Kotak Mahindra Bank Ltd vs Raj Packaging And Anr.
2025 Latest Caselaw 8732 Bom

Bombay High Court

Kotak Mahindra Bank Ltd vs Raj Packaging And Anr. on 13 December, 2025

2025:BHC-OS:25278

                  S.R. KARNIK                                                                526 EXA.2509.2022.doc



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           BEFORE THE NATIONAL LOK ADALAT
      SUMIT  Digitally signed by
             SUMIT RAMESH
      RAMESH KARNIK
             Date: 2025.12.18
      KARNIK 17:32:57 +0530            ORDINARY ORIGINAL CIVIL JURISDICTION



                                       EXECUTION APPLICATION NO.2509 OF 2022


                  Kotak Mahindra Bank Ltd.                                    .... Decree Holder

                                       V/s.

                  Raj Packaging and Anr.                                      .... Judgment Debtors


                                                 -------------
                  Ms. Vaishali D. Padale 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. Ms. Smita Bhosale, Authorised Signatory is present. She has

furnished her 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                                                                 526 EXA.2509.2022.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      The     Execution            Application   is   disposed     of    as     withdrawn.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