Epimoney Pvt Ltd vs Jiya Enterprises And Anr
2022 Latest Caselaw 10932 Bom

                                                                                    11.exa(l).2935.2018.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
16:14:18 +0530



                              EXECUTION APPLICATION (L) NO. 2935 OF 2018


                      Epimoney Pvt Ltd.                       .. Claimants
                               Vs.
                      Jiya Enterprises & Anr.                 .. Respondents


                                                         WITH
                                       CHAMBER ORDER NO. 1123 OF 2019

                                                           IN

                              EXECUTION APPLICATION (L) NO. 2935 OF 2018


                      Epimoney Pvt Ltd.                              .. Applicant
                                                              (Org Claimants-Decree Holder)
                      In the matter between:

                      Epimoney Pvt Ltd.                              ..Petitioners/
                                                                     Claimants-Decree Holder
                               Vs.
                      Jiya Enterprises & Anr.                        .. Respondents/
                                                                     Judgment Debtors


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


                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- OCTOBER 18, 2022.

                          Utkarsh                                                           page 1 of 2
                                                            11.exa(l).2935.2018.doc


P. C.:

1. The learned advocate appearing on behalf of the Claimants

has stated that the dues of the Claimants under the Arbitral Award

dated 6th August, 2018 have been duly satisfied and hence the Claimants

wish to withdraw the above Execution Application.

2. In these circumstances, the above Execution Application is

dismissed as withdrawn.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

3. In view of the withdrawal of the above Execution

Application nothing survives in the Chamber Order No. 1123 of 2019

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