More Retail Limited vs Nishant Construction Pvt Ltd And 6 ...
2022 Latest Caselaw 5640 Bom

                                                                           43.ial.25625.21..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
ANJALI   Digitally signed by
         ANJALI TUSHAR
                                                 IN ITS COMMERCIAL DIVISION
TUSHAR   ASWALE
         Date: 2022.06.23
ASWALE
                                          INTERIM APPLICATION(L) NO. 25625 OF 2021
         14:48:05 +0530




                                                                  IN
                                 COMMERCIAL EXECUTION APPLICATION NO.10 OF 2021



                               More Retail Ltd                     ..Applicant/Judgment Debtor
                               IN THE MATTER BETWEEN
                               Nishant Construction Pvt Ltd        ..Decree Holder/Claimant
                                          Vs.
                               More Retail Ltd                     ..Judgment Debtor
                                         And
                               Vinod Nambiar & Ors                 ..Respondents



                               Mr.Nirman Sharma a/w Varun Satiya, S. Mankar i/b S. R. Page, for
                               the Applicant / Judgment Debtor.
                               Mr.Rishabh Shah a/w Anshul Anjarlekar, Sukrit Parashar i/b Raval
                               Shah & Co, for the Orig.Decree Holder / Claimant.
                               None for the Respondents.




                                                              CORAM:- B. P. COLABAWALLA,J.

DATE :- JUNE 21, 2022.

                               Aswale                                                             page 1 of 2
                                                 43.ial.25625.21..doc



P. C.:

This application is filed by the Judgment Debtor for

deferment of Execution proceedings and extension of time for filing an

affidavit of disclosure.

2 Considering that the Judgment Debtor has now already

deposited the entire decretal amount in the proceedings pending in

Gujarat High Court, and he has already filed his affidavit of disclosure,

he seeks leave to withdraw the above application.

3 In these circumstances, the above Interim Application is

disposed of as withdrawn. No order as to costs.

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. )




Aswale                                                                 page 2 of 2