Tata Capital Financial Services Ltd. vs Julie Ryan Asurlekar
2025 Latest Caselaw 6131 Bom

Bombay High Court

Tata Capital Financial Services Ltd. vs Julie Ryan Asurlekar on 25 September, 2025

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

FOR REJECTION UNDER OS RULE 986 :

21. EXA(L)/14073/2023 34. EXA(L)/25776/2023

22. EXA(L)/14091/2023 35. EXA(L)/25903/2023

23. EXA(L)/14216/2023 49. EXA(L)/18847/2024

25. EXA(L)/23026/2023 50. EXA(L)/18958/2024

26. EXA(L)/23066/2023 53. EXA(L)/28520/2024

27. EXA(L)/23073/2023 54. EXA(L)/28533/2024

28. EXA(L)/23080/2023 55. EXA(L)/28551/2024

29. EXA(L)/23083/2023 56. EXA(L)/28558/2024

31. EXA(L)/24008/2023 57. EXA(L)/31966/2024

33. EXA(L)/25769/2023

Before : Anil H. Laddhad Prothonotary and Senior Master

Date : 25th September, 2025

Ms. Bijal Gogri i/b. M/s. OM Gujar Law Chambers, Advocate for Applicants

P.C. : Ld. Advocate for Applicants seeks three weeks time to remove office objections.

The Hon'ble Apex Court, vide Judgment dated 06.03.2025 passed in Civil Appeal Nos. 3640-3642 of 2025, so also, vide Judgment passed in Rahul S. Shah Vs. Jinendra Kumar Gandhi reported in (2021) 6 SCC 418 , directed to decide Execution Applications within six months from the date of filing. In view of the said directions, request of granting three weeks to remove office objections, cannot be accepted.

By way of last chance, in the interest of justice, Applicant to remove office objections on the Execution Applications and get the same numbered and/or registered within two weeks from the date of uploading of order, failing Execution Applications to stand rejected for non-compliance of O.S. Rule 986.

                                                                              Prothonotary and Senior Master




        Digitally
        signed by
MN    M N Kadam
      Date:
Kadam 2025.09.25
        17:12:26
        +0530