Geological Technologies Ltd vs Oil And Natural Gas Corporation ...
2022 Latest Caselaw 8609 Bom

                                                                             25-N-29-2020.doc


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

                                              NOTICE NO. 29 OF 2020
                                                       IN
                                      EXECUTION APPLICATION NO. 650 OF 2019

                      GEOLOGICAL TECHNOLOGIES LTD.   )...DECREE HOLDER
                           V/s.
                      OIL AND NATURAL GAS CORPORATION)
                      LTD.                           )...JUDGMENT DEBTOR

                      Mr. Amol Dhumal i/b Mr. Vijay Kokitkar, Advocate for Decree
                      holder.
                                           CORAM     :     ABHAY AHUJA, J.

DATE : 29th AUGUST 2022 P.C. :

1. Mr. Amol Dhumal, learned counsel for decree holder submits

that service is complete and seeks time to file affidavit of service.

2. Let the affidavit of service be filed within a period of one

week.

3. List the matter on 5th September, 2022 for appropriate

Digitally signed by NIKITA orders on the notice. NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:27

(ABHAY AHUJA, J.) +0530

Nikita Gadgil 1/1