M/S Indusind Bank Ltd vs Noor Mohd A Raheman Shiakh And Anr
2021 Latest Caselaw 15981 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             ORDINARY ORIGINAL CIVIL JURISDICTION
                                                        NOTICE NO. 1157 OF 2017
                                                                  IN
                                            EXECUTION APPLICATION NO. 246 OF 2017


                      M/s. Indusind Bank Ltd.                                     ...    Applicant
                               vs.
                      Noor Mohd A. Raheman Shaikh & 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. Respondent no. 1 is seen to

be served. Respondent no. 1 is absent on call. Accordingly I pass the

following order :

(i) Notice against respondent no. 1 is made absolute. Execution shall

proceed against respondent no.1. If no steps are taken within six months

execution application shall stand rejected without further reference to Court.

(ii) As far as respondent no. 2 is concerned the judgment creditor is

granted liberty to apply for fresh notice after ascertaining the whereabouts of

the Judgment debtor no.2.

(iii) Notice is disposed in the above terms. RAJESHWARI RAMESH PILLAI Digitally signed by (A. K. MENON, J.) RAJESHWARI RAMESH PILLAI Date: 2021.11.18

17:49:56 +0530 41-N-1157-2017-EXA-246-2017.odt rrpillai