Sanjay Kumar vs Ajit Kamath
2021 Latest Caselaw 16315 Bom

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


                                                 SHERIFF'S REPORT NO.74 OF 2021
                                                              IN
                             COMMERCIAL EXECUTION APPLICATION NO.125 OF 2017


                    Sanjay Kumar                                     .. Plaintiff/Applicant
                             v/s.
                    Ajit Kamath                                      .. Defendant



                    Mr. Nikhil Patil i/b. P.M. Jadhav for the plaintiff.

                    Mr. D. S. Chaudhary, Dy. Sheriff.


                                                           CORAM : A. K. MENON, J.

DATED : 24TH NOVEMBER, 2021. P.C. :

1. The Report seeks directions as to conducting auction of the

attached property. It is stated that the this is a third attempt.

According to the applicant-judgment creditor, the proposed sale

should be persuade in the property auctioned.

2. Accordingly, report is made absolute in terms of prayer clauses (a)

and (b).

3. Report is disposed in the above terms.

Digitally signed by SANDHYA

(A. K. MENON, J.) SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.11.25 10:52:15 +0530

6.report-74 (comex-125-17).doc wadhwa