Hdfc Bank Ltd vs Shobnath Vishwakarma
2022 Latest Caselaw 11611 Bom

                                                                                      5.exa(l).169.2019.doc

UTKARSH
KAKASAHEB
BHALERAO
Digitally signed by
UTKARSH KAKASAHEB
BHALERAO
Date: 2022.11.17
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
16:04:28 +0530


                                      ORDINARY ORIGINAL CIVIL JURISDICTION


                                     EXECUTION APPLICATION (L) NO. 169 OF 2019


                      HDFC Bank Ltd.                                 .. Claimants
                                Vs.
                      Shobnath Vishwakarma                           .. Respondents
                                                          WITH
                                        CHAMBER SUMMONS NO. 395 OF 2019
                                                            IN
                                     EXECUTION APPLICATION (L) NO. 169 OF 2019


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


                      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

Utkarsh page 1 of 2

5.exa(l).169.2019.doc

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disposed of as withdrawn.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