Kotak Mahindra Bank Limited vs Dattatray Gangaram Patil And Anr
2022 Latest Caselaw 11605 Bom

                                                                                      9.exa(l).21714.2022.doc

          Digitally
          signed by
          UTKARSH
UTKARSH   KAKASAHEB
KAKASAHEB BHALERAO
BHALERAO Date:
          2022.11.17
          15:28:37
          +0530                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION


                                         INTERIM APPLICATION NO. 3607 OF 2022
                                                             IN
                                      EXECUTION APPLICATION (L) NO. 21714 OF 2022


                       Kotak Mahindra Bank Ltd.                       .. Applicant
                       In the matter between:
                       Kotak Mahindra Bank Ltd.                       .. Plaintiffs
                                Vs.
                       Dattatray Gangaram Patil & Anr.                .. Defendants
                                                           WITH
                                      EXECUTION APPLICATION (L) NO. 21714 OF 2022


                       Kotak Mahindra Bank Ltd.                       .. Plaintiffs
                                 Vs.
                       Dattatray Gangaram Patil & Anr.                .. Defendants


                       Ms. Nikita Pawar i/b S.I. Joshi & Co. for Applicant.


                                                          CORAM:- B. P. COLABAWALLA,J.

DATE :- NOVEMBER 15, 2022.

P. C.:

1. Execution Application (L) No. 21714 of 2022 not on board.

At the request of the Applicant taken on board.

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9.exa(l).21714.2022.doc

2. When the above matter is called out the learned advocate

appearing on behalf of the Applicant/Decree Holder has stated that the

amount due to the Applicant-Bank under the Arbitral Award has infact

been paid by the Judgment Debtor and hence seeks leave to withdraw

the above Execution Application.

3. In these circumstances, the above Execution Application is

disposed of as withdrawn. However, there shall be no order as to costs.

4. In view of the disposal of the Execution Application nothing

survives in the above Interim Application and the same is disposed of

accordingly.

5. 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. )




     Utkarsh                                                       page 2 of 2