Tata Capital Financial Services ... vs Amit Jawahar Vishwakarma
2022 Latest Caselaw 8053 Bom

                                                                           22.exa(l).19176.2022.doc

         Digitally
         signed by

GANESH
         GANESH
         SUBHASH                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SUBHASH LOKHANDE
LOKHANDE Date:
         2022.08.22
         11:54:38
         +0530
                                      ORDINARY ORIGINAL CIVIL JURISDICTION


                                 EXECUTION APPLICATION (L) NO. 19176 OF 2022
                                                        WITH
                                       INTERIM APPLICATION NO. 2801 OF 2022
                                                          IN
                                 EXECUTION APPLICATION (L) NO. 19176 OF 2022


                      Tata Capital Financial Services Ltd.       .. Applicant
                                                                 (Org. Decree Holder)
                      IN THE MATTER BETWEEN

                      Tata Capital Financial Services Ltd.       .. Applicant
                                                                 (Org. Decree Holder)
                                Vs.
                      Amit Jawahar Vishwakarma                   .. Respondent/
                                                                 Judgment Debtor


                      Bijal K. Gagri i/b O.M. Gujar Law Chambers for Applicant.


                                                       CORAM:- B. P. COLABAWALLA,J.

DATE :- AUGUST 19, 2022.

P. C.:

1. The learned advocate appearing on behalf of the Decree

Holder submits that amounts due under the Award dated 28th July,

2021 have been received by the Decree Holder and therefore seeks leave

to withdraw the above Execution Application.

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22.exa(l).19176.2022.doc

2. Considering the statement made on behalf of the Decree

Holder, the Execution Application is dismissed as withdrawn. There

shall be no order as to costs.

3. In view of the disposal of the above Execution Application

nothing survives in the above Interim Application and the same is

disposed of accordingly.

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. )




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