Aditya Birla Finance Limited vs Vijay Keshav Pagare
2022 Latest Caselaw 8678 Bom

UTKARSH
KAKASAHEB
BHALERAO
Digitally signed by                                                     p.ia.1080.2022.doc
UTKARSH KAKASAHEB
BHALERAO
Date: 2022.08.30
18:46:20 +0530


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

                                       INTERIM APPLICATION NO. 1080 OF 2022
                                                           IN
                                 EXECUTION APPLICATION (L) NO. 22310 OF 2021


                      Aditya Birla Finance Ltd.                    .. Applicant
                                                                   (Org. Decree Holder)
                      IN THE MATTER BETWEEN

                      Aditya Birla Finance Ltd.                    .. Applicant
                                                                   (Org. Decree Holder)
                                Vs.
                      Vijay Keshav Pagare                          .. Respondent/
                                                                   Judgment Debtor


                      Adv. Shrutika S. Kawle i/b. GNP Legal for the Applicant.


                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- AUGUST 30, 2022.

P. C.:

1. Not on board. Mentioned, taken on board.

2. The learned advocate appearing on behalf of the Decree

Holder has stated that the Applicant/Decree Holder has received the

monies due under the Award dated 15th February, 2021. In these

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circumstances she states that, she has instructions to unconditionally

withdraw the above Execution Application as well as the above Interim

Application filed by the Decree Holder.

3. Considering the aforesaid statement, the above Execution

Application is dismissed as withdrawn. There shall be no order as to

costs.

4. In view of the disposal of the Execution Application itself,

nothing survives in the above Interim Application and the same is

disposed of accordingly.

5. 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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