Clix Capital Services Pvt Ltd vs K.C.Sheth And 4 Ors
2021 Latest Caselaw 15497 Bom

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


                                    INTERIM APPLICATION (L) NO.22340 OF 2021
                                                     WITH
                                         SHERIFF'S REPORT NO.70 OF 2021
                                                     WITH
                        COMMERCIAL EXECUTION APPLICATION NO.17 OF 2021
                                                       IN
                                          NOTICE (L) NO.11887 OF 2021


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



               Mr. Farooq A. Chawdhary for the applicant/decree holder.



                                                        CORAM : A. K. MENON, J.

DATED : 27TH OCTOBER, 2021.

P.C. :

1. Pursuant to order dated 11th October, 2021 it is stated that the

property is now stands attached. The applicant shall therefore

proceed to seek sale of the property in accordance with law.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.10.28

10:24:09 +0530

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2. In view of the same, IA is disposed.

3. Report is also disposed in the above terms.

(A. K. MENON, J.)

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