Pinak Bharat And Co. And Bina V. ... vs Anil Ramrao Naik
2022 Latest Caselaw 10288 Bom

                                                                                      23.ia(l).25802.2022.doc


          Digitally
          signed by
          UTKARSH
UTKARSH   KAKASAHEB
KAKASAHEB BHALERAO
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BHALERAO Date:
          2022.10.07
          17:11:28
                                       ORDINARY ORIGINAL CIVIL JURISDICTION
          +0530



                                      INTERIM APPLICATION (L) NO. 25802 OF 2022
                                                             IN
                                  COMM. EXECUTION APPLICATION NO. 22 OF 2016


                       Pinak Bharat & Co. & Anr.                     .. Applicants
                       In the matter between:
                       Pinak Bharat & Co. & Anr.                     .. Applicants/
                                                               Org. Judgment Creditor


                                 Vs.

                       Anil Ramrao Naik & Anr.                       .. Respondents/
                                                               Org. Judgment Debtor


                       Prerak Sharma a/w N. U. Dednia for Applicant.
                       Ms. Shilpa Redkar for MCGM


                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- OCTOBER 06, 2022.

P. C.:

1. In order to enable the Corporation to take instructions and

to file an affidavit, if any, the above matter is stood over to 18 th October,

2022.

Utkarsh page 1 of 2

23.ia(l).25802.2022.doc

2. The Judgment Debtor, though served by hand delivery on

26th September, 2022 has chosen not to appear today. This is evidenced

by the copy of the letter dated 26 th September, 2022 which is tendered

to the Court today by the learned counsel appearing on behalf of the

Judgment Creditor. He is directed to file an affidavit of service bringing

the letter on record. Additionally, the copy of this order shall be served

on the Judgment Debtor informing him the next date of the hearing. It

is made clear that if the Judgment Debtor does not appear on the next

occasion despite service, this Court shall proceed to pass orders in his

absence.

3. Stand over to 18th October, 2022.

4. This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                        ( B. P. COLABAWALLA, J. )




     Utkarsh                                                       page 2 of 2