Arshie Construction Co vs Union Of Indai
2021 Latest Caselaw 15187 Bom

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                             EXECUTION APPLICATION NO. 54 OF 2018

                                                            WITH

                                               CHAMBER SUMMONS NO. 769 OF 2019


                      Arshie Construction Co.                        ...      Applicant/Judg.Creditor
                               vs.
                      Union of India                                 ...     Respondent


                      Mr. Sarosh Mohammed a/w. Mr. Rishabh Deshpande i/b. M/s. Praxis Legal
                      for the Applicant.
                                                               CORAM : A. K. MENON, J.

DATED : 21st OCTOBER, 2021

P.C. :

1. Learned counsel for the Applicant/Judgment Creditor states that the

award is satisfied and hence he seeks leave to withdraw the Execution

Application. Accordingly, I pass the following order :

(i) Execution Application is disposed as withdrawn.

(ii) Chamber Summons stands disposed as infructuous.

(A. K. MENON, J.) RAJESHWARI RAMESH PILLAI Digitally signed by RAJESHWARI RAMESH PILLAI 1/1 Date: 2021.10.21 17:13:20 +0530 9-CHS-769-2019-EXA-54-2018.odt rrpillai