Neo Growth Credit Private Limited vs Sri Lakuma Petroleums And 2 Ors
2022 Latest Caselaw 8373 Bom

                                                                      9-IA-1166-2022.doc

         Digitally
         signed by
         GANESH
GANESH   SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date:                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.08.29

                                        ORDINARY ORIGINAL CIVIL JURISDICTION
         12:10:20
         +0530




                                  EXECUTION APPLICATION (L) NO. 30928 OF 2021
                                                            IN
                                            ARBITRATION CASE NO. 72 OF 2019
                                                          WITH
                                         INTERIM APPLICATION NO. 1166 NO. 2022
                                                            IN
                                  EXECUTION APPLICATION (L) NO. 30928 OF 2021


                      Neo Growth Credit Pvt. Ltd.                        .. Applicant
                                                                   (Org. Decree Holder)
                      IN THE MATTER BETWEEN:
                      Neo Growth Credit Pvt. Ltd.                        .. Applicant
                                                                   (Org. Decree Holder)
                                Vs.
                      Sri Lakuma Petroleums & Ors.                       .. Respondent/
                                                                   Judgment Debtor


                      Bijal Gogri i/b. O. M. Gujjar Law Chambers for the Applicant.


                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- 25th AUGUST, 2022.

P. C.:

1. The learned advocate appearing on behalf of the Decree

Holder (Neo Growth Credit Pvt. Ltd.), on instructions, stated that the

Ganesh Lokhande page 1 of 2 9-IA-1166-2022.doc

amount due under the Award dated 10th February, 2021 have been

received by the Decree Holder and hence seeks leave to withdraw the

above Execution Application.

2. Considering that the amounts under the Award have been

received by the Decree Holder and the Award is now satisfied, leave is

granted and the above Execution Application is dismissed as withdrawn.

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

nothing survives in Interim Application No. 1166 of 2022 and the same

is disposed of accordingly.

4. This order will be digitally signed by the 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. )




Ganesh Lokhande                                                    page 2 of 2