Cholamandalam Investment And Finance ... vs Ramnarayan Gudri Giri S/O Gudri Giri And ...
2025 Latest Caselaw 8758 Bom

Bombay High Court

Cholamandalam Investment And Finance ... vs Ramnarayan Gudri Giri S/O Gudri Giri And ... on 13 December, 2025

              S.R. KARNIK                                                                    4 EXA.120.2020.doc



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            BEFORE THE NATIONAL LOK ADALAT
SUMIT
            Digitally signed
       by SUMIT
       RAMESH
                                       ORDINARY ORIGINAL CIVIL JURISDICTION
RAMESH KARNIK
KARNIK Date: 2025.12.18
       16:00:05 +0530




                                        EXECUTION APPLICATION NO.120 OF 2020

              Cholamandalam Investment and
              Finance Company Limited                                        .... Decree Holder

                                         V/s.

              Ramnarayan Gudri Giri s/o. Gudri
              Giri and Anr.                                                  .... Judgment Debtor
                                             ----------
              None for Decree Holder.
                                             ----------

                                                              CORAM : SHRI. ADVAIT M. SETHNA, J.

(HEAD OF THE PANEL)

SHRI. V. V. KATHARE, Registrar (Vigilance-II)

SHRI. D. V. KUTE, Dy. Registrar, Personnel

DATE : 13th DECEMBER, 2025

P.C. :-

1. None for Decree Holder.

2. It appears that the parties are not interested in pursuing the matter

before the National Lok Adalat.

3. Place the matter before Regular Court.

(D. V. KUTE) (V. V. KATHARE) (ADVAIT M. SETHNA, J.) MEMBER MEMBER HEAD OF THE PANEL