Religare Finvest Ltd vs Anirudh Enterprises And 2 Others
2022 Latest Caselaw 8596 Bom

                                                                             14-N-22-2019.doc


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

                                              NOTICE NO. 22 OF 2019
                                                       IN
                                      EXECUTION APPLICATION NO. 955 OF 2018

                      RELIGARE FINVEST LTD.     )...DECREE HOLDER
                           V/s.
                      ANIRUDH ENTERPRISES AND OTHERS )...JUDGMENT DEBTOR

                      None present.
                                           CORAM      :        ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. None present for the parties.

2. It is noted from the papers and proceedings that the notice

under Order XXI Rule 22 of the CPC was issued way back in the

month of February 2019 and it appears that the said notice is yet

to be served.

3. If the notice is not served within the next four weeks or

parties or their counsel remained absent, list the execution

application for dismissal.

Digitally

4. List on 26th September, 2022. signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:29 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1