Au Financiers (India) Ltd vs Mohammad Safi Abdul Naeem Shaikh ...
2022 Latest Caselaw 8592 Bom

                                                                          29-EXA-788-2017.doc


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

                                      EXECUTION APPLICATION NO. 788 OF 2017

                      AU FINANCIERS (INDIA) LTD.                 )...DECREE HOLDER
                           V/s.
                      MOHAMAD SAFI ABDUL NAEEM                   )
                      SHAIKH AND MOHAMMAD TAUSEEF                )
                      ABDUL NAEEM SHAIKH                         )...JUDGMENT DEBTOR

                      Ms. Charu Kshirsagar i/b Ms. Ambika Shinde, Advocate for the
                      Decree Holder.
                                           CORAM      :    ABHAY AHUJA, J.

DATE : 29th AUGUST 2022

P.C. :

1. Ms. Kshirsagar, learned counsel for the decree holder seeks

time to take instructions in the matter.

2. List the matter on 12th September, 2022.

(ABHAY AHUJA, J.)

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:31 +0530

Nikita Gadgil 1/1