M/S. Shriram City Union Finance Ltd vs Abdulsalam Alihasan Khan And Anr
2024 Latest Caselaw 6798 Bom

Bombay High Court

M/S. Shriram City Union Finance Ltd vs Abdulsalam Alihasan Khan And Anr on 3 March, 2024

Author: S. M. Modak

Bench: S. M. Modak

           Digitally signed
           by SATISH
       2024:BHC-OS:5006
           RAMCHANDRA
SATISH     SANGAR
RAMCHANDRA
SANGAR     Date:
           2024.03.02
           19:59:42                                                                        2-EXA-58-2015+IA-536-2020.odt
           +0530




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

                                                  BEFORE THE NATIONAL LOK ADALAT

                                              EXECUTION APPLICATION NO. 58 OF 2015
                                                             WITH
                                               INTERIM APPLICATION NO. 536 OF 2020
                                                               IN
                                              EXECUTION APPLICATION NO. 58 OF 2015

                              M/s. Shriram City Union Finance Ltd.                            ...Applicant/
                                                                                              Decree Holder

                                               Vs.

                              Abdul Salam Alihasan Khan and Anr.                                   ...Respondents
                                                                                                  Judgment-Debtor

                                                            ***

Ms.Vaishnavi Gavkar i/b. Mr.Saikumar Pathrudu - Advocate for Applicant/Decree Holder.

*** CORAM : S. M. MODAK J.

[HEAD OF THE PANEL] V. V. KATHARE REGISTRAR (VIGILANCE-II) MEMBER S. N. PHAD DEPUTY REGISTRAR MEMBER DATED : 03rd MARCH, 2024 P.C. :-

1. Learned Advocate for applicant/decree holder Ms.Vaishnavi Gavkar

2-EXA-58-2015+IA-536-2020.odt

holding for Mr.Saikumar Pathrudu is present before the Lok - Adalat. She

submitted that she intends to withdraw this Execution Application.

2. In view of above submissions, the Execution Application is

disposed of being withdrawn.

3. Accordingly, Interim Application, if any, is also disposed of.

[S. N. PHAD] [V. V. KATHARE] [ S. M. MODAK J.] MEMBER MEMBER HEAD OF THE PANEL