Clix Capital Services Pvt Ltd vs K.C.Sheth And 4 Ors
2021 Latest Caselaw 14858 Bom

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


                                           INTERIM APPLICATION (L) NO.22340 OF 2021
                                                              IN
                              COMMERCIAL EXECUTION APPLICATION NO.17 OF 2021


                     Clix Capital Services Pvt. Ltd.                 .. Applicant/Decree
                                                                           Holder/Org.Plaintiff
                              v/s.
                     K.C. Sheth, HUF & Ors.               .. Judgment Debtors/Org.Defendnats



                     Mr. Farooq A. Choudhary for the applicant.



                                                               CORAM : A. K. MENON, J.

DATED : 11TH OCTOBER, 2021.

P.C. :

1. The learned counsel for the applicant states that pursuant to the

order dated 9th September, 2021 service by publication has been

carried out. He has filed affidavit of service which is dated 18 th

September, 2021. The same is on record.

2. None for the respondent. The interim application seeks an order

permitting Notice (L) no.11887 of 2021 be made absolute.

Accordingly, I pass the following order;

Digitally signed by

SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.10.12

22.ial-22340-21.doc 14:20:46 +0530

wadhwa

(i) Notice is made absolute in terms of prayer clause (a).

(ii) Registry shall issue Warrant of Attachment and Sheriff to

proceed to attach the property described in the schedule to the

Execution Application.

(iii) Sheriff to file a report on 27th October, 2021.

(iv) S.O.to 27th October, 2021.

(A. K. MENON, J.)

22.ial-22340-21.doc wadhwa