Nishant Construction Pvt Ltd vs More Retail Limited
2022 Latest Caselaw 5642 Bom

                                                                          43.IA.469.22..doc




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

TUSHAR
         by ANJALI
         TUSHAR ASWALE
         Date: 2022.06.23
                                             IN ITS COMMERCIAL DIVISION
ASWALE   14:47:54 +0530


                                     INTERIM APPLICATION NO. 469 OF 2022
                                                              IN
                            COMMERCIAL EXECUTION APPLICATION NO. 10 OF 2021



                        M/s. Nishant Construction Pvt Ltd             ..Applicant/Decree
                                                                      Holder/ Orig.Claimant
                                   Vs.
                        M/s.More Retail Ltd                           ..Respondent/Judgment
                                                                      Debtor/Orig.Respondent




                        Mr.Rishabh Shah a/w Anshul Anjarlekar, Sukrit Parashar i/b Raval
                        Shah & Co, for the Applicant / Decree Holder.
                        Mr.Nirman Sharma a/w Varun Satiya, S. Mankar i/b S. R. Page, for
                        the Judgment Debtor / Respondent.




                                                           CORAM:- B. P. COLABAWALLA,J.

DATE :- JUNE 21, 2022.

P. C.:

This application is filed by the Decree Holder seeking an

Aswale page 1 of 2

43.IA.469.22..doc

injunction qua for 11 bank accounts of the Judgment Debtor. The

learned counsel appearing on behalf of the Decree Holder has stated

that since the Judgment Debtor has now deposited the entire decretal

amount in a proceeding pending before the Gujarat High court, nothing

would survive in the above Interim Application. He, therefore, seeks

leave to withdraw the same.

2 In these circumstances, the above Interim Application is

disposed of as withdrawn. No order as to costs.

3 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