Phoenix Arc Pvt Ltd vs Baldev Sultan Singh
2022 Latest Caselaw 8566 Bom

                                                                              49-EXA-1087-2017.doc


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

                                      EXECUTION APPLICATION NO. 1087 OF 2017

                      PHOENIX ARC PVT LTD.                     )...DECREE HOLDER
                          V/s.
                      BALDEV SULTAN SINGH                      )...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 papers and proceedings it is observed that the

award is dated 15th December, 2014, whereas the application has been

made on 31st March, 2017, which is beyond the period of two years

from the date of award. Prima facie it appears that the notice under

Order XXI Rule 22 of the CPC may need to be issued in the matter.

3. List the matter on 12th September, 2022 for consideration.

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:29 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1