Hdfc Bank Ltd vs Wilfred Louis Dsou A And Anr
2022 Latest Caselaw 10924 Bom

                                                                                  38.exa.446.2019.doc


UTKARSH
KAKASAHEB
BHALERAO                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
UTKARSH KAKASAHEB
BHALERAO
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
Date: 2022.10.20
16:14:19 +0530



                                    EXECUTION APPLICATION NO. 446 OF 2019


                      HDFC Bank Ltd.,                         .. Claimants
                               Vs.
                      Wilfred Louis Dsouza                    .. Respondent


                                                         WITH

                                      CHAMBER SUMMONS NO. 377 OF 2019

                                                           IN

                                    EXECUTION APPLICATION NO. 446 OF 2019


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

                               Vs.
                      Wilfred Louis Dsouza                    .. Respondent/
                                                              Judgment Debtor



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




                          Utkarsh                                                      page 1 of 2
                                                              38.exa.446.2019.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dismissed as withdrawn.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. 377 of 2019 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