Kotak Mahindra Bank Limited vs Monika S Shiriya
2022 Latest Caselaw 8742 Bom

                                                                              4-N-202-2018.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                              NOTICE NO. 202 OF 2018
                                                       IN
                                      EXECUTION APPLICATION NO. 1651 OF 2017

                      KOTAK MAHINDRA BANK LIMITED                 )...DECREE HOLDER

                               V/s.

                      MONIKA S. SHIRIYA                           )...JUDGMENT DEBTOR

                      Ms. Bijal Gogri i/b. O. M. Gujar Law Chamber, Advocate for the
                      Decree Holder.

                                           CORAM      :     ABHAY AHUJA, J.

                                           DATE       :     30th AUGUST 2022

                      P.C. :
                      1        Learned counsel appearing for the decree holder submits

that she needs some time to serve the notice under Order XXI Rule 22 of the Code of Civil Procedure, 1908. Accordingly, time to serve the notice is extended by a period of four weeks. Let the returnable date also be extended by the same period.

2 The decree holder to file an affidavit of service with tangible proof thereof 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 16:41:23 +0530