Shrirma City Union Finance Limited vs Shreeji Appreals And 2 Ors
2023 Latest Caselaw 12838 Bom

Bombay High Court

Shrirma City Union Finance Limited vs Shreeji Appreals And 2 Ors on 14 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

2023:BHC-OS:14700

                                                  1/1               22 EXAL 32641-22.doc


                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                       EXECUTION APPLICATION (L) NO. 32641 OF 2022


               Shriram City Union Finance Limited             .. Applicant
                                        Versus
               Shreeji Apparels and 2 ors                     .. Respondents

                                             ...
               Mr.Aditya Lele with Priyanka Desai & R. Deo i/b Mandar Lalsare
               for the applicant.

                                           CORAM: BHARATI DANGRE, J.

DATED : 14th DECEMBER 2023 P.C:-

1 The praecipe is moved informing the Court that after filing of the Execution Application, parties had arrived at an amicable solution and the judgment debtor has settled the loan account.

2 In the wake of the aforesaid development, request is made to withdraw the Execution Application. Request is granted.

3 Execution Application stands disposed off as withdrawn.

( SMT. BHARATI DANGRE, J.)

Tilak