Dtdc Exress Ltd. (Earlier Known As ... vs Guru Enterprises And Anr
2022 Latest Caselaw 8707 Bom

                                                                              30.EXA 462-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 462 OF 2017

                      DTDC EXRESS LTD. (EARLIER KNOWN
                      AS DTDC COURIER AND CARGO LTD.)              )...DECREE HOLDER

                               V/s.

                      GURU ENTERPRISES AND ANR                     )...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 the notice under Order XXI Rule 22 of the Code of Civil Procedure, 1908 (CPC) was issued in the matter. However, no affidavit in respect of service upon the judgment debtor is placed on record.

3 Let an affidavit of service with tangible proof thereof be filed by the next date.

4 List the matter on 13th 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