Bombay High Court
M/S . D.K. Enterprises Thane-401107 vs Jayesh Shenvi Mumbai- 400068 on 5 February, 2021
Author: C.V. Bhadang
Bench: C.V. Bhadang
16-sast-99333-20 @ iast-99337-20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL (ST) NO. 99333 OF 2020
WITH
INTERIM APPLICATION (ST) NO. 99337 OF 2020
M/s. D. K. Enterprises ..Appellant
Vs.
Jayesh Shenvi ..Respondent
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Mr. Suraj Naik, for the Appellant.
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CORAM : C.V. BHADANG, J.
DATE : 05th FEBRUARY 2021 P.C. . Heard.
2. Issue notice to the respondent returnable on 26/2/2021.
3. Notice by Registered Post AD / Speed Post / Email / Courier, is allowed in addition to the regular mode.
4. The appellant to file affidavit of service by next date.
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5. The learned counsel for the appellant points out that till today the appellant has not received any notice of the execution application. In such circumstances, liberty to apply if necessary.
C.V. BHADANG, J.
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