Shriram City Union Finance Limited vs Olympia Travels N Tours And 2 Ors
2023 Latest Caselaw 12895 Bom

Bombay High Court

Shriram City Union Finance Limited vs Olympia Travels N Tours And 2 Ors on 15 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

2023:BHC-OS:14753

                                                  1/1                       7 EXA-1948-22.odt


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                EXECUTION APPLICATION NO.1948 OF 2022


               Shriram City Union Finance Limited              ..     Applicant
                                       Versus
               Olympia Travels & Tours & Ors.                  ..     Respondents

                                                        ...

               Mr.Aditya Lele with Priyanka Desai and R. Deo i/b Mandar
               Lalsare for the Applicant/Decree Holder.
                                                        ...

                                         CORAM: BHARATI DANGRE, J.

DATED : 15th DECEMBER, 2023

P.C:-

1. The learned counsel representing the Applicant has instructions to make a statement that pursuant to the fling of the Execution Application, the parties have arrived at amicable resolution and the Judgment Debtor has settled the Loan Account. As a consequence, the Decree Holder/Execution Applicant, seeks withdrawal of the Application.

2. For the reasons indicated above, the Execution Application is permitted to be withdrawn and stands disposed off as such.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar