Shriram City Union Finance Ltd vs Malavde Kedar Bhalchandra
2022 Latest Caselaw 8571 Bom

                                                                         45-EXA-1632-2017.doc


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

                                   EXECUTION APPLICATION NO. 1632 OF 2017

                      SHRIRAM CITY UNION FINANCE LTD. )...DECREE HOLDER
                          V/s.
                      MALAVDE KEDAR BHALCHANDRA       )...JUDGMENT DEBTOR

                      Mr. Devendra V. Nawadkar i/b Mr. Saikumar Pathrudu, Advocate
                      for the Decree Holder.


                                          CORAM      :     ABHAY AHUJA, J.

                                          DATE       :     29th AUGUST 2022

                      P.C. :

1. Mr. Nawadkar, learned counsel for decree holder seeks time

in the matter to amend the execution application for issuance of

notice under Order XXI Rule 22 of the CPC, in as much as the

application has been taken out after a period of two years from

the date of the award.

2. Let the amendment to be carried out within a period of four

Digitally weeks and let the notice under Order XXI Rule 22 of the CPC be signed by NIKITA NIKITA YOGESH YOGESH GADGIL

served upon the judgment debtors within a further period of four GADGIL Date:

2022.08.29 16:40:28 +0530

weeks.

Nikita Gadgil 1/2 45-EXA-1632-2017.doc

3. Let the affidavit of service with tangible proof thereof be

filed in this Court.

4. List the matter on 14th November, 2022.

                                   (ABHAY AHUJA, J.)




Nikita Gadgil                                                   2/2