Kotak Mahindra Bank Limited vs Bipin Kumar Pandey And Anr
2023 Latest Caselaw 1938 Bom

                                                     28-IA-311-23+.DOC


                                                             Sayali Upasani


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

               ORDINARY ORIGINAL CIVIL JURISDICTION


               INTERIM APPLICATION NO- 311 OF 2023
                                IN
              EXECUTION APPLICATION NO- 262 OF 2023

Kotak Mahindra Bank Limited                           ...Applicant/
(Assignee of TATA CAPITAL FINANCIAL                 Decree Holder/
SERVICES LTD)                                        Org. Claimant

In the matter between

Kotak Mahindra Bank Limited              ...Applicant/
(Assignee of TATA CAPITAL FINANCIAL     Decree Holder
SERVICES LTD)
                    Vs.
Bipin Kumar Pandey S/o Shri. Srikant ...Respondents/
Pandey and Anr                              Judgment
                                              Debtors


Adv. Meghna Gupta, Adv. Bijal G. i/b OM Gujar Law
Chambers, for Applicant.


                                    CORAM:- N. J. JAMADAR, J.

DATED:- 27th FEBRUARY, 2023

PC:-

1) The learned Counsel for the applicant, on instructions,

seeks leave to withdraw the application.

28-IA-311-23+.DOC

Leave granted.

2) The application stands dismissed as withdrawn.

3) Refund of Court fees, if any, as per Rules.

[N. J. JAMADAR, J.]