M/S Hdfc Bank Ltd vs Mahipal Singh Pariharwala
2022 Latest Caselaw 8720 Bom

                                                                         37. EXA 933-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 933 OF 2017

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

                               V/s.

                      MAHIPAL SINGH PARIHARWALA                )...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.

ARTI
VILAS
KHATATE
Digitally signed by
                      AVK                                                          1/2
ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:21 +0530
                                                     37. EXA 933-17.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.)




AVK                                                           2/2