Anita Rajinder Rishi vs Deepak Pandurang Pawar
2021 Latest Caselaw 330 Bom

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                     SHERIFF REPORT NO. 3 OF 2021
                                                          IN
             COMMERCIAL EXECUTION APPLICATION NO. 252 OF 2019
                                                          IN
                                SUMMONS FOR JUDGMENT NO. 39 OF 2017
                                                          IN
                                  COMMERCIAL SUIT NO. 140 OF 2017


   Anita Rajinder Rishi                                                ...     Plaintiff
             vs.
   Deepak Pandurang Pawar                                              ...     Defendant


   Mr. Akash Menon a/w. Ms. B. Ramakrishnan i/b. Mr. Akash Menon for
   the Plaintiff.
   Mr. Girish Thakur for Defendants.
   Ms. Asha Bhuta for the Intervenor.
   Mr. D. S. Choudhari, Deputy Sheriff.

                                                             CORAM : A. K. MENON, J.

DATED : 6th JANUARY, 2021

P.C. :

1. The Sheriff's Report indicates that no bids have been received in

respect of the property in question. In that view of the matter fresh

attempt to be made after two months.

2. Sheriff's Report is disposed of.

(A. K. MENON, J.) Digitally signed by Rajeshwari Rajeshwari R. Pillai R. Pillai Date:

2021.01.07 11:58:40 +0530

23-sheriff report no 3-2021-COMEX-252-2019-sj-39-2017-coms-140-2017.doc rrpillai