M/S. Shriram City Union Finance ... vs Mahesh Amrut Parab And Anr
2022 Latest Caselaw 4411 Bom

                                                                        9.exa.2018.16..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI   Digitally signed by

                                           ORDINARY ORIGINAL CIVIL JURISDICTION
         ANJALI TUSHAR
TUSHAR   ASWALE
         Date: 2022.04.26
ASWALE   17:39:16 +0530


                                          EXECUTION APPLICATION NO. 2018 OF 2016



                               M/s Shriram City Union
                               Finance Ltd                          ..Plaintiff/Applicant
                                          Vs.
                               Mr. Mahesh A. Parab & Anr            ..Defendants


                                                             WITH
                                                CHAMBER SUMMONS NO. 343 OF 2017
                                                               IN
                                          EXECUTION APPLICATION NO. 2018 OF 2016


                               Minal M. Dama                        ..Applicant
                               IN THE MATTER BETWEEN
                               M/s Shriram City Union Finance Ltd   ..Claimant
                                         Vs.
                               Mr. Mahesh A. Parab & Anr            ..Respondents
                                    And
                               Minal M. Dama                        ..Applicant




                               Ms. Nikita Pawar a/w Bhushan Kanchan i/b S. I. Joshit & Co, for
                               the Applicant.



                               Aswale                                                        page 1 of 2
                                                  9.exa.2018.16..doc


                                CORAM:- B. P. COLABAWALLA,J.

DATE :- APRIL 26, 2022.

P. C.:

The above Execution Application has been placed on Board

today for withdrawal.

2 The learned counsel appearing on behalf of the Applicant

states that since the Judgment Debtors are not traceable, the Applicant

seeks to withdraw the above Execution Application with liberty to file

afresh, if the Applicant is able to trace the whereabouts of the

Respondents/Judgment Debtors.

3 In these circumstances, the Execution Application is

disposed of as withdrawn. No order as to costs.

4 In view of the disposal of the above Execution Application,

nothing survives in Chamber Summons No. 343 of 2017 and the same is

disposed of accordingly.

5 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. )

Aswale                                                                page 2 of 2