Edelweiss Retail Finance Limited vs Primo Fashions Pvt Ltd
2022 Latest Caselaw 8736 Bom

                                                                          44. EXA 1280-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 1280 OF 2017

                      EDELWEISS RATAIL FINANCE LIMITED           )...DECREE HOLDER

                               V/s.

                      PRIMO FASHIONS PVT LTD                     )...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 warrant of attachment under Order XXI Rule 43 of the Code of Civil Procedure, 1908 (CPC) has been issued as there is a draft of the said warrant.

3 Let an Officer from the Office of Sheriff remain present on the next date to submit whether or not the said warrant has been executed.

4 List the matter on 13th September 2022.

(ABHAY AHUJA, J.)

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

44. EXA 1280-17.doc

AVK 2/2