Shriram City Union Finance Ltd vs Rajesh Narsingh Dhanwad
2022 Latest Caselaw 8713 Bom

                                                                         49. EXA 1637-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 1637 OF 2017


                      SHRIRAM CITY UNION FINANCE LTD.          )...DECREE HOLDER

                               V/s.

                      RAJESH NARSINGH DHANWAD                  )...JUDGMENT DEBTOR

                      Mr.Daulat Hari Shambharkar, Assistant Legal Manager of Decree
                      Holder, present in the Court.

                                           CORAM      :   ABHAY AHUJA, J.

DATE : 30th AUGUST 2022

P.C. :

1 Mr.Daulat Hari Shambharkar, representative of the decree

holder, submits that he needs some time for taking steps for

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

Procedure, 1908 (CPC).

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

and served upon the judgment debtor within a period of six

weeks.

ARTI
VILAS
KHATATE
Digitally signed by
                      AVK                                                           1/2
ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:18 +0530
                                                49. EXA 1637-17.doc


3     Let an affidavit of service be filed with tangible proof

thereof, by the next date.

4 List the matter on 11th October 2022.

                                  (ABHAY AHUJA, J.)




AVK                                                       2/2