M/S Associated Software ... vs Raipur Municipal Corporation
2023 Latest Caselaw 242 Chatt

                                                                                   NAFR
                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                       M.C.C No.26 of 2023
        M/s Associated Software Consultancy A Registered Partnership Firm, Nagpur
        Road Camp, Amravati, Tehsil And District Amravati (M.H.), Through Its
        Constituted Attorney, Mr. Umesh Borkhade, S/o Krushnarao, Borkhade, Aged
        About 53 Years, R/o Nagpur Road Camp Amravati, Tehsil And District Amravati
        Maharashtra (Decree Holder)                                  ---- Applicant
                                            Versus
        1.

Raipur Municipal Corporation Through Its Commissioner, Near Mahila Police Thana, Gandhi Maidan Raipur, District Raipur, Chhattisgarh (Judgment Debtor)

2. Hdfc Bank Limited Through Its Branch Manager, First Floor, Raipur Municipal Corporation Building, White House, Near Mahila Thana Raipur, Chhattisgarh.

3. Kotak Mahindra Bank Through Its Branch Manager, Satpal Chambers, Behind Police Headquarters, Near Dhand Compound, Civil Lines Raipur, Chhattisgarh. ---- Non-Applicants

For Applicant: Shri Vikram Kumar Dixit, Advocate. For Non-Applicant No.1: Shri Rishabh Bajaj, Advocate.

Hon'ble Shri Justice Deepak Kumar Tiwari Order on Board

12.01.2023

1. Shri Dixit submits that the issue which was sent for adjudication before the

Commercial Court, has been decided in favour of the Applicant and therefore, the

order dated 02.01.2023 passed by this Court has come to an end.

2. Considering the aforesaid submission, the instant M.C.C is dismissed as

having been rendered infructuous.

Sd/-

(Deepak Kumar Tiwari) Judge Priya