Bombay High Court
Dtdc Exress Ltd. (Earlier Known As Dtdc ... vs Guru Enterprises And Anr on 30 August, 2022
Author: Abhay Ahuja
Bench: Abhay Ahuja
30.EXA 462-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 462 OF 2017
DTDC EXRESS LTD. (EARLIER KNOWN
AS DTDC COURIER AND CARGO LTD.) )...DECREE HOLDER
V/s.
GURU ENTERPRISES AND ANR )...JUDGMENT DEBTOR
None for the parties.
CORAM : ABHAY AHUJA, J.
DATE : 30th AUGUST 2022
P.C. :
1 None for the parties.
2 From a perusal of the record it appears that the notice under
Order XXI Rule 22 of the Code of Civil Procedure, 1908 (CPC) was issued in the matter. However, no affidavit in respect of service upon the judgment debtor is placed on record.
3 Let an affidavit of service with tangible proof thereof be filed by the next date.
4 List the matter on 13th September 2022.
(ABHAY AHUJA, J.) ARTI VILAS KHATATE Digitally signed by AVK 1/1 ARTI VILAS KHATATE Date: 2022.08.30 16:41:21 +0530