Phoenix Arc Pvt. Ltd vs Imran Ibrahim Mistry
2023 Latest Caselaw 1534 Bom

            Digitally signed
            by JITENDRA
 JITENDRA SHANKAR
 SHANKAR NIJASURE
 NIJASURE Date:
          2023.02.16
            11:48:03 +0530




                                                                         16-exa-1675-2017.doc

jsn
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                    EXECUTION APPLICATION NO.1675 OF 2017

          Phoenix ARC Pvt. Ltd.                                        ...Decree Holder

                               Versus

          Imran Ibrahim Mistry                                         ...Judgment
                                                                       Debtor
                                                      ----------
          Rajlaxmi Punjabi i/b. Manmohan Rao for the Decree Holder.
                                                      ----------

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

1. Matter has been placed under the caption for extension

of time in view of the Applicant / Decree Holder having not served

notice on the Judgment Debtor as per the order dated 30th August,

2022 passed by this Court. Accordingly, time is extended for issuance

of notice which shall be issued within a period of six weeks from the

date of this Order.

2. Place the above Execution Application for compliance on

3rd April, 2023.

[ R.I. CHAGLA J. ]