Phoenix Arc Pvt. Ltd vs Vikas Prasad Somani
2022 Latest Caselaw 8689 Bom

                                                                            45. EXA 1554-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 1554 OF 2017

                      PHOENIX ARC PVT. LTD.                       )...DECREE HOLDER

                               V/s.

                      VIKAS PRASAD SOMANI                         )...JUDGMENT DEBTOR

                      None for the parties.

                                           CORAM       :    ABHAY AHUJA, J.

DATE : 30th AUGUST 2022

P.C. :

1 None for the parties. 2 From a perusal of the record it appears that there is a prayer for issuance of notice under Order XXI Rule 22 of the Code of Civil Procedure, 1908 (CPC). However, no such notice appears to have been issued in the matter. 3 Let a notice under Order XXI Rule 22 of the CPC be issued within a period of four weeks, failing which, list the Execution Application for dismissal. 4 List the matter on 27th September 2022.

(ABHAY AHUJA, J.) ARTI VILAS KHATATE Digitally signed by AVK 1/1 ARTI VILAS KHATATE Date: 2022.08.30 16:41:22 +0530