Sbi Cards And Payments Services ... vs Sathan K Asari
2022 Latest Caselaw 8560 Bom

                                                                               16-N-174-2019.doc


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

                                           NOTICE NO. 174 OF 2019
                                                    IN
                                   EXECUTION APPLICATION NO. 1162 OF 2019

                      SBI CARDS AND PAYMENTS
                      SERVICES PVT. LTD.                            )...DECREE HOLDER
                           V/s.
                      SATHAN K ASARI                                )...JUDGMENT DEBTOR

                      None present.
                                           CORAM       :       ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. None present for the parties.

2. From a perusal of the papers and proceedings, it is observed

that the notice under Order XXI Rule 22 of the CPC was issued

way back in November, 2019.

3. If by the next date, the notice is not served or parties or their

counsel remain absent, list the execution application for dismissal.

4. List the matter on 26th September, 2022. Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.30 12:25:58 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1