Axis Bank Ltd. vs Santosh Ramchandra Agawane
2025 Latest Caselaw 8731 Bom

Bombay High Court

Axis Bank Ltd. vs Santosh Ramchandra Agawane on 13 December, 2025

2025:BHC-OS:25392

                              Pallavi                                                            16 EXA.2073.2022.doc



                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI
MAHENDRA
           WARGAONKAR
WARGAONKAR Date:
                                                          BEFORE THE NATIONAL LOK ADALAT
           2025.12.19
           14:20:22
           +0530

                                                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                                     EXECUTION APPLICATION NO.2073 OF 2022
                                                                     WITH
                                                             NOTICE NO.864 OF 2025
                                                                      IN
                                                     EXECUTION APPLICATION NO.2073 OF 2022

                              Axis Bank Ltd.                                           .... Decree Holder
                                         V/s.
                              Santosh Ramchandra Agawane                               .... Judgment Debtor

                                                           ----------
                              Ms. Meghana M. Murudkar 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. Jignesh Trivedi, 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.

 Pallavi                                                               16 EXA.2073.2022.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