Eighteen Degrees North vs Royal Western Turf Club Ltd
2023 Latest Caselaw 1726 Bom

                                                          M3-COMEX (L) 23924.2022.doc


K.S. Jadhav
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

       COMMERCIAL EXECUTION APPLICATION (L) NO.23924 OF 2022

     Royal Western Turf Club Ltd.                 ...Judgment Debtor
              Versus
     Eighteen Degrees North                       ...Decree Holder
     Through its partner,
     Mrs. Smita Ratan Chinoy
                                     ----------
     Mr. Sahil Rathod i/b Mr. Aashutosh Srivastava, Advocate for Decree
     Holder.
                                  ----------

                                     CORAM : R.I. CHAGLA J.

                                     DATE           : 20TH FEBRUARY, 2023.
     ORDER :

1. Matter mentioned. Not on Board, taken on Board.

2. The Application by way of Praceipe bearing today's date by

Advocate for Decree Holder has sought leave to withdraw

Commercial Execution Application (L) No.23924 of 2022 with liberty

to file fresh Execution Application.

3. Accordingly, Commercial Execution Application (L) No.23924

of 2022 is disposed of as withdrawn with liberty as prayed.

[R.I. CHAGLA J.]