K.S. Enterprises And 2 Ors vs 1(A) Gulabchand A. Upadhyay And ...
2022 Latest Caselaw 8599 Bom

                                                                             20-N-169-2019.doc


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

                                             NOTICE NO. 169 OF 2019
                                                       IN
                                      EXECUTION APPLICATION NO. 722 OF 2019

                      K. S. ENTERPRISES AND OTHERS                 )...DECREE HOLDER
                            V/s.
                      GULABCHAND A. UPADHYAY & ORS.                )...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 the papers and proceedings, it is observed

that the notice under Order XXI Rule 22 of the CPC has been

served upon the judgment debtors and as such the service is

complete.

3. List the matter on 12th September, 2022 for passing

Digitally appropriate orders. signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:31 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1