Bombay High Court
Bhambhani Shipping Ltd vs M.T. Al Nims And 2 Ors on 29 August, 2022
Author: Abhay Ahuja
Bench: Abhay Ahuja
19-N-164-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE NO. 164 OF 2019
IN
EXECUTION APPLICATION NO. 2177 OF 2018
BHAMBHANI SHIPPING LTD. )...DECREE HOLDER
V/s.
M.T. AL NIMS AND OTHERS )...JUDGMENT DEBTOR
None present.
CORAM : ABHAY AHUJA, J.
DATE : 29th AUGUST 2022 P.C. :
1. None present for the parties.
2. From a perusal of the papers and proceedings, it is observed that the notice under Order XXI Rule 22 of the CPC has been served upon the judgment debtors and as such the service is complete.
3. List the matter on 12th September, 2022 for passing Digitally appropriate orders.
signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2022.08.29 16:40:32 +0530 (ABHAY AHUJA, J.) Nikita Gadgil 1/1