Aplesh K Ajmera vs Umesh H. Gandhi
2023 Latest Caselaw 2817 Bom

2023:BHC-OS:1905



                                                                                    8-COMEX 8.2022.doc


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

                            COMMERCIAL EXECUTION APPLICATION NO.8 OF 2022

                    Alpesh Ajmera                                ...Applicant/
                                                                  Original Claimant
                            Versus
                    Umesh Gandhi                                 ...Respondent/
                                                                  Judgment Debtor
                                                    ----------
                    Mr. Amosh Sequeira a/w Mr. Naresh Chheda, Ms. Sakina
                    Electricwala & Ms. Shruti Rajput i/b A.V. Jain & Associates,
                    Advocates for Applicant.
                    Mr. Rajiv Narulla a/w Tarang Jagtiani, Advocate for Respondent /
                    Judgment Debtor.
                                                    ----------

                                                   CORAM : R.I. CHAGLA J.

                                                    DATE         : 23RD MARCH, 2023.
                    ORDER :

1. The learned Counsel appearing for the Applicant seeks

leave to withdraw Commercial Execution Application No.8 of 2022 in

view of the Consent Terms dated 18th March, 2023 which have been

taken on record in Commercial Execution Application (L) No.598 of

2019 and Commercial Execution Application (L) No.78 of 2018 and

which Commercial Execution Applications have been disposed of in

accordance with the Consent Terms.

8-COMEX 8.2022.doc

2. As per the said Consent Terms, the Respondent had

undertaken to this Court to withdraw the Commercial Execution

Application No.8 of 2022 which have been filed by the Respondent.

3. Accordingly, Commercial Execution Application No.8 of

2022 is disposed of as withdrawn.

[R.I. CHAGLA J.]