Hdfc Bank Limited vs Hiral Jatin Shah
2025 Latest Caselaw 8741 Bom

Bombay High Court

Hdfc Bank Limited vs Hiral Jatin Shah on 13 December, 2025

2025:BHC-OS:25408

                              Pallavi                                                     66 EXA.334.2025.doc



                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally signed
           by PALLAVI
PALLAVI
MAHENDRA
           MAHENDRA
           WARGAONKAR                                BEFORE THE NATIONAL LOK ADALAT
WARGAONKAR Date:
           2025.12.19
           14:20:25
           +0530
                                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                                 EXECUTION APPLICATION NO.334 OF 2025
                                                                WITH
                                                         NOTICE No.9 OF 2025
                                                                 IN
                                                 EXECUTION APPLICATION NO.334 OF 2025

                              HDFC Bank Limited                                 .... Decree Holder
                                         V/s.
                              Hiral Jatin Shah                                  .... 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. Mrs. Dhanashree Borkar, Authorised Representative 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.

 Pallavi                                                          66 EXA.334.2025.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        The   Execution       Application      is   Disposed    of     as    Withdrawn.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