Indusind Bank Ltd. vs Chinnadurai Murgesh And Anr.
2025 Latest Caselaw 8717 Bom

Bombay High Court

Indusind Bank Ltd. vs Chinnadurai Murgesh And Anr. on 13 December, 2025

2025:BHC-OS:25250

                   S.R. KARNIK                                                                  531 EXA.1649.2023.doc



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 BEFORE THE NATIONAL LOK ADALAT
     SUMIT
                 Digitally signed
            by SUMIT
            RAMESH
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
     RAMESH KARNIK
     KARNIK Date: 2025.12.18
            16:00:08 +0530



                                            EXECUTION APPLICATION NO.1649 OF 2023
                                                           WITH
                                                    NOTICE NO.99 OF 2025
                                                            IN
                                            EXECUTION APPLICATION NO.1649 OF 2023

                   Indusind Bank Ltd.                                       .... Decree Holder

                                           V/s.

                   Chinnadurai Murgesh and Anr.                             .... Judgment Debtor

                                                 -------------
                   Mr. Amol Shinde Advocate for the Decree Holder.
                                                 -------------

                                                                   CORAM : SHRI. ADVAIT M. SETHNA, J.

(HEAD OF THE PANEL)

SHRI. V. V. KATHARE, Registrar (Vigilance-II)

SHRI. D. V. KUTE, Dy. Registrar, Personnel

DATE : 13th DECEMBER, 2025

P.C. :-

1. Mr. Vaibhav Kumar Pandey, Authorised Signatory is present. He has

furnished his identity card/details. A copy of the same is taken on record.

2. The learned counsel for the Applicant - Bank has placed on record an

Application for withdrawal of the Execution Application. The same is taken

on record and marked 'X' for identification. Perused the Application.

3. Leave to withdraw is granted, in terms of the Application.

 S.R. KARNIK                                                                 531 EXA.1649.2023.doc



4.      The     Execution            Application   is   disposed     of    as     withdrawn.

Consequently all Interim Applications/Notice of Motions, if any, filed in

the Execution Application will not survive and are disposed of.

5. If warrant of attachment of property is executed, Sheriff will be

entitled for his fees and poundage as per Rule 474 of the Bombay High

Court (Original Side) Rules.

(D. V. KUTE) (V. V. KATHARE) (ADVAIT M. SETHNA, J.) MEMBER MEMBER HEAD OF THE PANEL