Kotak Mahindra Bank Ltd vs Shoaib Yahya Khan
2022 Latest Caselaw 8587 Bom

                                                                          47-EXA-795-2017.doc


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

                                      EXECUTION APPLICATION NO. 795 OF 2017

                      KOTAK MAHINDRA BANK LTD.                   )...DECREE HOLDER
                          V/s.
                      SHOAIB YAHYA KHAN                          )...JUDGMENT DEBTOR

                      Ms. Bijal K. Gogri i/b Mr.O. M. Gujar Law Chambers, Advocate for
                      the Decree Holder.
                                           CORAM      :    ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. Ms. Gogri, learned counsel for the decree holder seeks some

time in the matter to serve a copy of the execution application

upon the judgment debtor.

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

and let the affidavit of service with tangible proof thereof be filed

by the next date.

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

2022.08.29 16:40:33 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1