Axis Bank (Formerly Known As Uti ... vs Sunil Bhagwan Shinde
2021 Latest Caselaw 15918 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                         INTERIM APPLICATION (LODGING) NO.23134 OF 2021
                                                                   IN
                                      EXECUTION APPLICATION (LODGING) NO.23130 OF 2021

                           Axis Bank
                           (Formerly known as UTI Bank Ltd.)                .. Applicant-Award Holder
                                      Vs.
                           Sunil Bhagwan Shinde                             .. Respondent-Judg. Debtor


                           Ms. Juhi Bhogle, with Ms. Sonali Sabale, Mr. M.B. Kale and Ms. Gauri M. Joshi,
                           i/by O.M. Goyal Law Chambers, for the Applicant-Award Holder.

                           None for the Respondent-Judgment Debtor.



                                                                     CORAM : A. K. MENON, J.

                                                                     DATE      : 16TH NOVEMBER, 2021.
                           P.C. :

1. Learned counsel for the applicant-award holder states that the

respondent-judgment debtor has refused service. The affidavit-of-service

sought to be tendered records that at one address, the postal endorsement is to

the effect that the respondent has left the premises and at the second address,

it states that the respondent refused to accept the postal packet.

2. At this stage, at the request of learned counsel for the applicant-award

holder, stand over to 22nd November 2021.

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA

27-IAL-23134-2021.doc ABHAY DIXIT ABHAY Date:

2021.11.16 DIXIT Dixit 16:13:32 +0530