Motor And General Sales Ltd vs The Union Of India
2022 Latest Caselaw 8576 Bom

                                                                            22-N-2-2020.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION

                                              NOTICE NO. 2 OF 2020
                                                       IN
                                      EXECUTION APPLICATION NO. 895 OF 2019

                      MOTOR AND GENERAL SALES LTD.               )...DECREE HOLDER
                           V/s.
                      THE UNION OF INDIA                         )...JUDGMENT DEBTOR

                      Mr. Manoj G. Agre, Advocate for the Decree Holder.


                                           CORAM     :     ABHAY AHUJA, J.

                                           DATE      :     29th AUGUST 2022



                      P.C. :

1. Mr. Agre, learned counsel for the decree holder submits that

payment has been received in full and final settlement of the

award dated 9th February, 2015 in respect of which the notice and

the execution application have been filed.

2. In this view of the matter, he seeks leave of this Court to

Digitally withdraw the execution application. signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.08.29 16:40:33 +0530

Nikita Gadgil 1/2 22-N-2-2020.doc

3. Leave is granted. Execution application is allowed to be

withdrawn. Award to be marked as fully satisfied in accordance

with the Bombay High Court (Original Side) Rules.

4. Execution application stand dismissed as withdrawn. In view

of the disposal of the execution application, notice stands disposed

as infructuous.

                                   (ABHAY AHUJA, J.)




Nikita Gadgil                                                     2/2