Mahindra And Mahindra Financial ... vs Mod Salim Abdul Qureshi And Salma ...
2022 Latest Caselaw 8723 Bom

                                                                            17-N-250-2018.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                             NOTICE NO. 250 OF 2018
                                                       IN
                                      EXECUTION APPLICATION NO. 160 OF 2018

                      MAHINDRA AND MAHINDRA FINANCIAL)
                      SERVICES LIMITED              )...DECREE HOLDER

                               V/s.

                      MD. SALIM ABDUL QURESHI AND                )
                      SALMA MOHD. SALIM, QURESHI                 )...JUDGMENT DEBTOR

                      None for the parties.

                                           CORAM       :    ABHAY AHUJA, J.

                                           DATE        :    30th AUGUST 2022


                      P.C. :

                      1        None for the parties.



                      2        From a perusal of the record it appears that the notice under

Order XXI Rule 22 of the Code of Civil Procedure, 1908 (CPC)

could not be served. The same is evidenced by an affidavit dated

14th February 2019 which is placed on record.

ARTI
VILAS
KHATATE
Digitally signed by
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ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:17 +0530
                                                     17-N-250-2018.doc


3     The Award is dated 8th November 2011 and the notice under

Order XXI Rule 22 of the CPC is dated 14 th November 2018. The

affidavit indicating inability to complete the service is dated 14th

February 2019. We are in August 2022, which is almost eleven

years after the Award has been passed.

4 In the event the parties are not interested in pursuing the

Execution Application, let the Execution Application be placed for

dismissal on the next date.

5 List the matter on 27th September 2022.

                                   (ABHAY AHUJA, J.)




AVK                                                           2/2