Phoenix Arc Pvt Ltd vs Bipin Sahadevan Auvila
2023 Latest Caselaw 2633 Bom

                                                   M3-N 21.2018 in EXA 1549.2017.doc

K.S. Jadhav
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                                   NOTICE NO.21 OF 2018
                                             IN
                     EXECUTION APPLICATION NO.1549 OF 2017


     Phoenix ARC Pvt. Ltd.                               ...Decree Holder

             Versus

     Bipin Sahadevan Auvila                              ...Judgment Debtor
                                          ----------
     Ms. Pooja Malik i/b Mr. Manmohan Raod, Advocate for the Decree
     Holder.
                                          ----------

                                         CORAM : R.I. CHAGLA J.

                                          DATE         : 17TH MARCH 2023.
     ORDER :

1. By praecipe bearing today's date, the Advocate for the

Decree Holder has sought extension of time for service of notice

under order XXI, Rule 22 of the Code Civil Procedure, 1908.

2. It is to be noted that this Court had considered the similar

applications in the order dated 14th February, 2023. By the said

order the Decree Holder had been granted four weeks time for

service of notice, failing with the said matter shall be dismissed. The

extension had been granted as last opportunity.

M3-N 21.2018 in EXA 1549.2017.doc

3. Considering that the matter has been listed on 23rd March,

2023 by the said order and the learned Advocate for the Decree

Holder has undertaken to serve notice prior to that date, extension of

time is granted.

4. It is made clear that no further extension of time will

thereafter be granted.

5. The matter shall remain placed on 23rd March, 2023.

[ R.I. CHAGLA J. ]