Induland Bank Ltd Through Its ... vs Faraz Farook Dawood Shaikh
2025 Latest Caselaw 8722 Bom

Bombay High Court

Induland Bank Ltd Through Its ... vs Faraz Farook Dawood Shaikh on 13 December, 2025

2025:BHC-OS:25265

            S.R. KARNIK                                                                  565 EXA.963.2025.doc



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          BEFORE THE NATIONAL LOK ADALAT
        SUMIT    Digitally signed by

        RAMESH
                 SUMIT RAMESH
                 KARNIK
                 Date: 2025.12.18
                                       ORDINARY ORIGINAL CIVIL JURISDICTION
        KARNIK   16:10:42 +0530




                                       EXECUTION APPLICATION NO.963 OF 2025


            Indusind Bank Ltd.                                      .... Decree Holder

                                       V/s.

            Faraz Farook Dawood Shaikh                              .... 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                                                                 565 EXA.963.2025.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      The     Execution            Application   is   disposed     of    as     withdrawn.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