M/S. Indusind Bank Ltd vs Vinod Bhagan Arakh And Anr
2021 Latest Caselaw 15962 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                                        NOTICE NO. 1133 OF 2017

                                                                  IN

                                            EXECUTION APPLICATION NO. 173 OF 2017



                      M/s. Indusind Bank Ltd.                                     ...   Applicant
                                vs.
                      Vinod Bhagan Arakh and Anr.                                 ...   Respondents


                      Ms. Kirti Pardeshi i/b. S.G.Legal & Associates for the Applicant/Claimant.
                      None for the Respondents.
                                                                    CORAM : A. K. MENON, J.

DATED : 17th NOVEMBER, 2021 P.C. :

1. This is a notice under Order 21 Rule 22. Notice is seen to be served on

respondent no.2. Respondent no. 2 is absent on call

2. However as far as respondent no. 1 is concerned learned counsel states

that notice has been returned with remark "left". The applicant did not have

the current address of respondent no.1. Accordingly I pass the following

order :

(i) Notice is therefore made absolute against respondent no.2.

(ii) As far as respondent no. 1 is concerned liberty is granted to apply RAJESHWARI RAMESH for fresh notice after ascertaining the current whereabouts of the PILLAI Digitally signed by judgment debtor. RAJESHWARI RAMESH PILLAI Date: 2021.11.18

17:49:50 +0530 39-N-1133-2017-EXA-173-2017.odt rrpillai

(iii) Notice is disposed in the above terms.

(iv) Execution shall proceed against respondent no. 2. If no steps are

taken against respondent no. 2 within a period of six months execution

application shall be placed for disposal before the appropriate court.

(A. K. MENON, J.)

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