Pushpa D. Shah vs Santosh Sharmaandaditya ...
2025 Latest Caselaw 2303 Bom

Bombay High Court

Pushpa D. Shah vs Santosh Sharmaandaditya ... on 14 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

  2025:BHC-OS:13569


                                                                                               18-CHS-341-2019.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
           18:54:50
                                                     CHAMBER SUMMONS NO. 341 OF 2019
           +0530

                                                                      IN
                                                     CHAMBER SUMMONS NO. 840 OF 2014
                                                                      IN
                                                  EXECUTION APPLICATION NO. 95 OF 2002
                               Aditya Environment Services                 ... Applicant
                               Int he matter between :
                               Pushpa D. Shah                              ... Petitioner/Decree Holder
                                        Versus
                               Santosh Sharma                              ... Respondent/Judgment Holder
                                        And
                               Aditya Environment Services                 ... Applicant/Auction Purchaser
                                        And
                               The Commissioner for Taking
                               Account, High Court, Bombay                 ... Respondent
                                        And
                               Deepak Shah                                 ... Proposed Respondent
                                                                 ............
                               None present.
                                                                 ............

                                                                 CORAM          :        ABHAY AHUJA, J.

DATE : 14 AUGUST 2025

P.C. :

1. None for the Applicant.

18-CHS-341-2019.doc

2. On 24th July 2025 also none appeared for the Applicant and

the following order was passed :

"1. None for the Applicant.

2. List on 14th August 2025.

3. It is made clear that if none appears for the Applicant on the next date, this Court will dismiss the Chamber Summons."

3. As can be seen, it was made clear in paragraph 3 of the said

order that if none appears for the Applicant on the next date, this court

will dismiss the Chamber Summons.

4. Accordingly, since none appears for the Applicant, the

Chamber Summons stands dismissed.

(ABHAY AHUJA, J.)