Phoenix Arc Pvt Ltd vs Baldev Sultan Singh
2023 Latest Caselaw 3356 Bom

                                            29-EXA 1087.2017 with N (L) 9081.2023.doc

 K.S. Jadhav

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                 EXECUTION APPLICATION NO.1087 OF 2017
                                        WITH
                           NOTICE (L) NO.9081 OF 2023.

Phoenix ARC Pvt. Ltd.                                ...Applicant/Decree Holder
         Versus
Baldev Sultan Singh                                  ...Judgment Debtor
                                        ----------
 Ms. Rajlaxmi Punjabi             i/b      Manmohan         Rao,      Advocate         for
 Applicant/Decree Holder.
                                        ----------

                                        CORAM : R.I. CHAGLA J.

                                        DATE         : 3RD APRIL, 2023.
 ORDER :

1. The learned Advocate appearing for the Applicant/Decree

Holder has sought further extension of time for issuance of Notice on

the Judgment Debtor for which extension of time had been granted

of six weeks by the order dated 14th February, 2023.

2. The learned Advocate appearing for the Applicant/Decree

Holder states that Notice has been lodged with the Sheriff's office on

31st March, 2023. She has accordingly applied for a short extension

of time for issuance of Notice.

29-EXA 1087.2017 with N (L) 9081.2023.doc

3. Accordingly, as and by way of last chance, time is extended

by a period of one week for issuance of Notice on the Judgment

Debtor.

4. Place Execution Application for compliance on 13th April,

2023.

[R.I. CHAGLA J.]