The Board Of Trustees Of The Port Of ... vs B.K. Paper Mills Pvt. Ltd. And 2 ...
2022 Latest Caselaw 8612 Bom

                                                                             23-N-14-2020.doc


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

                                           NOTICE NO. 14 OF 2020
                                                    IN
                                   EXECUTION APPLICATION NO. 1223 OF 2019

                      THE BOARD OF TRUSTEES OF THE               )
                      PORT OF MUMBAI                             ...DECREE HOLDER
                            V/s.
                      B. K. PAPER MILLS PVT. LTD. & ORS.         )...JUDGMENT DEBTOR

                      Ms. Radha Bhandari i/b Mr. M. V. Kimi & Co., Advocate for the
                      Decree Holder.
                                          CORAM       :    ABHAY AHUJA, J.

                                          DATE        :    29th AUGUST 2022
                      P.C. :

1. Ms. Bhandari, learned counsel for the decree holder submits

that she has received instructions from her client to serve the

notice under Order XXI Rule 22 of the CPC upon fresh address.

She seeks time of four weeks to do the needful.

2. Let the notice be served within a period of four weeks and

affidavit of service with tangible proof thereof be filed by the next

date. Returnable date of the notice is accordingly extended.

3. List the matter on 26th September, 2022. Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:29 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1