Arete Securities Limited vs Suresh Deokaranji Chandak
2024 Latest Caselaw 23024 Bom

Bombay High Court

Arete Securities Limited vs Suresh Deokaranji Chandak on 7 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

    2024:BHC-OS:11834


                                                             901. EXA 239-17 @ NL 6963-23 @ IAL 2877-21.doc


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

                                          EXECUTION APPLICATION NO. 239 OF 2017

                        Arete Securities Limited                                         ...Applicant
                              V/s.
                        Suresh Deokaranji Chandak                                        ...Respondent
                                                           WITH
                                                NOTICE (L) NO. 6963 OF 2023
                                                           WITH
                                          INTERIM APPLICATION (L)NO. 2877 OF 2021

                        Mr.Aniket S. Phapale i/b Mr. Vinayak Kumbhar, Advocate for the
                        Applicant.
                        Mr. Sahil Mahajan,Advocate for the Respondent.

                                                 CORAM   :      ABHAY AHUJA, J.

DATE : 7th AUGUST, 2024 P.C. :

1. Mr. Phapale, learned Counsel appears for the Applicant and

submits that since the matter has been settled, this Court permit

NIKITA Digitally signed by NIKITA YOGESH withdrawal of the Execution Application as well as connected Notice YOGESH GADGIL GADGIL Date:

2024.08.07 14:45:31 +0530 and the Interim Application.

2. Mr. Mahajan, learned Counsel appearing for the Judgment

Debtor has no objection.

3. Accordingly, the Execution Application, the Notice as well as

connected Interim Application stand disposed as withdrawn.

(ABHAY AHUJA, J.)