M/S Shriram City Union Finance Ltd vs Ravindranath V Prajapati And 2 ...
2022 Latest Caselaw 4429 Bom

                                                                           10.exa.2019.16..doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI   Digitally signed by
         ANJALI TUSHAR
TUSHAR
ASWALE
         ASWALE
         Date: 2022.04.26
         17:38:50 +0530
                                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                     EXECUTION APPLICATION NO. 2019 OF 2016


                          M/s Shriram City Union
                          Finance Ltd                                  ..Plaintiff/Applicant

                                     Vs.
                          Mr. Ravindranath V. Prajapati
                          & Ors                                        ..Defendants/Respondents




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




                                                            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

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10.exa.2019.16..doc

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disposed of as withdrawn.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 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