Sbi Cards And Payments Services ... vs Hemant Parikh
2022 Latest Caselaw 8617 Bom

                                                                                17-N-5-2020.doc


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

                                              NOTICE NO. 5 OF 2020
                                                       IN
                                      EXECUTION APPLICATION NO. 546 OF 2019

                      SBI CARDS AND PAYMENTS SERVICES )
                      PVT. LTD.                       )...DECREE HOLDER
                            V/s.
                      HEMANT PARIKH                   )...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 GADGIL Date:

2022.08.29 16:40:28 +0530

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1