Jaykaran Mallah., vs Amita Ankush Raul And 5 Ors.,
2025 Latest Caselaw 7570 Bom

Bombay High Court

Jaykaran Mallah., vs Amita Ankush Raul And 5 Ors., on 15 November, 2025

2025:BHC-GOA:2215
2025:BHC-GOA:2215
                                                 WP 688 of 2015

                Jose

                         IN THE HIGH COURT OF BOMBAY AT GOA
                                        WRIT PETITION NO.688 OF 2015

           JAYKARAN MALLAH.,                                                         ... PETITIONER
             Versus
           AMITA ANKUSH RAUL AND 5 ORS.,                                             ... RESPONDENTS

           Ms. Shweta Parulekar, Advocate for the Petitioner.
           Mr. Jay Mathew, Advocate for Respondent No.1.


                                        CORAM:- VALMIKI MENEZES, J.

DATED :- 15th November, 2025

P.C.:

1. In view of the fact that Advocate Mr. Jay Mathew would now appear in Writ Petition 688/2015, Advocate Mr. Parikshit Sawant stands discharged from appearance for Respondent No.1.

2. Learned Advocate for the Petitioner submits that whilst the Execution Application No.35/2009 was pending before the Adhoc Civil Judge Senior Division, 'B' Court, Mapusa, the suit (RCS No.80/2010/D was filed by the Petitioner seeking a declaration that the Decree under execution was null and void. It is further submitted by placing on record a Judgment and Decree passed in that suit, the suit has been dismissed on 05.05.2025, rendering the present Writ Petition, which was filed to challenge an order in the Execution Proceeding, infructuous. On the basis of this document, learned Advocate Ms.

15th November, 2025

WP 688 of 2015

Shweta Parulekar, on instructions, seeks to withdraw the Writ Petitioner as being infructuous.

3. The Writ Petition stands dismissed for the aforesaid reasons.

VALMIKI MENEZES, J.

15th November, 2025