Cholamandalam Invenstment And ... vs Lyba Tours And Travels And Anr
2025 Latest Caselaw 8760 Bom

Bombay High Court

Cholamandalam Invenstment And ... vs Lyba Tours And Travels And Anr on 13 December, 2025

              S.R. KARNIK                                                                      7 EXA.64.2021.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.64 OF 2021

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

                                      V/s.

              Lyba Tours and Travels 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