Naresh G Hansrajani vs Messrs. Kaydee Cenduit Pipes And 3 ...
2022 Latest Caselaw 8568 Bom

                                                                            31-EXA-403-2017.doc


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

                                      EXECUTION APPLICATION NO. 403 OF 2017

                      NARESH G HANSRAJANI                          )...DECREE HOLDER
                          V/s.
                      MESSRS. KAYDEE CENDUIT PIPES                 )
                      AND OTHERS                                   )...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 execution application has been filed for execution of

exparte decree dated 24th April, , 2016 passed by this Court in

summary suit no. 2599 of 1985 for a sum of Rs. 3,32,295.97

alongwith further interest on the sum of Rs. 1,00,000/- @ 12%

p.a. from the next date from 21st September, 2004 till payment or

Digitally realisation.

signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:32 +0530

Nikita Gadgil 1/2 31-EXA-403-2017.doc

3. Let the execution application be served upon the judgment

debtors within a period of four weeks and an 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