Chandrakant Parashuram Baddi vs Anand Parshuram Baddi
2022 Latest Caselaw 8734 Bom

                                                                     47. EXA 1593-17 @ N 31-18.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 1593 OF 2017
                                                      WITH
                                              NOTICE NO. 31 OF 2018
                                                       IN
                                      EXECUTION APPLICATION NO. 1593 OF 2017

                      CHANDRAKANT PARASHURAM BADDI             )...DECREE HOLDER

                               V/s.

                      ANAND PARSHURAM BADDI                    )...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 notice under

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

came to be issued on 26th February 2018. The record indicates

that there is an affidavit of service dated 2 nd April 2018 which

indicates that the notice under Order XXI Rule 22 of the CPC has

been duly served upon the judgment debtor on 8th March 2018.

ARTI
VILAS
KHATATE
Digitally signed by
                      AVK                                                            1/2
ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:20 +0530

47. EXA 1593-17 @ N 31-18.doc

3 In this view of the matter, the notice under Order XXI Rule

22 of the CPC is made absolute.

4 Let appropriate steps be taken under the Bombay High Court

Rules in pursuance of the same.

5 List the matter on 27th September 2022.

                                  (ABHAY AHUJA, J.)




AVK                                                             2/2