Bajaj Finance Limited vs Chanchala Pawar
2022 Latest Caselaw 4143 Bom

                                                                          6 EXA-352-22.doc
           Digitally
           signed by
           LAXMI
LAXMI      SUBHASH
SUBHASH    SONTAKKE
SONTAKKE   Date:
           2022.04.20


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           11:22:44
           +0530




                                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                       EXECUTION APPLICATION NO. 352 OF 2022



                        Bajaj Finance Limited                                       ..Applicant
                                 Vs.
                        Chanchala Pawar                                             ..Respondent



                        Mr. Harsha R. More i/b. Sandeep Rankhambe for the Applicant.



                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- APRIL 19, 2022.

P. C.:

1. The learned Advocate appearing on behalf of the Applicant/

Judgment Creditor has stated before the Court that the amounts due to

the Judgment Creditor have been paid and no further claim survives

against the Respondents. She therefore seeks leave to withdraw the

above Execution Application.

2. In these circumstances, the Execution Application is

disposed of as withdrawn. No order as to costs.

                        Laxmi                                                                page 1 of 2
                                                  6 EXA-352-22.doc

3. 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