Epimoney Pvt Ltd vs Sulekha Automation System And ...
2022 Latest Caselaw 10934 Bom

                                                                                    7.exa(l).2424.2018.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. 2424 OF 2018


                      Epimoney Pvt Ltd.                              .. Claimants
                               Vs.
                      Sulekha Automation System & Anr.               .. Respondents


                                                          WITH
                                       CHAMBER SUMMONS NO. 1281 OF 2018

                                                            IN

                                    EXECUTION APPLICATION (L) NO. 2424 OF 2018


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

                      Epimoney Pvt Ltd.                              ..Petitioners/
                                                                     Claimants-Decree Holder
                               Vs.
                      Sulekha Automation System & 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
                                                            7.exa(l).2424.2018.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 22nd May, 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dismissed as withdrawn.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 of Summons No. 1281 of

2018 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