Hdfc Bank Ltd vs Amit Ganesh Tiwari
2022 Latest Caselaw 10946 Bom

                                                                                32.exa(l).2782.2018.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
16:14:17 +0530



                                    EXECUTION APPLICATION (L) NO. 2782 OF 2018


                      HDFC Bank Ltd.,                         .. Claimants
                               Vs.
                      Amit Ganesh Tiwari                      .. Respondent


                                                          WITH

                                       CHAMBER SUMMONS NO. 1455 OF 2018

                                                            IN

                                    EXECUTION APPLICATION (L) NO. 2782 OF 2018


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

                               Vs.
                      Amit Ganesh Tiwari                      .. Respondent/
                                                              Judgment Debtor



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




                          Utkarsh                                                       page 1 of 2
                                                            32.exa(l).2782.2018.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dismissed as withdrawn.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. 1455 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