The Mahalakshmi Glass Works Pvt. ... vs M/S Osian'S Connoisseurs Art Pvt. ...
2021 Latest Caselaw 14789 Bom

                                                                            7-n-1415-2017.doc

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

                                             NOTICE NO.1415 OF 2017
                                                         IN
                                   COMM. EXECUTION APPLICATION NO. 77 OF 2017


                        The Mahalakshmi Glass Works Pvt. Ltd.           ...Applicant/
                                                                        Decree Holder

                               Versus

                        Osian's Connoisseurs of Art Pvt. Ltd. &         ...Defendants /
                        Anr.                                            Judgment-Debtors

                                                      WITH
                                       INTERIM APPLICATION NO. 1863 OF 2020
                                                        IN
                                              NOTICE NO.1415 OF 2017
                                                      ----------
                        Ms. Zahra Padamsee           i/b.     Vashi     &   Vashi   for   the
                        Applicant/Claimant.
                                                      ----------

                                                      CORAM :          R.I. CHAGLA J

                                                      DATE         :   8 October 2021

                        ORDER :

1. Learned Counsel for the Applicant/Decree-holder SHARAYU PANDURANG KHOT states that the Notice No. 1415 of 2017 issued under Order XXI Digitally signed by SHARAYU PANDURANG KHOT Rule 22 of the Code of Civil Procedure, 1908 has been served by Date:

2021.10.12 18:41:46 +0530

the bailiff from the Offce of Sheriff of Mumbai upon the

7-n-1415-2017.doc

Defendants/Judgment-Debtors. She undertakes to fle an

Affdavit of Service on or before the next date.

2. The Applicant/Decree-holder shall fle an Affdavit

of Service evidencing service of the notice issued under Order

XXI Rule 22 of the CPC within a period of one week from today.

3. Notice No. 1415 of 2017 is adjourned to 14th October

2021.

[R.I. CHAGLA J.]