Indusind Bank Ltd vs Azhar Mohd Qureshi And Anr
2022 Latest Caselaw 8615 Bom

                                                                                18-N-65-2019.doc


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

                                             NOTICE NO. 65 OF 2019
                                                       IN
                                      EXECUTION APPLICATION NO. 457 OF 2018

                      INDUSIND BANK LTD.                            )...DECREE HOLDER
                          V/s.
                      AZHAR MOHD QURESHI AND ANR.                   )...JUDGMENT DEBTORS

                      None present.

                                           CORAM       :       ABHAY AHUJA, J.

DATE : 29th AUGUST 2022

P.C. :

1. None present for the parties.

2. From a perusal of the papers and proceedings, it is observed

that the notice under Order XXI Rule 22 of the CPC was issued

way back in the month of March, 2019.

3. If by the next date, the notice is not served or parties or their

counsel remained absent, list the execution application for

dismissal.

Digitally

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

2022.08.29 16:40:33 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1