Unity Small Finance Bank Ltd vs Venkatavardhan Iyengar
2024 Latest Caselaw 213 Bom

Bombay High Court

Unity Small Finance Bank Ltd vs Venkatavardhan Iyengar on 4 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                                           26-EXA 644.2023.doc

              Kavita S. J.


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

                               EXECUTION APPLICATION NO.644 OF 2023

              Unity Small Finance Bank Ltd.,                         ...Claimant

                              Versus

              Venkatavardhan Iyengar                                 ...Respondent

                                                ----------
              Princi Jaiswal i/b Dhir & Dhir Associates, Advocate for Claimant.

                                                ----------

                                                 CORAM : R.I. CHAGLA, J.

                                                 DATE        : 4TH JANUARY, 2024.

              ORDER :

1. The Execution Application is still to be served upon the

Respondent. By this Execution Application, the Claimant/Decree

Holder is seeking execution of the Arbitral Award dated 28 th April,

2022 passed in its favour by which the Respondent/Judgment Debtor KAVITA SUSHIL JADHAV

is liable to pay a sum of Rs.9,29,95,806/- with future interest @ 13% Digitally signed by KAVITA SUSHIL JADHAV Date:

2024.01.08 18:44:19 +0530 per annum from 1st February, 2021 till realization of the amount to

the Claimant/Decree Holder.

26-EXA 644.2023.doc

2. The office is directed to issue Notice to the Respondent,

returnable on 29th January, 2024.

3. In addition to the Court Notice, the Advocate for the

Claimant/Decree Holder is at liberty to serve by way of private notice

upon the Respondent and file Affidavit of Service on or before the

next date.

[R.I. CHAGLA, J.]