Yes Bank Limited vs Ezhil Bharathi
2024 Latest Caselaw 3419 Bom

Bombay High Court

Yes Bank Limited vs Ezhil Bharathi on 5 February, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               2-ia-14-2020.doc


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

                     INTERIM APPLICATION NO. 14 OF 2020
                                     IN
                   EXECUTION APPLICATION NO.2408 OF 2022

 Yes Bank Ltd                                ...Applicant
                                             (Org. Decree Holder)
 In the matter between

 Yes Bank Ltd                                ...Applicant
                                             (Org. Decree Holder)
          V/s.

 Ezhil Bharathi                              ...Respondent
                                             (Org. Judgment Debtor)

 Ms. Divya Waghela, Advocate for the Applicant.
 None for the Respondent.

                           CORAM   :   ABHAY AHUJA, J.

                           DATE    :   5th FEBRUARY, 2024
 P.C. :

1. Pursuant to the order dated 22nd January, 2024, this matter has

been listed under the caption "For Dismissal".

2. Ms. Waghela, learned Counsel appears for the Applicant and

submits that despite their best efforts, they are not receiving

instructions. Accordingly, interim application stands dismissed.

(ABHAY AHUJA, J)