M/S. Shriram Transport Finance ... vs Virendra Kumar Jogiram And Anr
2021 Latest Caselaw 15983 Bom

Citation : 2021 Latest Caselaw 15983 Bom
Judgement Date : 17 November, 2021

Bombay High Court

M/S. Shriram Transport Finance ... vs Virendra Kumar Jogiram And Anr on 17 November, 2021

Bench: A. K. Menon

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                                        NOTICE NO. 1076 OF 2017

                                                                  IN

                                            EXECUTION APPLICATION NO. 884 OF 2017



                      M/s. Shriram Transport Finance                     ...        Claimant/Decree Holder
                      Company Limited.
                               vs.
                      Virendra Kumar Jogiram and Anr.                    ...     Respondents/Jdg. Debtor


                      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. 1076 of 2017 stands disposed.

RAJESHWARI
RAMESH
PILLAI                                                                                  (A. K. MENON, J.)
Digitally signed by
RAJESHWARI
RAMESH PILLAI
Date: 2021.11.18

17:49:51 +0530        31-N-1076-2017-EXA-884-2017.odt
                      rrpillai