L And T Finance Ltd vs Vishwanath Dinakar Mhatre And Anr ...
2023 Latest Caselaw 3434 Bom

 2023:BHC-OS:2592
       Digitally
          signed by
          UTKARSH
UTKARSH   KAKASAHEB
KAKASAHEB BHALERAO
BHALERAO Date:
          2023.04.10
          16:32:03                                                                        25.ia.939.2019.doc
          +0530




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION

                                     INTERIM APPLICATION NO.939 OF 2019
                                                    IN
                                    EXECUTION APPLICATION NO.1181 OF 2014
                                                    IN
                                       ARBITRATION CASE NO.972 OF 2013

                       CFM Asset Reconstruction Pvt Ltd                       .. Applicant/
                                                                              Proposed Claimant

                       In the matter between:

                       L & T Finance Limited                                  .. Original Claimants/
                                                                              Decree Holder

                                 Versus

                       Vishwanath Dinkar Mhatre & Anr.                        .. Respondents/

Judgment Debtors

Mr.Aaushi Doshi a/w Swapnil Sangle, Advocates for the Applicant.

Mr.Nikita Pawar a/w Anand Poojari, Nehal Deshmukh i/b S.I. Joshi & Co., for Applicant in EXA/1181/2014.

                                                         CORAM         : B. P. COLABAWALLA, J
                                                         DATE          : APRIL 06, 2023

                       P. C.

1. The learned advocate appearing on behalf of the Applicant,

on instructions, seeks leave to withdraw the above Interim Application.

APRIL 06, 2023 Utkarsh

25.ia.939.2019.doc

2. In these circumstances the above Interim Application is

dismissed as withdrawn. However, there shall be no order as to costs.

3. 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 ].

APRIL 06, 2023 Utkarsh