Hinduja Leyland Finance Ltd vs Harvinder Sethi S/O Mr.Sujjan ...
2022 Latest Caselaw 8741 Bom

                                                                          32.EXA 563-17.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                      EXECUTION APPLICATION NO. 563 OF 2017

                      HINDUJA LEYLAND FINANCE LTD                )...DECREE HOLDER

                               V/s.

                      HARVINDER SETHI S/O MR. SUJJAN
                      SINGH AND ANR                              )...JUDGMENT DEBTOR

                      None for the parties.

                                           CORAM       :   ABHAY AHUJA, J.

                                           DATE        :   30th AUGUST 2022
                      P.C. :


                      1        None for the parties.

                      2        By this application filed for execution of Award dated 4th

March 2016, the decree holder is seeking to execute the Award for a sum of Rs.9,05,699.00 with further interest from 19 th January 2017 till payment or realization. Let a copy of this application be served upon the judgment debtor and an affidavit of service with tangible proof thereof be filed by the next date.

3 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 16:41:21 +0530