Shriram City Union Finance ... vs Ingole Rajendra Bhaurao
2022 Latest Caselaw 8603 Bom

                                                                            12-N-8-2020.doc


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

                                              NOTICE NO. 8 OF 2020
                                                       IN
                                      EXECUTION APPLICATION NO. 426 OF 2019

                      SHRIRAM CITY UNION FINANCE LTD. )...DECREE HOLDER
                          V/s.
                      INGOLE RAJENDRA BHARAO          )...JUDGMENT DEBTOR

                      Mr. Devendra V. Nawadkar i/b Dr. Saikumar Pathrudu for Decree
                      Holder.

                                           CORAM     :     ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. Mr. Nawadkar, learned counsel for the decree holder submits

that he needs time to find out whether the notice has been served

or not.

2. Let the affidavit of service with tangible proof thereof be

filed by the next date.

Digitally

3. Matter be listed on 26th September, 2022 signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:31 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1