Kotak Mahindra Prime Ltd vs Rsg Infotech Pvt. Ltd. And Anr
2022 Latest Caselaw 8616 Bom

                                                                                21-N-1-2020.doc


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

                                           NOTICE NO. 1 OF 2020
                                                    IN
                                   EXECUTION APPLICATION NO. 1136 OF 2019

                      KOTAK MAHINDRA PRIME LTD.                     )...DECREE HOLDER
                           V/s.
                      RSG INFOTECH PVT. LTD. & ANR.                 )...JUDGMENT DEBTOR

                      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 January, 2020.

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

counsel remained absent, list the execution application for

dismissal.

4. List the matter on 26th September, 2022.

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL

(ABHAY AHUJA, J.) GADGIL Date:

2022.08.29 16:40:32 +0530

Nikita Gadgil 1/1