Hdfc Bank Ltd vs Avinab Rameshwar Datta
2022 Latest Caselaw 8597 Bom

                                                                            32-EXA-493-2017.doc


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

                                      EXECUTION APPLICATION NO. 493 OF 2017

                      HDFC BANK LTD.                               )...DECREE HOLDER
                          V/s.
                      AVINAB RAMESHWAR DATTA                       )...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 filed in execution of arbitral award

dated 9th August, 2014 for a sum of Rs. 8,06,770.79 with further

interest @ 18% p.a. on Rs. 5,60,866/- from 24th December, 2016

till payment or realisation alongwith cost of arbitration of Rs.

6100/-.

3. It is observed that the execution application has been made

Digitally after a period of two years from the date of award and as such it signed by NIKITA NIKITA YOGESH YOGESH GADGIL

would be mandatory for issuance of notice under Order XXI Rule GADGIL Date:

2022.08.29 16:40:28 +0530

22 of the CPC.

Nikita Gadgil 1/2 32-EXA-493-2017.doc

4. Let steps be taken by the decree holder for issuance of notice

under Order XXI Rule 22 of the CPC.

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

                                         (ABHAY AHUJA, J.)




Nikita Gadgil                                                     2/2