Kotak Mahindra Bank Limited vs Anil Ramchandrarao Babhale And ...
2022 Latest Caselaw 3986 Bom

                                                   4 CHS 318-15..doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                      CHAMBER SUMMONS NO. 318 OF 2015
                                          IN
                  EXECUTION APPLICATION NO. 2380 OF 2015
                                        WITH
                  EXECUTION APPLICATION NO. 2380 OF 2015



Kotak Mahindra Bank Ltd.                             ..Applicant/Plaintiff
            Vs.
Anil Ramchandrarao Babhale & Anr.                             ..Respondents



Ms Nikita Pawar i/b. S. I. Joshi & Co., for the Applicant/Plaintiff.



                                       CORAM:- B. P. COLABAWALLA,J.

DATE :- APRIL 12, 2022.

P. C.:

1. The learned Advocate appearing on behalf of the Decree

Holder states that the matter has been settled out of Court and the

Decree Holder now has no claim against the Defendants/Judgment

Debtors. In these circumstances, she seeks leave to withdraw the above

Chamber Summons as well as the Execution Application.

Laxmi                                                                  page 1 of 2





                                                     4 CHS 318-15..doc

2. In view of the aforesaid statement, the above Chamber

Summons as well as the Execution Application are dismissed as

withdrawn. No order as to costs.

3. In view of the fact that the Execution Application itself is

withdrawn any attachments levied on any property of the Judgment

Debtors stands vacated forthwith.

4. This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                           ( B. P. COLABAWALLA, J. )




Laxmi                                                                   page 2 of 2