The Shivsamarth Multi-State ... vs Khandare Sanjay Tukaram And 3 Ors
2021 Latest Caselaw 15611 Bom

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

                                       EXECUTION APPLICATION (LODGING) NO.2929 OF 2018
                                                             ALONG WITH
                                                   CHAMBER SUMMONS NO.959 OF 2019
                                                                  IN
                                                   ARBITRATION PETITION NO.4 OF 2017

                           The Shivsamarth Multi-State Co-op.
                           Credit Society Ltd.                             .. Applicant-Claimant
                                             Vs.
                           Sanjay Tukaram Khandare and Ors.                .. Respondents-Judg. Debtors


                           Mr. Hemant Ghadigaonkar for the Applicant-Claimant.
                           None for the Respondents-Judgment Debtors.


                                                                    CORAM : A. K. MENON, J.

DATE : 28TH OCTOBER, 2021.

P.C. :

1. Mr. Ghadigaonkar, learned counsel for the applicant-claimant states

that the Award is satisfied. He therefore seeks leave to withdraw the execution

application.

2. Accordingly, the execution application is disposed as withdrawn. In

view thereof, Chamber Summons No.959 of 2019 pending therein also stands

disposed as infructuous.

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA

12-EXAL-2929-2018 & CHS-959-2019.doc ABHAY DIXIT ABHAY Date:

2021.10.28 DIXIT 18:09:47 +0530 Dixit