Bombay High Court
Sbi Cards And Payment Services Pvt.Ltd vs James Mascarenhas on 25 June, 2019
Author: R.I. Chagla
Bench: R.I. Chagla
30.N.67.18 in EXA.389.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL APPELLATE JURISDICTION
NOTICE NO. 67 OF 2018
IN
EXECUTION APPLICATION NO. 389 OF 2018
SBI Cards & Payment Services Pvt. Ltd. ... Plaintiff
Versus
James Mascarenhas ... Respondent
Mr. M.B. Kale i/b O.M. Gujar Law Chamber for the Applicant.
Ms. Seema Chopda for the Respondent.
CORAM : R.I. CHAGLA, J.
DATED : 25th JUNE, 2019. P.C. :
1 This is an Application for Notice under Order XXI Rule 22 of the Code of Civil Procedure, 1908. The learned Counsel for the Respondent has filed an affidavit dated 19.06.2019 claiming that the Respondent came to know of the award only in May 2019 upon being served with these proceedings. She has stated that the award is an ex-parte award and that the Respondent is proposing to challenge the award. The Decree Holder/Claimant shall file a rejoinder to this affidavit within a period of two weeks.
2 Place the Notice for hearing on 15.07.2019.
(R.I. CHAGLA, J.) Waghmare 1/1 ::: Uploaded on - 27/06/2019 ::: Downloaded on - 27/06/2019 22:44:27 :::