The Shamrao Vithal Co-Operative Bank ... vs Yuva Textile Industries Limited And 2 ...
2025 Latest Caselaw 2300 Bom

Bombay High Court

The Shamrao Vithal Co-Operative Bank ... vs Yuva Textile Industries Limited And 2 ... on 14 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                           15-CHS-1023-2015.doc


                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally signed
           by KANCHAN
           PRASHANT
                                                  ORDINARY ORIGINAL CIVIL JURISDICTION
KANCHAN    DHURI
PRASHANT   Date:
DHURI      2025.08.14
           18:54:49
                                                    CHAMBER SUMMONS NO. 1023 OF 2015
           +0530

                                                                    IN
                                                  EXECUTION APPLICATION NO. 579 OF 2014
                               Rahul Kishore Samat                           ... Applicant/Intervenor
                               In the matter between :
                               The Shamrao Vithal
                               Co-operative Bank Ltd.                        ... Claimant
                                        Versus
                               Yuva Textile Industries Limited and others ... Respondents
                                                              ............
                               Mr. Vivek Phadke, Advocate for the Applicant.
                               Mr. Nikhil Rajani (through VC), Advocate for the Judgment Creditor.
                                                              ............

                                                                 CORAM       :       ABHAY AHUJA, J.

                                                                 DATE        :       14 AUGUST 2025

                               P.C. :

1. Once again time is being sought on behalf of the Claimant-

Bank to file reply to the Chamber Summons, submitting that they were

not having papers in the matter.

2. Mr. Phadke, learned Counsel, appears for the Applicant in the

Chamber Summons and draws this Court's attention to the order dated

15th October 2024, submitting that on that day itself, the same

Advocate had appeared on behalf of the Claimant-Bank and a copy of

15-CHS-1023-2015.doc

the Chamber Summons was also supplied to him, however once again

time is being sought on the same ground.

3. Mr. Phadke, submits that by order dated 15th October 2024,

the Applicant has however been protected.

4. Only as and by way of last indulgence, the Claimant to file

reply within a period of two weeks, with copy to the other side.

Rejoinder, be filed in two weeks thereafter, with copy to the other side.

5. List on 8th October 2024.

6. Any further request for time will be met with costs.

(ABHAY AHUJA, J.)