Nipro Tube Glass Limited vs Arch Pharmalabs Limited And 3 ...
2023 Latest Caselaw 2104 Bom

                                             5-EXA 963.2015 with CHS 1433.2015.doc

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

                      EXECUTION APPLICATION NO.963 OF 2015
                                     WITH
                        CHAMBER SUMMONS NO.1433 OF 2015
                                        IN
                      EXECUTION APPLICATION NO.963 OF 2015

    Nipro Tube Glass Limited                       ...Applicant/
                                                    Judgment Creditor
             Versus
    Arch Pharmalabs Limited                        ...Respondent/
                                                    Judgment Debtor
                                     ----------
     Ms. Rima Merchant i/b Siddharth P. Wakode, Advocate for Applicant/
     Judgment Creditor.
     Mr. Rushab Chopra i/b Vidhii Partners, Advocate for Judgment
     Debtor.
                                 ----------

                                     CORAM : R.I. CHAGLA J.

                                     DATE         : 2ND MARCH, 2023.
     ORDER :

1. The learned Counsel appearing for the Applicant/Judgment

Creditor in Execution Application No.963 of 2015 seeks leave to

withdraw Execution Application in view of the matter having been

settled by Consent Terms dated 1st February, 2023.

2. Accordingly, Execution Application No.963 of 2015 is

5-EXA 963.2015 with CHS 1433.2015.doc

disposed of as withdrawn.

3. In view thereof, Chamber Summons No.1433 of 2015 does not

survive, hence, is accordingly disposed of.

[R.I. CHAGLA J.]