Phoenix Arc Pvt. Ltd vs Milissa Maria Dsouza
2022 Latest Caselaw 8569 Bom

                                                                      50-EXA-1659-2017.doc


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

                                  EXECUTION APPLICATION NO. 1659 OF 2017

                      PHOENIX ARC PVT. LTD.                   )...DECREE HOLDER
                           V/s.
                      MILISSA MARIA DSOUZA                    )...JUDGMENT DEBTOR

                      Ms. Nikita Lad i/b Ms. Chhaya Pandya, Advocate for the Decree
                      Holder.


                                         CORAM     :     ABHAY AHUJA, J.

                                         DATE      :     29th AUGUST 2022

                      P.C. :

1. Ms. Nikita Lad h/f Ms. Pandya, learned counsel for the

decree holder submits that since the award is dated 30 th

November, 2013 and the application is dated 29 th March 2017, as

prayed for in paragraph J of the said application, a notice under

Order XXI Rule 22 of the CPC would need to be issued as the first

step.

Digitally

2. Having perused the papers and proceedings, issue notice signed by NIKITA NIKITA YOGESH YOGESH GADGIL

under Order XXI Rule 22 of the CPC, returnable in four weeks. GADGIL Date:

2022.08.29 16:40:28 +0530

Nikita Gadgil 1/2 50-EXA-1659-2017.doc

3. Let the said notice be served on the judgment debtors and

an affidavit of service with tangible proof thereof be filed by the

next date.

4. List the matter on 9th November, 2022.

                                   (ABHAY AHUJA, J.)




Nikita Gadgil                                                    2/2