The Thane Janata Sahakari Bank Ltd vs Prashant Kamlakar Gavand And 2 ...
2022 Latest Caselaw 8690 Bom

                                                                         19-N-276-2018.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                              NOTICE NO. 276 OF 2018
                                                       IN
                                      EXECUTION APPLICATION NO. 1935 OF 2018

                      THE THANE JANATA SAHAKARI BANK LTD.)...DECREE HOLDER

                               V/s.

                      PRASHANT KAMLAKAR GAVAND &ORS.)...JUDGMENT DEBTORS

                      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 is observed that the

returnable date of the notice under Order XXI Rule 22 of the Code

of Civil Procedure, 1908 (CPC) was extended by eight weeks by

an order dated 22nd April 2019. However, there does not appear

to be any affidavit of service of notice upon the judgment debtor

filed in this regard.

ARTI
VILAS
KHATATE
Digitally signed by
                      AVK                                                          1/2
ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:17 +0530
                                                      19-N-276-2018.doc


3     Let an affidavit of service of notice under Order XXI Rule 22

of the CPC with tangible proof thereof, be filed by the next date.

4 List the matter on 27th September 2022.

                                   (ABHAY AHUJA, J.)




AVK                                                            2/2