Hdfc Bank Ltd vs Vachanaram K Choudhary
2022 Latest Caselaw 11610 Bom

                                                                                      6.exa.340.2019.doc

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


                                      EXECUTION APPLICATION NO. 340 OF 2019


                       HDFC Bank Ltd.                                 .. Claimants
                                Vs.
                       Vachanaram K Choudhary                         .. Respondent


                                                           WITH
                                        CHAMBER SUMMONS NO. 380 OF 2019
                                                             IN
                                      EXECUTION APPLICATION NO. 340 OF 2019


                       HDFC Bank Ltd.                          .. Applicant
                                                               (Org. Claimant/Decree Holder)
                       In the matter between:
                       HDFC Bank Ltd.                          .. Petitioners/Claimants-
                                                               Decree Holder
                             Vs.
                       Vachanaram K Choudhary                  .. Respondents/Judgment
                                                               Debtors


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



                                                         CORAM:- B. P. COLABAWALLA,J.

DATE :- NOVEMBER 15, 2022.

                          Utkarsh                                                          page 1 of 2
                                                               6.exa.340.2019.doc




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

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disposed of as withdrawn.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 Chamber of Summons 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. )




     Utkarsh                                                     page 2 of 2