Bajaj Finance Limited Through C.A. ... vs Priya Patekar
2023 Latest Caselaw 12896 Bom

Bombay High Court

Bajaj Finance Limited Through C.A. ... vs Priya Patekar on 15 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

2023:BHC-OS:14754

                                                  1/1                     13 EXAL-36812-22.odt


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                        EXECUTION APPLICATION (L) NO.36812 OF 2022


               Bajaj Finance Limited through C.A.              ..     Applicant
               Sunil Fakirba Kharat
                                       Versus
               Priya Patekar                                   ..     Respondent


                                                        ...

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 For the reasons indicated above, the Execution Application is permitted to be withdrawn and stands disposed off as such.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