Religare Finvest Ltd vs Kaushal Naresh Agarwal And 2 Ors
2022 Latest Caselaw 8578 Bom

                                                                             15-N-107-2019.doc


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

                                          NOTICE NO. 107 OF 2019
                                                    IN
                                   EXECUTION APPLICATION NO. 1192 OF 2018

                      RELIGARE FINVEST LTD.         )...DECREE HOLDER
                           V/s.
                      KAUSHAL NARESH AGARWAL & ORS. )...JUDGMENT DEBTOR

                      None present.
                                          CORAM       :        ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. None present for the parties.

2. It is noted from the papers and proceedings that the notice

under Order XXI Rule 22 of the CPC was issued way back in the

month of April 2019 and it appears that the said notice is yet to be

served.

3. If the notice is not served within the next four weeks or

parties or their counsel remained absent, list the execution

application for dismissal.

Digitally

4. List on 26th September, 2022. signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:32 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1