Hinduja Leyland Finance Ltd vs Mrs Ruksana Shaikh D/O Mohammad ...
2022 Latest Caselaw 8577 Bom

                                                                            36-EXA-778-2017.doc


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

                                      EXECUTION APPLICATION NO. 778 OF 2017

                      HINDUJA LEYLAND FINANCE LTD.                 )...DECREE HOLDER
                           V/s.
                      MRS. RUKSANA SHAIKH D/O                      )
                      MOHAMMAD SHAIKH AND ANR.                     )...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

award dated 5th April, 2016 for a sum of Rs. 1,28,084/- with

further interest @ 18% p.a. on 1,13,651/- from 24 th December,

2016 till payment or realisation.

3. Let the copy of execution application be served upon the

judgment debtor within a period of four weeks and an affidavit of Digitally

service with tangible proof thereon be filed by the next date. signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:31 +0530

Nikita Gadgil 1/2 36-EXA-778-2017.doc

4. List the matter on 26th September, 2022.

                                   (ABHAY AHUJA, J.)




Nikita Gadgil                                                   2/2