Hdfc Bank Limited vs Ansar Maiku Khan
2025 Latest Caselaw 8745 Bom

Bombay High Court

Hdfc Bank Limited vs Ansar Maiku Khan on 13 December, 2025

2025:BHC-OS:25257

                   S.R. KARNIK                                                                   543 EXA.591.2024.doc



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 BEFORE THE NATIONAL LOK ADALAT
     SUMIT
                 Digitally signed
            by SUMIT
            RAMESH
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
     RAMESH KARNIK
     KARNIK Date: 2025.12.18
            16:00:07 +0530




                                             EXECUTION APPLICATION NO.591 OF 2024


                   HDFC Bank Ltd.                                      .... Decree Holder

                                           V/s.

                   Ansar Maiku Khan                                    .... 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. Dhanshree Borkar, 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                                                                 543 EXA.591.2024.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      The     Execution            Application   is   disposed     of    as     withdrawn.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