Deepak Nitrite Ltd vs High Explosive Factory
2023 Latest Caselaw 13207 Bom

Bombay High Court

Deepak Nitrite Ltd vs High Explosive Factory on 20 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION
     COMM. EXECUTION APPLICATION (L) NO.27899 OF 2022


Deepak Nitrite Ltd.                                  ..     Applicant
                       Versus
High Explosive Factory                               ..     Respondent


                                         ...

Mr.Virendra Tuljapurkar, Senior Advocate with Mr.Siddharth
Kakka i/b Mr.Siddharth Kakka for the Applicant.
                                         ...

                          CORAM: BHARATI DANGRE, J.

DATED : 20th DECEMBER, 2023

P.C:-

1. The affdavit of service dated 20/12/2023, fled by the Advocate for the Applicant, indicates that the copy of the Execution Application was served upon the Respondent/Judgment Debtor by private post dated 16/09/2022 and it was also forwarded via E-mail addressed on 13/09/2022.

The affdavit is taken on record.

It is also informed that the notice of today's hearing is also issued via E-mail. However, there is no appearance on behalf of the Judgment Debtor.

Hence I deem it appropriate to afford one more opportunity for it's appearance.

M.M.Salgaonkar





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2. Issue fresh notice to the Respondent, making the same returnable on 23/01/2024.

Hamdast granted. The Applicant is also permitted to serve the Respondent by private notice, including electronic mail service.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar