Phoenix Arc Pvt Ltd vs Mamta Manojkumar Chauhan
2022 Latest Caselaw 8604 Bom

                                                                    9. N 293-18 in EXA 1658-17.odt



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

                                              NOTICE NO. 293 OF 2018
                                                       IN
                                      EXECUTION APPLICATION NO. 1658 OF 2017

                      Phoenix Arc Pvt. Ltd.                      .. Decree Holder
                        V/s
                      Mamta Manojkumar Chauhan                   .. Judgment Debtor

                                                 *******
                      Ms. Nikita Lad i/b Ms. Chhaya Pandya for Decree Holder.
                                                 *******

                                                  CORAM: ABHAY AHUJA, JJ.

DATE : 29th AUGUST, 2022

P.C. :-

1. When the matter is called out today, Ms. Nikita Lad,

learned counsel for the decree holder submits that they are yet

to obtain the new address of the judgment debtor and seeks

some more time for the same.

2. On the last occasion, time was sought and four weeks were

granted to serve the notice under Order XXI Rule 22 of the CPC.

NIKITA Digitally signed by NIKITA YOGESH

3. As and by way of last chance, returnable date of Order XXI YOGESH GADGIL GADGIL Date:

2022.08.29

Rule 22 is extended by a period of four weeks within which 16:40:33 +0530

period, notice shall be served upon the judgment debtor, failing

Nikita Gadgil 1/2

9. N 293-18 in EXA 1658-17.odt

which the execution application shall stand dismissed without

further reference to the Court. Affidavit of service with tangible

proof thereof be filed by the next date.

4. List on 26th September, 2022.

                                           (ABHAY AHUJA, J.)




Nikita Gadgil                                                   2/2