Kotak Mahindra Bank Limited vs Deepak Traders And Anr
2025 Latest Caselaw 8750 Bom

Bombay High Court

Kotak Mahindra Bank Limited vs Deepak Traders And Anr on 13 December, 2025

2025:BHC-OS:25391

                              Pallavi                                                                    14 EXA.1851.2022.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
           14:20:23
           +0530
                                                ORDINARY ORIGINAL CIVIL JURISDICTION

                                                EXECUTION APPLICATION NO.1851 OF 2022

                              Kotak Mahindra Bank Ltd.                                       .... Decree Holder

                                               V/s.

                              Deepak Traders and Anr.                                        .... Judgment Debtor

                                                            -----------
                              Ms. Vaishali Deoram Pandale a/w Ms. Harshada Narkar for the Applicant.
                                                            -----------

                                                                         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.

4. The Execution Application is Disposed of as Withdrawn.

Pallavi 14 EXA.1851.2022.doc

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