Zee Entertainment Enterprises ... vs The Board Of Control For Cricket In ...
2022 Latest Caselaw 5221 Bom

                                                                 1-COMEX(L)-1198-2018.doc

         Digitally
         signed by
         GANESH
GANESH   SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date:
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.06.10
         18:00:39
         +0530                          ORDINARY ORIGINAL CIVIL JURISDICTION

                         COMMERCIAL EXECUTION APPLICATION (L) NO. 1198 OF 2018
                                                       WITH
                                         CHAMBER SUMMONS NO. 801 OF 2019
                                                            IN
                         COMMERCIAL EXECUTION APPLICATION (L) NO. 1198 OF 2018


                      Zee Entertainment Enterprises Ltd.               .. Applicant/
                                                                         Org. Claimant
                      IN THE MATTER BETWEEN:
                      Zee Entertainment Enterprises Ltd.               .. Applicant/
                                                                         Judgment Creditor
                                Vs.
                      The Board of Control for Cricket in
                      India                                            .. Respondent/
                                                                         Judgment Debtor


                      Ms. Monisha Mane Bhangale i/b. Parinam Law Associates for the
                      Applicant/Original Claimant.
                      Rachyeta Shah i/b. Cyril Amarchand Mangaldas for the Respondent.



                                                      CORAM:- B. P. COLABAWALLA,J.

DATE :- 9th JUNE, 2022.

P. C.:

                      Ganesh Lokhande                                             page 1 of 2
                                                  1-COMEX(L)-1198-2018.doc


1.                The learned advocate appearing on behalf                  of the

Applicant [Original Claimant] has stated before the Court that the

Applicant/Original Claimant does not wish to prosecute the above

Execution Application any more, and hence seeks leave to withdraw the

same unconditionally.

2. In view of the aforesaid statement, the above Execution

Application is dismissed as withdrawn. No order as to costs.

3. In view of the disposal of the above Execution Application,

nothing survives in the above Chamber Summons and the same is

disposed of accordingly.

4. 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