The Jain Sahakari Bank Ltd vs Dilip Govind Gawale And 2 Others
2022 Latest Caselaw 8591 Bom

                                                                          39-EXA-1024-2017.doc


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

                                   EXECUTION APPLICATION NO. 1024 OF 2017

                      THE JAIN SAHAKARI BANK LTD.    )...DECREE HOLDER
                           V/s.
                      DILIP GOVIND GAWALE AND OTHERS )...JUDGMENT DEBTORS

                      Mr. Bhopalsingh Naria, Manager, The Jain Sahakari Bank Ltd.,
                      present.
                                          CORAM       :    ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. When the matter is called out, Mr. Naria, who is

representative of the bank appears and submits that he needs

some time to serve the execution application upon the judgment

debtors.

2. Let the execution application be served upon the judgment

debtors within a period of four weeks and let the affidavit of

service with tangible proof thereon 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 16:40:30 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1