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Deepen Ravi Patel And 3 Ors vs Idbi Trusteeship Services Ltd. ...
2023 Latest Caselaw 616 Bom

Citation : 2023 Latest Caselaw 616 Bom
Judgement Date : 17 January, 2023

Bombay High Court
Deepen Ravi Patel And 3 Ors vs Idbi Trusteeship Services Ltd. ... on 17 January, 2023
Bench: R. I. Chagla
                                                                 10-IAL-14063-21.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

                      INTERIM APPLICATION (L) NO. 14063 OF 2021
                                           IN
         COMMERCIAL EXECUTION APPLICATION (L) NO. 9357 OF 2021


      Mr. Deepen Ravi Patel & Ors.                       ...Applicants/
                                                         Obstructionist

                In the matter between

      IDBI Trusteeship Services Ltd. & Anr.              ...Decree-holder/
                                                         Org.Plaintiffs

                Versus

      Mid-City Infrastructure Pvt.Ltd. & Ors.            ...Judgment-
                                                         Debtor/Org.
                                                         Defendants

                And

      The Court Receiver                                 ...Addl. Respondent

                                        ----------
      Ms. Vinit M. Udermani i/by M/s. Jayakar & Partners for the
      Applicants.
      Ms. Jigisha Vadodaria i/by Negandhi, Shah & Himayatullah for the
      Respondent Nos. 1 and 2.
                                        ----------

                                        CORAM : R.I. CHAGLA J

                                         DATE        : 17 January 2023




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                                                     10-IAL-14063-21.doc

ORDER :

1. Learned Counsel appearing for the Applicants seeks leave

to withdraw Interim Application (L) No. 14063 of 2021, in view of

the undertaking given by the Applicant/original Respondent in the

Consent Terms dated 22nd December 2021 which had been taken on

record by order dated 22nd December 2021 passed by this Court.

2. In view thereof, Interim Application (L) No. 14063 of

2021 is disposed of as withdrawn.

[R.I. CHAGLA J.]

 
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