Au Financiers (India) Limited vs Karim Tours And Travels And Anr
2022 Latest Caselaw 8709 Bom

                                                                            27.EXA 803-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 803 OF 2017

                      AU FINANCIERS (INDIA) LIMITED              )...DECREE HOLDER

                               V/s.

                      KARIM TOURS AND TRAVELS 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 Award dated 14th May 2015 is for a sum of Rs.2,35,395.00 with a further interest at the rate of 18% per annum on the said amount from 1 st July 2016 till date of payment by the judgment debtor

3 Let the Execution Application be served upon 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