Ashok Phootarmal Jain And Anr vs Chandrashekar Ganpat Rane
2023 Latest Caselaw 12750 Bom

Bombay High Court

Ashok Phootarmal Jain And Anr vs Chandrashekar Ganpat Rane on 13 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                            (31)IA-3779-2023.doc


rajshree


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


                               INTERIM APPLICATION NO.3779 OF 2023
                                                     IN
                          EXECUTION APPLICATION (L) NO.4518 OF 2021


            Ashok Phootarmal Jain & Anr.                       ]       ..       Applicants
                             vs.
            Chandrashekar Ganpat Rane                          ]       ..       Respondents

Ms.Vidya Nair ib Alisha Pinto for the Applicants.

                                          CORAM : BHARATI DANGRE, J

                                          DATE   :        13th December, 2023.

            P.C.

            1]      According to the learned counsel for the Applicant who has taken

out Interim Application No.3779/2023 in Execution Application (L) No.4518/2021, the Respondent/Judgment Debtor is served, however, Affidavit of Service is not placed on record.

2] Hence, issue notice to the respondent by making the same returnable on 19.01.2024. Hamdast granted. Private service of notice is permitted including electronic mail service.

[BHARATI DANGRE, J]