M/S. Hdfc Bank Ltd vs Prayag Panchal
2022 Latest Caselaw 8593 Bom

                                                                            38-EXA-922-2017.doc


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

                                      EXECUTION APPLICATION NO. 922 OF 2017

                      M/S. HDFC BANK LTD.                          )...DECREE HOLDER
                           V/s.
                      PRAYAG PANCHAL                               )...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 papers and proceedings it is observed that

this is an execution application for execution of award dated 21 st

June, 2016 for sum of Rs. 2,42,212.75 with further interest @

[email protected] p.a. on Rs. 1,64,433.19 from 24th December, 2016 till

payment or realisation, in addition to cost of arbitration of Rs.

3500/-.

3. Let the execution application be served upon the judgment Digitally signed by

debtor within a period of four weeks and an affidavit of service NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:33 +0530

with tangible proof thereof be filed by the next date.

Nikita Gadgil 1/2 38-EXA-922-2017.doc

4. List the matter on 26th September, 2022.

                                   (ABHAY AHUJA, J.)




Nikita Gadgil                                                   2/2