Citation : 2022 Latest Caselaw 2951 Bom
Judgement Date : 24 March, 2022
1.exa.142.21..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI Digitally signed by
ANJALI TUSHAR
TUSHAR
ASWALE
ASWALE
Date: 2022.03.24
17:34:04 +0530
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 142 OF 2021
Bharat Jyoti Impex ..Applicant/Claimant/Decree
Holder
Vs.
Urmi Chemicals & Ors ..Respondents/Judgment Debtor
Mr. G. Krishna Mohan Nair, for the Applicant.
CORAM:- B. P. COLABAWALLA,J.
DATE :- MARCH 24, 2022.
P. C.:
When this matter is called out, the learned counsel
appearing on behalf of the Applicant/Claimant has stated that the entire
amount due and payable to the Applicant/Claimant under the Arbitral
Award dated 26th September, 2018 is received by the Applicant
/Claimant. He fairly stated that hence these execution proceedings have
become infructuous and the Applicant be allowed to withdraw the same.
Aswale page 1 of 2
1.exa.142.21..doc
2 In these circumstances, the Execution Application is
dismissed as withdrawn.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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!