Renuka Krishna Pullat vs Rhea Arts. And 3 Ors
2022 Latest Caselaw 8728 Bom

                                                                         13-n-192-2018.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                       NOTICE NO. 192 OF 2018
                                                IN
                          COMMERCIAL EXECUTION APPLICATION NO. 156 OF 2018

                      RENUKA KRISHNA PULLAT                   )...DECREE HOLDER

                               V/s.

                      RHEA ARTS AND OTHERS                    )...JUDGMENT DEBTORS

                      Ms. Ankita Sharma i/b. Yogendra Kanchan, Advocate for the
                      Decree Holder.

                                           CORAM    :    ABHAY AHUJA, J.

DATE : 30th AUGUST 2022

P.C. :

1 Ms. Ankita Sharma, learned counsel appearing for the

decree holder states that the matter has been settled amicably out

of Court and as such, the decree holder is not interested in

pursuing the Execution Application and seeks leave of this Court

to withdraw the same.

ARTI
VILAS
KHATATE
Digitally signed by
                      AVK                                                          1/2
ARTI VILAS
KHATATE
Date: 2022.08.30
16:41:19 +0530
                                                      13-n-192-2018.doc


2        The Execution Application is dismissed as withdrawn. No

costs.



3        The notice under Order XXI Rule 22 of the Code of Civil

Procedure,     1908   would    accordingly   stand    disposed,          as

infructuous.



                                   (ABHAY AHUJA, J.)




AVK                                                            2/2