Phoenix Arc Pvt Ltd vs Mr Santosh Subramanian Iyer
2022 Latest Caselaw 8712 Bom

                                                                       25. N 222-18 in EXA 1552-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                              NOTICE NO. 222 OF 2018
                                                       IN
                                      EXECUTION APPLICATION NO. 1544 OF 2018

                      PHOENIX ARC PVT LTD                        )...DECREE HOLDER

                               V/s.

                      MR SANTOSH SUBRAMANIAN IYER                )...JUDGMENT DEBTOR

                      Ms.Rajalaxmi Punjabi i/b. Manmohan Rao, Advocate for the
                      Decree Holder.

                                           CORAM     :     ABHAY AHUJA, J.

                                           DATE      :     30th AUGUST 2022
                      P.C. :


                      1        Ms. Rajalaxmi Punjabi, learned counsel for the decree holder

submits that the decree holder needs some more time to effect

service of the notice under Order XXI Rule 22 of the Code of Civil

Procedure, 1908 (CPC).

2 Let the notice under Order XXI Rule 22 of the CPC be served

upon the decree holder within a period of four weeks. The

returnable date be extended by a period of four weeks.

ARTI
VILAS
KHATATE
Digitally signed by
                      AVK                                                               1/2
ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:20 +0530

25. N 222-18 in EXA 1552-17.doc

3 Let an affidavit of service with tangible proof thereof be filed

by the next date.

4 List the matter on 4th October 2022.

                                    (ABHAY AHUJA, J.)




AVK                                                              2/2