Adarsh Infrainferio Private ... vs Central Institute Of Fisheries ...
2021 Latest Caselaw 15188 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                               EXECUTION APPLICATION NO. 19 OF 2020

                                                              WITH

                                                CHAMBER SUMMONS NO. 1192 OF 2019


                      Adarsh Infrainferio Private Ltd.                 ...     Applicant/Judg.Creditor
                               vs.
                      Central Institute of Fisheries                   ...     Respondents]
                      Education


                      Mr. Sarosh Mohammed a/w. Mr. Rishabh Deshpande i/b. Praxis Legal for the
                      Applicant.
                      None for the Respondent.


                                                                 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(i) Execution Application is disposed as withdrawn.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.

RAJESHWARI
RAMESH                                                                              (A. K. MENON, J.)
PILLAI
Digitally signed by
RAJESHWARI
RAMESH PILLAI                                                                                     1/1
Date: 2021.10.21
17:13:19 +0530        10-chs-1192-2019-exa-19-2020.odt
                      rrpillai