Bai Mamubai Trust And Ors Vs Suchitra And Ors
.... endered by him. The High Court (Original Side) Rules are framed in exercise of power conferred on the High Court under the provisions of the Civil Procedure Code. On the Original Side of the High Court it is not the case like in the other cases where private receivers are appointed as the Court ...
Bombay High Court
I.C.I.C.I. Bank Ltd. Vs J.K. Synthetics Ltd. and State of Maharashtra
.... 1 of the High Court (Original Side) Rules. The learned counsel has further faintly contended that there was a theft in respect of certain plant and machinery in respect of which the Court Receiver was appointed and he was in possession and, therefore, also he contended that the amount claimed by him ...
Bombay High Court
I.C.I.C.I. Limited Vs Patheja Brothers Forgings and Stampings Limited and others
.... oned that this argument stands rejected by the judgment of the Apex Court in the case of State Bank of Bikaner and Jaipur Vs. M/s Ballabh Das and Co. and Others, . Before concluding it may be mentioned that before the Ordinance, there was a conflict of view regarding transfer of execution proceed ...
Bombay High Court
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