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Punjab National Bank ... vs Rajeev Vasant Sheth
2021 Latest Caselaw 17797 Bom

Citation : 2021 Latest Caselaw 17797 Bom
Judgement Date : 21 December, 2021

Bombay High Court
Punjab National Bank ... vs Rajeev Vasant Sheth on 21 December, 2021
Bench: A. K. Menon
                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                                     [ COMMERCIAL DIVISION ]

                                           INTERIM APPLICATION (LODGING) NO.7362 OF 2020
                                                                   IN
                             COMMERCIAL EXECUTION APPLICATION (LODGING) NO.7358 OF 2020

                           Punjab National Bank (International) Ltd.           .. Applicant-Decree Holder
                                     Vs.
                           Rajeev Vasant Sheth                                 .. Respondent-Judg. Debtor


                           Ms. Kashmira Khedekar, i/by Supreme Law House, for the Applicant-Decree
                           Holder.

                           None for the Respondent-Judgment Debtor.


                                                                        CORAM : A. K. MENON, J.

DATE : 21ST DECEMBER, 2021.

P.C. :

1. On behalf of the applicant-decree holder, learned counsel states that

one more attempt is to be made to serve through the Sheriff of Bombay.

Accordingly, fresh notice to be served on the respondent-judgment debtor.

2. List the IA on 20th January 2022.

(A.K. MENON, J.)

26-IA(L)-7362-2020.doc Digitally signed SNEHA by SNEHA ABHAY DIXIT ABHAY Date:

DIXIT   2021.12.22
        10:13:25 +0530     Dixit
 

 
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