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Phoenix Arc Pvt Ltd vs Prashant Namdev Sondkar
2022 Latest Caselaw 8605 Bom

Citation : 2022 Latest Caselaw 8605 Bom
Judgement Date : 29 August, 2022

Bombay High Court
Phoenix Arc Pvt Ltd vs Prashant Namdev Sondkar on 29 August, 2022
Bench: Abhay Ahuja
                                                                        6. N 61-19 in EXA 889-18.odt



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

                                              NOTICE NO. 61 OF 2019
                                                       IN
                                      EXECUTION APPLICATION NO. 889 OF 2018


                      Phoenix Arc Pvt. Ltd.                         .. Decree Holder
                        V/s
                      Prashant Namdev Sondkar                       .. Judgment Debtor

                                                        *******
                      None present.
                                                        *******

                                                   CORAM: ABHAY AHUJA, JJ.

DATE : 29th AUGUST, 2022

P.C. :-

1. None for the parties.

2. On the last occasion, at the request of the learned advocate

for the decree holder seeking extension of time to serve the

judgment debtor, time to serve the notice under Order 21 Rule

22 of the Code of Civil Procedure, 1908 (CPC), was extended by

four weeks and it was directed that upon service of notice,

decree holder to file affidavit of service. Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:29 +0530

Nikita Gadgil 1/2

6. N 61-19 in EXA 889-18.odt

3. When the matter is listed today, it is noted from the papers

and proceedings that there is no notice containing fresh

returnable date nor is there affidavit of service indicating

service of notice under Order XXI Rule 22 of the CPC.

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

filed by the next date. In the event the affidavit of service is not

filed by the next date, matter be listed for dismissal.

6. List the matter on 12th September, 2022.




                                           (ABHAY AHUJA, J.)




Nikita Gadgil                                                    2/2
 

 
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