Shriram Transport Finance Co. Ltd vs Ratanlal Jain And Abdul Hasan Khan ...
2022 Latest Caselaw 8589 Bom

                                                                               44-EXA-1602-2017.doc


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

                                      EXECUTION APPLICATION NO. 1602 OF 2017

                      SHRIRAM TRANSPORT FINANCE CO. LTD)...DECREE HOLDER
                           V/s.
                      RATANLAL JAIN AND ABDUL HASAN     )
                      KHAN AND ANOTHER                  )...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 application is for execution of award dated 6 th December, 2014. The

date of application is 3rd November, 2017, which is beyond the period

of two years from the date of award. Prima facie it appears that the

notice under Order XXI Rule 22 may need to be issued in the matter.

3. List the matter on 5th September, 2022 for appropriate directions.

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:27 +0530 (ABHAY AHUJA, J.)

Nikita Gadgil 1/1