Vida Jewellery L..L.C, U.A.E vs Rajesh Kumar Pratapbhai Soni ...
2021 Latest Caselaw 15128 Bom

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                             [ COMMERCIAL DIVISION ]

                         NOTICE (LODGING) NO.12767 OF 2021
                                        IN
            COMMERCIAL EXECUTION APPLICATION NO.15 OF 2021

Vida Jewellery LLC, UAE                          .. Applicant-Decree Holder
            Vs.
Rajesh Kumar Pratapbhai Soni                     .. Respondent-Judg. Debtor


Advocate, i/by India Law LLP, for the Applicant-Decree Holder.
Respondent is present in person.


                                          CORAM : A. K. MENON, J.

                                          DATE      : 20TH OCTOBER, 2021.

P.C. :

1. This is a notice seeking corrections under Order XXI Rule 22 of the

CPC, permitting the applicant-decree holder to proceed in execution.

Respondent is said to be served, as set out in the affidavit-of-service dated 2 nd

September 2021, which is affirmed by the bailiff of the Sheriff of Bombay and

which records that the postal packets sent to the respondent has returned

unclaimed. Exhibit-B to the affidavit-of-service shows that the postal cover is

unclaimed at one of the addresses in Borivali (West).

2. I am of the view that this notice is liable to be made absolute since

there is no opposition.

23-N(L)-12767-2021.doc Dixit

3. At this stage, the respondent-judgment debtor appears in person and

seeks time to engage an Advocate. He states that he has not received copy of

the notice. Accordingly, at his request, list the Notice and Execution

Application on 27th October 2021.

4. It is made clear that no fresh notice will be served on the respondent-

judgment debtor.

(A.K. MENON, J.)

Digitally signed SNEHA by SNEHA ABHAY DIXIT 23-N(L)-12767-2021.doc ABHAY Date:

DIXIT 2021.10.22 11:45:32 +0530 Dixit