Shriram City Union Finance Ltd vs Lokesh Amarchand Indora And 3 Ors
2022 Latest Caselaw 8551 Bom

                                                                     10. N 6-19 in EXA 2178-18.odt



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

                                              NOTICE NO. 6 OF 2019
                                                       IN
                                      EXECUTION APPLICATION NO. 2178 OF 2018

                      Shriram City Union Finance Ltd.            .. Decree Holder
                        V/s
                      Lokesh Amarchand Indora And Ors.           .. Judgment Debtors

                                               *******
                      Mr. Devendra V. Nawadkar i/b Dr. Saikumar Pathrudu for
                      Decree Holder.
                                               *******

                                                  CORAM: ABHAY AHUJA, JJ.

DATE : 29th AUGUST, 2022

P.C. :-

1. Mr. Nawadkar, learned counsel for the decree holder

submits that the principal borrower/principal judgment debtor

no. 1 has expired and seeks time to take steps to bring his legal

heirs on record.

2. Let the legal heirs of judgment debtor no. 1 be brought on

record within a period of two weeks. Let the fresh notice under

Order XXI Rule 22 of the CPC be issued only with respect to the Digitally signed by NIKITA NIKITA

legal heirs of judgment debtor no.1, within a period of two weeks YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:27 +0530

thereafter.

Nikita Gadgil 1/2

10. N 6-19 in EXA 2178-18.odt

3. As far as judgment debtors no. 2, 3 and 4 are concerned,

as and by way of last chance, let the notice under Order XXI

Rule 22 of the CPC be served upon the judgment debtors, within

a period of four weeks from today. Returnable date be extended

by a period of four weeks. Let the affidavit of service with

tangible proof thereof be filed by the next date.

4. List the matter on 26th September, 2022.

                                           (ABHAY AHUJA, J.)




Nikita Gadgil                                                    2/2