Incred Financial Services Ltd vs Deepak Natarajan
2021 Latest Caselaw 4473 Bom

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

                                              EXECUTION APPLICATION (LODGING) NO.282 OF 2020
                                                                  ALONG WITH
                                                       INTERIM APPLICATION NO.873 OF 2020

                               Incred Financial Services Ltd.
                               (Formerly known as Visu Leasing and
                               Finance Private Ltd.)                          .. Applicant-Decree Holder
                                        Vs.
                               Deepak Natarajan                               .. Respondent-Judgment Debtor


                               Ms. Juhi Bhogle, i/by G.N.P. Legal, for the Applicant-Decree Holder.
                               None for the Respondent-Judgment Debtor.


                                                                              CORAM : A. K. MENON, J.

DATED : 10TH MARCH 2021.

P.C. :

Learned counsel for the applicant-decree holder states that she has

instructions to withdraw the execution application and the IA. Accordingly,

the Execution Application and the IA are allowed to be withdrawn.

                                                                                            (A. K. MENON, J.)





Sneha      Digitally signed

by Sneha A. Dixit 917-IA-873-2020.doc A. Dixit Date: 2021.03.11 15:06:23 +0530 Dixit