Toyota Financial Services India ... vs Aniruddha Tours And Travels
2022 Latest Caselaw 8574 Bom

                                                                             24-N-27-2020.doc


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

                                              NOTICE NO. 27 OF 2020
                                                       IN
                                      EXECUTION APPLICATION NO. 957 OF 2019

                      TOYOTA FINANCIAL SERVICES INDIA )
                      LTD.                            ...DECREE HOLDER
                           V/s.
                      ANIRUDDHA TOURS AND TRAVELS     )...JUDGMENT DEBTOR

                      Mr. Durgaprasad Gupta with Ms. Ishrat Shaikh i/b The chambers
                      of Jangra and Associates, Advocate for the Decree Holder.

                                           CORAM      :    ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. Mr. Gupta, learned counsel for the decree holder seeks

further time in the matter to serve notice upon the judgment

debtors.

2. Let the notice be served within a period of four weeks and

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

date. Returnable date be extended by four weeks.

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

2022.08.29 16:40:30 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1