 OF 2022
WITH
NOTICE (L) NO.37080 OF 2022
IN
EXECUTION APPLICATION NO.392 OF 2022
AND
EXECUTION APPLICATION NO.156 OF 2023
AND
EXECUTION APPLICATION NO.157 OF 2023
AND
EXECUTION APPLICATION NO.331 OF 2023
AND
EXECUTION APPLICATION NO.332 OF 2023
AND
EXECUTION APPLICATION NO.371 OF 2023
AND
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EXECUTION APPLICATION NO.372 OF 2023
AND
EXECUTION APPLICATION NO.373 OF 2023
Mr. Devendra Nawadkar with Mr. Mohan Raut, Advocates for the
Applicant.
Mr. Aditya Thakkar-Amicus Curiae is present.
CORAM : ABHAY AHUJA, J.
DATE : 06 MAY, 2024.
P.C. :
1. Pursuant to earlier order dated 8th April, 2024, today when the
matter is called out, Mr. Aditya Thakkar, learned counsel of the Court who
has been appointed as Amicus Curiae in the matter has prepared a
detailed note for the consideration of the Court and also taken this Court
through the said note.
2. Let the said note be considered by Mr. Devendra Nawadkar, learned
counsel for the Applicant and revert with his comments.
3. List on 24th June, 2024 on the supplementary board.
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4. This Court appreciates the services of Mr. Aditya Thakkar, learned
Amicus Curiae in the matter with a request to attend the matter on the
next date.
(ABHAY AHUJA, J.)
PRIYA
RAJESH
SOPARKAR
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