Jagdishchandra Mansukhani And 4 ... vs Rameshchandra Mansukhani And 7 ...
2021 Latest Caselaw 9094 Bom

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                     EXECUTION APPLICATION NO.325 OF 2018
                               ALONG WITH
                  CHAMBER SUMMONS (LODGING) NO.820 OF 2018

Jagdishchandra Mansukhani & Ors.                     .. Applicants-Judg. Debtors
                   Vs.
Rameshchandra Mansukhani & Ors.                      .. Respondents-Judg. Creditors


None for the Applicants-Judgment Debtors.
Ms. Rhea Mehta, i/by Mr. Gaurang Mehta, for the Respondents-Judgment
Creditors.


                                              CORAM : A. K. MENON, J.

                                              DATE     : 12TH JULY, 2021.
                                              [THROUGH VIDEO CONFERENCE]

P.C. :

1. On behalf of the Judgment Creditors, learned counsel states that she

has instructions to withdraw this execution application.

2. Accordingly, I pass the following order :-

(i) Execution Application is disposed as withdrawn.

(ii) In view of disposal of the execution application, all interim

applications, chamber summonses and notices of motion

stand disposed as infructuous.

(iii) All interim orders, if any, stand vacated.

(A. K. MENON, J.)

1-EXA-325-2018 & CHSL-820-2018.doc Dixit