I-Pay Clearing Services Private ... vs Icici Bank Limited
2023 Latest Caselaw 174 Bom

                                   1-Comm.Exe.(L) 1297.2018 with Ch.Sum.802.2018.doc

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

          COMMERCIAL EXECUTION APPLICATION (L) NO.1297 OF 2018
                                        WITH
                         CHAMBER SUMMONS NO.802 OF 2018

      M/s I Pay Clearing Services Pvt. Ltd.               ... Applicant /
                                                          Decree Holder
                                                          (Original Claimant)
               Versus
      ICICI Bank Limited                                  ...Judgment Debtor
                                                          (Original Respondent)
                                        ----------
     Ms. Chaitali Bhogle i/b Sagar Kasar, Advocate for Applicant/Original
     Claimant.
     Ms. Sanaya Dadachanji i/b Manilal Kher Ambalal & Co., Advocate for
     Respondent.
                                        ----------

                                        CORAM : R.I. CHAGLA J

                                        DATE         : 5TH JANUARY, 2023.
     ORDER :

1. The learned Advocate appearing for the Applicant/Original

Claimant seeks leave to withdraw Commercial Execution Application

(L) No.1297/2018 unconditionally.

2. In view thereof, Commercial Execution Application (L)

No.1297/2018 is disposed of as withdrawn.

1-Comm.Exe.(L) 1297.2018 with Ch.Sum.802.2018.doc

3. Chamber Summons No.802/2018 filed therein does not survive

and is accordingly disposed of.

[R.I. CHAGLA J.]