Phoenix Arc Pvt. Ltd vs Dilip Sudhakar Shetty
2023 Latest Caselaw 1527 Bom

            Digitally signed
            by JITENDRA
 JITENDRA SHANKAR
 SHANKAR NIJASURE
 NIJASURE Date:
          2023.02.16
            11:48:01 +0530




                                                                       27-exa-1543-2018.doc

jsn
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                             NOTICE NO.93 OF 2019
                                                        IN
                                    EXECUTION APPLICATION NO.1543 OF 2018

          Phoenix ARC Pvt. Ltd.                                       ...Decree Holder

                               Versus

          Dilip Sudhakar Shetty                                       ...Judgment
                                                                      Debtor
                                                     ----------
          Rajlaxmi Punjabi i/b. Manmohan Rao for the Decree Holder.
                                                     ----------

                                                     CORAM : R.I. CHAGLA J.
                                                     DATE  : 14 February 2023.
          ORDER :

1. The learned Advocate appearing for the Decree Holder

has sought further extension of time for service of notice under Order

XXI Rule 22 of the Code of Civil Procedure, 1908 upon the Judgment

Debtor.

2. By prior orders dated 29th July, 2022 and 30th August,

2022, this Court had granted extension of time for service of notice

under Order XXI Rule 22.

27-exa-1543-2018.doc

3. Having considered that time has been granted at two

previous occasions for service of notice under Order XXI Rule 22 of

the CPC upon the Judgment Debtor, as and by way of last

opportunity, the Decree Holder shall serve notice upon the Judgment

Debtor within a period of six weeks from the date of this Order

failing which the matter shall be placed for dismissal.

4. List the matter on 3rd April, 2023.

[ R.I. CHAGLA J. ]