Au Financiers (India) Limited vs Sanjay Hiraman Gavandi And Ar
2022 Latest Caselaw 8572 Bom

                                                                           26-EXA-537-2017.doc


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

                                      EXECUTION APPLICATION NO. 537 OF 2017

                      AU FINANCES (INDIA) LIMITED                )...DECREE HOLDER
                           V/s.
                      SANJAY HIRAMAN GAVANDI & ANR.              )...JUDGMENT DEBTORS

                      Ms. Charu Kshirsagar, Advocate for the Decree Holder.
                                           CORAM      :    ABHAY AHUJA, J.

                                           DATE       :    29th AUGUST 2022
                      P.C. :

1. Ms. Kshirsagar, learned counsel for the decree holder

submits that the judgment debtors have shifted their residences

and the decree holder is yet to intimate the current addresses of

the judgment debtors. She accordingly seeks time to take steps in

the matter to obtain the fresh addresses and to serve the judgment

debtors.

2. Let the service be completed within a period of four weeks.

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

the next date.

Digitally signed by NIKITA

3. List the matter on 26th September, 2022. NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:27 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1