Kotak Mahindra Bank Ltd (Assignee ... vs Inar Infratech Pvt Ltd And Anr
2022 Latest Caselaw 11606 Bom

                                                                                       7.exa(l).232.2020.doc

          Digitally
          signed by

UTKARSH
          UTKARSH
          KAKASAHEB
KAKASAHEB BHALERAO
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BHALERAO Date:
          2022.11.17
          15:28:36
          +0530                        ORDINARY ORIGINAL CIVIL JURISDICTION


                                      EXECUTION APPLICATION (L) NO. 232 OF 2020


                       Kotak Mahindra Bank Ltd.                       .. Applicant
                                 Vs.
                       Inar Infratech Pvt Ltd. & Anr.                 .. Respondents
                                                           WITH
                                         INTERIM APPLICATION NO. 729 OF 2020
                                                             IN
                                      EXECUTION APPLICATION (L) NO. 232 OF 2020


                       Kotak Mahindra Bank Ltd.                       .. Claimants/
                                                                      Decree Holder
                                Vs.
                       Inar Infratech Pvt Ltd. & Anr.                 .. Respondents


                       Ms. Bijal Gogri i/b GNP Legal for the Petitioner.


                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- NOVEMBER 15, 2022.

P. C.:

1. 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

Utkarsh page 1 of 2

7.exa(l).232.2020.doc

the above Execution Application.

2. In these circumstances, the above Execution Application is

disposed of as withdrawn.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

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

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

accordingly.

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. )




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