Sushil Financial Services Pvt. ... vs Darshti Praful Shah
2022 Latest Caselaw 485 Bom

                                                                     2 exal 877-19.doc


LAXMI
SUBHASH
SONTAKKE                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
LAXMI SUBHASH
SONTAKKE
Date: 2022.01.14
17:00:13 +0530

                                 EXECUTION APPLICATION (L) NO. 877 OF 2019
                                                   IN
                                  ARBITRATION REFERENCE NO. 21 OF 2018
                                                  WITH
                                   INTERIM APPLICATION NO. 2005 OF 2020
                                                   IN
                                 EXECUTION APPLICATION (L) NO. 877 OF 2019


                      Sushil Financial Services Pvt. Ltd.                      ..Applicant
                              Vs.
                      Darshti Praful Shah                                      ..Respondent


                                                         ....
                      Mr. Dilip Rai i/b Aruna Singh for the Applicant/Judgment Creditor.
                                                         ....

                                                       CORAM:- B. P. COLABAWALLA,J.

DATE :- JANUARY 13, 2022.

(THROUGH VIDEO CONFERENCING)

P. C.:

1. The learned Advocate appearing on behalf of the Judgment

Creditor/Applicant has stated that the disputes between the parties have

been settled out of the Court and the Judgment Creditor has received

the amounts under the Award dated 3 rd October, 2018. He therefore,

seeks leave to unconditionally withdraw the above Execution

Application.

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                                                    2 exal 877-19.doc

2. In these circumstances, the Execution Application is

dismissed as withdrawn. No order as to costs.

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

nothing survives in Interim Application No. 2005 of 2020 and the same

is disposed of accordingly.

4. 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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