The Board Of Trustees Of The Port Of ... vs B.K. Paper Mills Pvt. Ltd. And 2 ...
2022 Latest Caselaw 10557 Bom

                                                                         4-N-14-2020.doc

         Digitally
         signed by
         GANESH
GANESH   SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date:                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.10.12
         10:31:05
         +0530                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                                  NOTICE NO. 14 OF 2020
                                                             IN
                                        EXECUTION APPLICATION NO. 1223 OF 2019


                      The Board of Trustees of the Port of Mumbai          .. Decree Holder
                                Vs.
                      B. K. Paper Mills Pvt. Ltd. & Ors.                   .. Judgment Debtor



                      Hrishikesh Guhagarkar a/w. Radha Bhandari i/b. MV Kini and Co., for
                      the Applicant.



                                                          CORAM:- B. P. COLABAWALLA,J.

DATE :- 11th OCTOBER, 2022.

P. C.:

1. The learned counsel appearing on behalf of the Plaintiffs

has stated that the disputes in the above Execution Application have

been settled out of Court and therefore he has instructions to withdraw

the above Execution Application. He has tendered a letter dated 23 rd

September, 2022 addressed by the Mumbai Port Authorities, which is

taken on record and marked "X" for identification.

                      Ganesh Lokhande                                                 page 1 of 2
                                                       4-N-14-2020.doc

2. In view of the aforesaid statement, the above Execution

Application is dismissed as withdrawn. No order as to costs.

3. In light of the disposal of the Execution Application,

nothing survives in the above Notice of Motion and the same is disposed

of accordingly.

4. This order will be digitally signed by the 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. )




Ganesh Lokhande                                                    page 2 of 2