M/S. Y.T. Capital Pvt. Ltd vs Anjum Rizvi And T Series ...
2021 Latest Caselaw 5142 Bom

                                                                   41-CHSCD-150-17.doc

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

                         COMMERCIAL CHAMBER SUMMONS NO. 150 OF 2017
                                                   IN
                        COMMERCIAL EXECUTION APPLICATION NO. 82 OF 2017


                   M/s. Y.T. Capital Private Limited              ...Applicant/
                                                                  Plaintiff

                          Versus

                   Anjum Rizvi & Anr.                             ...Respondents

                                                ----------
                   Mr. Aurup Dasgupta a/w Ms. Jinal Vani i/by M/s. Jhangiani
                   Narula & Associates for the Applicant.
                                                ----------

                                                CORAM :          R.I. CHAGLA J

                                               DATE          :   22 March 2021

                   ORDER :

1. Heard the learned Counsel for the Applicant.

Waishali S.

Waghmare

Digitally signed by Waishali S.

2. Learned Counsel for the Applicant on instructions Waghmare Date:

2021.03.30 11:29:22 +0530 submits that the Execution Application does not survive, in

view of Consent Terms being entered into between the

Applicant/Claimant and the Judgment-Debtors/Respondents in

Civil Application No. 319 of 2019 and which has been accepted

41-CHSCD-150-17.doc

by order dated 26th July 2019. He submits that in view of the

matter having been settled, nothing survives in the Execution

Application and he seeks permission to withdraw the Execution

Application.

3. Accordingly, as the matter has been settled between

the Applicant/Claimant and Judgment-Debtors/Respondents,

the Applicant is permitted to withdraw the Execution

Application.

4. The Execution Application is disposed of as

withdrawn.

[R.I. CHAGLA J.]