M/S. Indusind Bank Ltd vs Rajeshprasad Choube And Anr
2021 Latest Caselaw 16149 Bom

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

                                                       NOTICE NO.913 OF 2017
                                                                   IN
                                                EXECUTION APPLICATION NO.323 OF 2017

                           IndusInd Bank Ltd.                                           .. Applicant
                                    Vs.
                           Rajeshprasad Choube and Anr.                                 .. Respondents


                           Ms. Kirti Pardeshi, i/by S.G. Legal & Associates, for the Applicant-Claimant.
                           None for the Respondents-Judgment Debtors.


                                                                     CORAM : A. K. MENON, J.

DATE : 22ND NOVEMBER, 2021.

P.C. :

1. Learned counsel for the applicant-bank states that she has instructions

to withdraw this Notice since it has not been possible to serve the respondents.

She however seeks liberty to file a fresh Notice, should the respondents be

located.

2. Accordingly, the Notice is disposed as withdrawn with liberty as

aforesaid.

(A.K. MENON, J.)

29-N-913-2017.doc Digitally signed SNEHA by SNEHA ABHAY DIXIT ABHAY Date:

DIXIT   2021.11.23
        14:37:36 +0530     Dixit