Indusind Bank Limited (Bank) vs Red Entertainment Private ...
2023 Latest Caselaw 617 Bom

                                                                       8-EXA-44-19.doc

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

                         EXECUTION APPLICATION NO. 44 OF 2019


      Indusind Bank Limited                                  ...Applicant/
                                                             Decree-holder

                Versus

      Red Entertainment Private Limited & Ors.               ...Respondents/
                                                             Judgment-Debtors

                                         ----------
      Ms. Shivangi Dixit i/by OM Gujar Law Chambers for the Applicant.
                                         ----------

                                        CORAM : R.I. CHAGLA J

                                          DATE        : 17 January 2023

      ORDER :

1. Learned Advocate appearing for the Applicant seeks

leave to withdraw Execution Application No. 44 of 2019, as the

matter has been settled between the parties.

2. In view thereof, Execution Application No.44 of 2019 is

disposed of as withdrawn.

3. The attachment warrants issued, accordingly, stand

8-EXA-44-19.doc

discharged.

4. Interim Applications, if any, taken out in the Execution

Applications also do not survive and accordingly, disposed of.

5. The Applicant/Plaintiff shall pay poundage to the Sheriff

of Mumbai as per Rule 474 of the Bombay High Court (O.S.) Rules,

within a period of four weeks from the date of this order.

[R.I. CHAGLA J.]