The Board Of Trustees Of The Porty ... vs Vedsons Steels And Wires Pvt. Ltd. ...
2022 Latest Caselaw 8727 Bom

                                                                       15-N-232-2018.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                       NOTICE NO. 232 OF 2018
                                                IN
                          COMMERCIAL EXECUTION APPLICATION NO. 1844 OF 2018

                      THE BOARD OF TRUSTEES OF THE             )
                      PORT OF BOMBAY                           ...DECREE HOLDER

                               V/s.

                      VEDSONS STEELS AND WIRES PVT.            )
                      LTD. AND ANOTHER                         ...JUDGMENT DEBTOR

                      Mr. Hrishikesh Guhagarkar a/w. Ms. Radha Bhandari i/b. M.V.Kini
                      & Co., Advocate for the Decree Holder.


                                           CORAM    :    ABHAY AHUJA, J.

                                           DATE     :    30th AUGUST 2022


                      P.C. :


                      1        The learned counsel for the decree holder submits that

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

Procedure, 1908 (CPC) was attempted to be served upon the

judgment debtor, however, the same has been returned unserved.

He, therefore, seeks time to ascertain the new address of the

ARTI VILAS KHATATE Digitally signed by AVK 1/2 ARTI VILAS KHATATE Date: 2022.08.30 16:41:22 +0530 15-N-232-2018.doc

judgment debtor. Accordingly, time of six weeks is granted to the

decree holder to ascertain the new address and to serve the notice

under Order XXI Rule 22 of the CPC after necessary amendments

to the said notice. Let the returnable date of the notice under

Order XXI Rule 22 of the CPC be extended by a period of six

weeks.

2 Let an affidavit of service with tangible proof thereof be filed

by the next date.

3 List the matter on 11th October 2022.

                                    (ABHAY AHUJA, J.)




AVK                                                             2/2