Kotak Mahindra Bank Limited vs Sneh Suresh Paswan
2022 Latest Caselaw 8743 Bom

                                                                                1-N-63-2018.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                       ORDINARY ORIGINAL CIVIL JURISDICTION

                                               NOTICE NO. 63 OF 2018
                                                        IN
                                       EXECUTION APPLICATION NO. 1653 OF 2017

                       KOTAK MAHINDRA BANK LIMITED                 )...DECREE HOLDER

                                V/s.

                       SNEH SURESH PASWAN                          )...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 16:41:19 +0530

ARTI VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2022.08.30 16:40:07 +0530