Textport Syndicate (India) Ltd vs Future General India Insurance ...
2021 Latest Caselaw 8657 Bom

                                                                (1) EXA(L) 8541.2021.doc


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

                          EXECUTION APPLICATION (L) NO. 8541 OF 2021


            Textport Syndicate (India) Ltd.                  ... Decree Holder

                      Vs

            Future General India Insurance Ltd.              ... Judgment Debtor


            Mr.Rajeshkumar Choudhary i/b. RKC Legal for the Decree Holder.

            Mr. Abhishek Sehgal for the Judgment Debtor.


                                               CORAM : B.P. COLABAWALLA, J.

WEDNESDAY, 30TH JUNE, 2021

(THROUGH VIDEO CONFERENCE)

P.C. :

1 When the above matter is called out, the learned

advocate appearing on behalf of the decree holder states that the

matter is now settled out of Court and the decree has been fully

satisfied in terms of the aforesaid settlement. He, therefore,

seeks leave to withdraw the above execution application.

2 In view of the aforesaid settlement, the execution

(1) EXA(L) 8541.2021.doc

application is dismissed as withdrawn. There shall be no order as

to costs.

3 All parties to act on an ordinary copy of this order

duly authenticated by the Private Secretary/Personal Assistant/

Associate of this Court.

B.P. COLABAWALLA, J.