M/S. Hdfc Bank Ltd vs Nikhil Bhatia
2022 Latest Caselaw 8719 Bom

                                                                        36.EXA 926-17.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                     ORDINARY ORIGINAL CIVIL JURISDICTION

                                     EXECUTION APPLICATION NO. 926 OF 2017

                     M/S. HDFC BANK LTD                       )...DECREE HOLDER

                              V/s.

                     NIKHIL BHATIA                            )...JUDGMENT DEBTOR

                     None for the parties.

                                          CORAM       :   ABHAY AHUJA, J.

                                          DATE        :   30th AUGUST 2022
                     P.C. :


                     1        None for the parties.



                     2        The Execution Application is filed for execution of Award

dated 18th January 2014. It is noted from the papers and

proceedings that the said application has been filed on 23 rd

December 2016 which is after a period of two years from the date

of the Award, and as such, a notice under Order XXI Rule 22 of

the Code of Civil Procedure, 1908 (CPC) would need to be issued

in the matter.

         Digitally
         signed by
        ARTI VILAS
ARTI    KHATATE
VILAS
KHATATE Date:
        2022.08.30
         17:23:40
         +0530



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                                                      36.EXA 926-17.doc


3       Let the decree holder take appropriate steps for issuance of

notice under Order XXI Rule 22 of the CPC within a period of six

weeks, failing which, list the application for dismissal on the next

date.

4 List the matter on 11th October 2022.

                                    (ABHAY AHUJA, J.)




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