Piramal Capital And Housing ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 17316 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                        WP No. 23586 of 2023
                                (PIRAMAL CAPITAL AND HOUSING FINANCE LTD (PREVIOUSLY KNOWN AS DEWAN HOUSING
                                    FINANCE CORPORATION LIMIT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 16-10-2023
                                   Shri Ajay Sharma - Advocate for the petitioner.

                                   Shri Ankur Mody- Additional Advocate General for respondent/State.

Learned counsel for the petitioner submits that in compliance of the order dated 14.09.2023, an affidavit has been filed, however, prays for time to add on the judgment debtor and guarantor, if any, in the array of respondents.

A week's time, as prayed for, is granted to file the required application in that behalf.

                                (ROHIT ARYA)                               (AMAR NATH (KESHARWANI))
                                   JUDGE                                            JUDGE

                           pd




Signature Not Verified
Signed by: PAWAN
DHARKAR
Signing time: 10/16/2023
7:21:44 PM