Hdfc Bank Ltd vs Imran Hanif Shaikh
2022 Latest Caselaw 10921 Bom

                                                                                 34.exa(l).2844.2018.doc


          Digitally
          signed by
          UTKARSH
UTKARSH   KAKASAHEB
KAKASAHEB BHALERAO
BHALERAO Date:                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          2022.10.22
          17:56:20
          +0530
                                      ORDINARY ORIGINAL CIVIL JURISDICTION


                                     EXECUTION APPLICATION (L) NO. 2844 OF 2018


                       HDFC Bank Ltd.,                         .. Claimants
                                Vs.
                       Imran Hanif Shaikh                      .. Respondent


                                                           WITH

                                        CHAMBER SUMMONS NO. 1442 OF 2018

                                                             IN

                                     EXECUTION APPLICATION (L) NO. 2844 OF 2018


                       HDFC Bank Ltd.,                         .. Applicant
                                                               (Org Claimant-Decree Holder)
                       In the matter between:
                       HDFC Bank Ltd.,                         .. Petitioners/
                                                               Claimants-Decree Holder

                                Vs.
                       Imran Hanif Shaikh                      .. Respondent/
                                                               Judgment Debtor



                       Adv. Bijal Gogri i/b GNP Legal for the Applicant.




                           Utkarsh                                                       page 1 of 2
                                                            34.exa(l).2844.2018.doc


                                 CORAM:- B. P. COLABAWALLA,J.

DATE :- OCTOBER 18, 2022.

P. C.:

1. Mentioned out of turn.

2. The learned advocate appearing on behalf of the

Applicant/Decree Holder has stated that the disputes between the

parties have been settled out of Court and hence the Applicant seeks to

unconditionally withdraw the above Execution Application.

3. In these circumstances, the above Execution Application is

dismissed as withdrawn. There shall be no order as to costs.

4. In view of the disposal of the above Execution Application,

nothing survives in the Chamber of Summons No. 1442 of 2018 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