Doha Bank vs Keshruwala Pankaj Kumar Pravin ...
2021 Latest Caselaw 2985 Bom

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                           INTERIM APPLICATION NO. 2367 OF 2020
                                                              IN
                             COMMERCIAL EXCUTION APPLICATION (L) NO. 394 OF 2020


                       Doha Bank                                         ... Applicant
                       vs.
                       Keshruwala Pankaj Kumar                          ... Respondent
                       Pravin Chandra and Anr
                                                             WITH
                                           INTERIM APPLICATION NO. 2368 OF 2020
                                                              IN
                             COMMERCIAL EXCUTION APPLICATION (L) NO. 536 OF 2020


                       Doha Bank, Dubai Branch                           ... Applicant
                       vs.
                       Shyam Ayinippully                                ... Respondent
                       S/o/. Subramanian Ayinippully
                                                             WITH
                                           INTERIM APPLICATION NO. 2376 OF 2020
                                                              IN
                             COMMERCIAL EXCUTION APPLICATION (L) NO. 685 OF 2020


                       Doha Bank, Dubai Branch                           ... Applicant
                       vs.
                       Dimple Girish Raghoowanshi & Anr                 ... Respondent


                       Mr. Kezer Kharawala i/b. Lex Juris for the Applicant / Decree Holders.
                       None for the Respondent / Judgment Debtor.
Rajeshwari
R. Pillai
Digitally signed by
Rajeshwari R. Pillai
Date: 2021.02.15
18:00:10 +0530
                                                                                                1/2
                       19-IA-2367-2020-COMEXL-394-2020.doc
                       rrpillai
                                         CORAM : A. K. MENON, J.

DATED : 15th FEBRUARY, 2021 P.C. :

1. Mr. Kharawala seeks time to issue fresh notice to the defendant.

The record indicates that pursuant to order dated 12 th December, 2020

notice has been issued to the respondent. However report of service is

not on record. Prothonotary and Senior Master to place on record

service report, if any.

2. Fresh notice to be served and Affidavit of service to be filed on or

before 6th March, 2021.

3. List on 9th March, 2021.

(A. K. MENON, J.)

19-IA-2367-2020-COMEXL-394-2020.doc rrpillai