Magenta Infrastructure Private ... vs Idbi Trusteeship Services Ltd. ...
2022 Latest Caselaw 8375 Bom

                                                                   8-IA(L)-14075-2021.doc

         Digitally
         signed by
         GANESH
GANESH   SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date:                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.08.29
         12:10:19
         +0530                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                        INTERIM APPLICATION (L) NO. 14075 OF 2021
                                                           IN
                        COMMERCIAL EXECUTION APPLICATION (L) NO. 9357 OF 2021
                                                           IN
                                          COMMERCIAL SUIT (L) NO. 4497 OF 2020

                      Magenta Infrastructure Private Ltd.               .. Applicants/
                                                                        Obstructionists
                      IN THE MATTER BETWEEN:
                      IDBI TRUSTEESHIP SERVICES LTD & Anr.              .. Decree Holders/
                                                                        Org. Plaintiffs
                                Vs.
                      MID-CITY INFRASTRUCTURE
                      PVT. LTD. & Ors                                   .. Judgment Debtors/
                                                                        Org. Defendants
                      And
                      The Court Receiver, High Court, Bombay.           .. Add. Respondent



                      Anand Lalwani i/b. Jayakar & Partners for the Applicants.
                      Shyam Kapadia a/w. J. Vadodara i/b. Negandhi Shah & Himayatullah for
                      the Decree Holder.



                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- 25th AUGUST, 2022.

                      Ganesh Lokhande                                               page 1 of 2
                                                    8-IA(L)-14075-2021.doc


P. C.:

1. When the above matter is called out, the learned advocate

appearing on behalf of the Applicant has stated that in view of what is

stated in Clause (3) of the Consent Terms dated 22 nd December, 2022

filed in the above Execution Application, he has instructions to

withdraw the above Interim Application.

2. Considering the statement made on behalf of the Applicant,

the above Interim Application is dismissed as withdrawn. No order as to

costs.

3. 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