M/S. Shriram Transport Finance ... vs Ajmersingh Harbans Singh Khairon ...
2021 Latest Caselaw 15982 Bom

Citation : 2021 Latest Caselaw 15982 Bom
Judgement Date : 17 November, 2021

Bombay High Court

M/S. Shriram Transport Finance ... vs Ajmersingh Harbans Singh Khairon ... on 17 November, 2021

Bench: A. K. Menon

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                              ORDINARY ORIGINAL CIVIL JURISDICTION

                                                        NOTICE NO. 1077 OF 2017

                                                                  IN

                                             EXECUTION APPLICATION NO. 880 OF 2017



                      M/s. Shriram Transport Finance                ...   Claimants/Decree Holder
                      Company Limited represented by
                      POA Harishchandra Kharat
                               vs.
                      Ajmersingh Harbans Singh Khairon              ...     Respondents/Judgment Debtor
                      and Anr.


                      Ms. Sunita Perumal i/b. Mr. Sachin Masurkar for the Claimants


                                                                    CORAM : A. K. MENON, J.

DATED : 17th NOVEMBER, 2021

P.C. :

1. This notice under is said to be unserved. Affidavit of service indicates

that the respondent could not be found at the address and notice has been

returned unserved and unclaimed.

2. Liberty to apply for fresh notice after the judgment creditor ascertains

the address of the judgment debtor.

3. Notice no. 1077 of 2017 stands disposed. RAJESHWARI RAMESH PILLAI Digitally signed by (A. K. MENON, J.) RAJESHWARI RAMESH PILLAI Date: 2021.11.18

17:49:55 +0530 32-n-1077-2017-exa-880-2017.odt rrpillai