The Jain Sahakari Bank Ltd vs Jagannath Ramchandra Shejwal And ...
2022 Latest Caselaw 8722 Bom

                                                                              41. EXA 975-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 975 OF 2017

                      THE JAIN SAHAKARI BANK LTD                   )...DECREE HOLDER

                               V/s.

                      JAGANNATH RAMCHANDRA
                      SHEJWAL AND ORS                              )...JUDGMENT DEBTOR

                      Mr.Bhopalsingh Nariya, Manager of Decree holder, present in the
                      Court.

                                           CORAM       :     ABHAY AHUJA, J.

DATE : 30th AUGUST 2022

P.C. :

1 Mr.Bhopalsingh Nariya, Legal Manager of the decree holder, submits that he needs some time to serve the Execution Application upon the judgment debtor.

2 Let the Execution Application be served upon the judgment debtor within a period of four weeks.

3 Let 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 16:41:19 +0530