M/S. Bajaj Finance Ltd vs Prakash Jagannath Amberkar
2022 Latest Caselaw 8696 Bom

                                                                           35.EXA 703-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 703 OF 2017

                      M/S. BAJAJ FINANCE LTD.                    )...DECREE HOLDER

                               V/s.

                      PRAKASH JAGANNATH AMBERKAR                 )...JUDGMENT DEBTOR

                      None for the parties.

                                           CORAM       :   ABHAY AHUJA, J.

                                           DATE        :   30th AUGUST 2022
                      P.C. :


                      1        None for the parties.

                      2        This is an application seeking execution of the Award dated

31st July 2016 for a sum of Rs.90,513.00 with further interest at the rate of 13% per annum on Rs.83,853.00 from 28 th February 2017 till payment or realization against the judgment debtor.

3 Let a copy of the Execution Application be served on the judgment debtor and an affidavit of service with tangible proof thereof be filed by the next date.

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 16:41:21 +0530