Shriram City Union Finance Ltd vs Khan Firoz Dilwar Jukhu
2022 Latest Caselaw 8598 Bom

                                                                  11. N 28-19 in EXA 2102-18.odt



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

                                              NOTICE NO. 28 OF 2019
                                                       IN
                                      EXECUTION APPLICATION NO. 2102 OF 2018

                      Shriram City Union Finance Ltd.          .. Decree Holder
                        V/s
                      Khan Firoz Dilwar Jukhu                  .. Judgment Debtors

                                               *******
                      Mr. Devendra V. Nawadkar i/b Dr. Saikumar Pathrudu for
                      Decree Holder.
                                               *******
                                            CORAM: ABHAY AHUJA, JJ.

DATE : 29th AUGUST, 2022 P.C. :-

1. When the matter is called out, Mr. Nawadkar, learned

counsel for the decree holder submits that he has received

information from the decree holder that the judgment debtor

has changed his address and seeks time to take appropriate

steps.

2. Let the interim application for amendment be filed by the

next date.

3. List the matter on 12th September, 2022. Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:32 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1