Maha Active Engineers India Pvt. ... vs Maharashtra State Electricity ...
2021 Latest Caselaw 1307 Bom

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           ORDINARY ORIGINAL CIVIL JURISDICTION

                                 COMMERCIAL EXECUTION APPLICATION NO. 124 OF 2017



                        Maha Active Engineers India Private Limited...      Judgment Creditor
                                         vs.
                        Maharashtra State Electricity                ...    Judgment debtor
                        Distribution Company Limited


                        Ms. Jyoti Sinha a/w. Mr. Anindya Basarkod i/b. M/s. Khaitan and Co. for
                        the Judgment Creditor.


                                                              CORAM : A. K. MENON, J.

DATED : 19th JANUARY, 2021. (THROUGH VIDEO CONFERENCE)

P.C. :

1. Learned Counsel for the applicant seeks to withdraw the

Execution Application.

2. Execution Application allowed to be withdrawn.

(A. K. MENON, J.)

Digitally signed by Rajeshwari R.

Rajeshwari Pillai R. Pillai Date:

2021.01.19 14:52:10 +0530

1-COMEX-124-2017.doc rrpillai