Indusind Bank Ltd. vs Jamil Hussain Ashique And Anr.
2025 Latest Caselaw 8744 Bom

Bombay High Court

Indusind Bank Ltd. vs Jamil Hussain Ashique And Anr. on 13 December, 2025

2025:BHC-OS:25252

                     S.R. KARNIK                                                             533 EXA.1736.2023.doc



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              BEFORE THE NATIONAL LOK ADALAT

    SUMIT  Digitally signed by
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
           SUMIT RAMESH
    RAMESH KARNIK
           Date: 2025.12.18
    KARNIK 16:01:41 +0530


                                         EXECUTION APPLICATION NO.1736 OF 2025


                     Indusind Bank Ltd.                                  .... Decree Holder

                                        V/s.

                     Jamil Hussain Ashique 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                                                                 533 EXA.1736.2023.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      The     Execution            Application   is   disposed     of    as     withdrawn.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