Lanvin Synthetics Private Limited vs Union Of India Through Secretary ...
2024 Latest Caselaw 14315 Bom

Bombay High Court

Lanvin Synthetics Private Limited vs Union Of India Through Secretary ... on 6 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                               919-EXA(L)-4782-2024.doc


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

                                      EXECUTION APPLICATION (L) NO. 4782 OF 2024


                      LANVIN SYNTHETICS PRIVATE LIMITED                     )...APPLICANT
                               V/s.
                      UNION OF INDIA THROUGH SECRETARY                      )
                      (FINANCE) DEPARTMENT OF REVENUE                       )...RESPONDENT

                      Mr.Rahul P. Jain i/by Alpha Chambers, Advocate for the Judgment
                      Creditor / Applicant.


                                                    CORAM    :     ABHAY AHUJA, J.

                                                    DATE     :     6th MAY 2024

                      P.C. :

1. When the matter is called out, Mr.Jain, learned Counsel, appears

for the Judgment creditor/Applicant and submits that since the Judge's

order has been signed, nothing survives in the matter and the

application may be disposed and the execution proceedings to proceed Digitally signed by

ARTI ARTI VILAS as per law.

VILAS KHATATE KHATATE Date:

2024.05.07 10:47:12 +0530 2. Ordered accordingly.

(ABHAY AHUJA, J.)