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Bombay High Court

Hdfc Bank Ltd vs Harsh Bhatt on 1 October, 2021

Author: A. K. Menon

Bench: A. K. Menon

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION


                                EXECUTION APPLICATION NO.1793 OF 2018
                                EXECUTION APPLICATION NO.1796 OF 2018
                                EXECUTION APPLICATION NO.2068 OF 2018
                             EXECUTION APPLICATION (L) NO.2389 OF 2018


                             EXECUTION APPLICATION (L) NO.2456 OF 2018
                                                 WITH
                                    CHAMBER SUMMONS NO.1252 OF 2018


                             EXECUTION APPLICATION (L) NO.2458 OF 2018


                             EXECUTION APPLICATION (L) NO.2849 OF 2018
                                                 WITH
                                    CHAMBER SUMMONS NO.1457 OF 2018


                             EXECUTION APPLICATION (L) NO.2857 OF 2018


                             EXECUTION APPLICATION (L) NO.3029 OF 2018
                                                 WITH
                                     CHAMBER SUMMONS NO.373 OF 2019


                                  EXECUTION APPLICATION NO.14 OF 2019
                                  EXECUTION APPLICATION NO.17 OF 2019
                                  EXECUTION APPLICATION NO.22 OF 2019
                                  EXECUTION APPLICATION NO.23 OF 2019
                                  EXECUTION APPLICATION NO.33 OF 2019
                                  EXECUTION APPLICATION NO.34 OF 2019
        Digitally
                                  EXECUTION APPLICATION NO.42 OF 2019
        signed by
        SANDHYA
SANDHYA BHAGU
BHAGU   WADHWA
WADHWA Date:
        2021.10.01
        17:51:38


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                        EXECUTION APPLICATION NO.54 OF 2019
                       EXECUTION APPLICATION NO.59 OF 2019
                       EXECUTION APPLICATION NO.65 OF 2019
                       EXECUTION APPLICATION NO.70 OF 2019
                       EXECUTION APPLICATION NO.83 OF 2019
                       EXECUTION APPLICATION NO.95 OF 2019
                       EXECUTION APPLICATION NO.99 OF 2019
                      EXECUTION APPLICATION NO.103 OF 2019
                      EXECUTION APPLICATION NO.105 OF 2019
                      EXECUTION APPLICATION NO.135 OF 2019
                      EXECUTION APPLICATION NO.145 OF 2019
                      EXECUTION APPLICATION NO.150 OF 2019
                      EXECUTION APPLICATION NO.154 OF 2019
                      EXECUTION APPLICATION NO.155 OF 2019
                      EXECUTION APPLICATION NO.161 OF 2019


                   EXECUTION APPLICATION (L) NO.162 OF 2019
                                      WITH
                          CHAMBER SUMMONS NO.382 OF 2019


                      EXECUTION APPLICATION NO.162 OF 2019
                      EXECUTION APPLICATION NO.163 OF 2019
                      EXECUTION APPLICATION NO.165 OF 2019
                      EXECUTION APPLICATION NO.166 OF 2019


                   EXECUTION APPLICATION (L) NO.166 OF 2019
                                      WITH
                          CHAMBER SUMMONS NO.372 OF 2019


                   EXECUTION APPLICATION (L) NO.168 OF 2019
                                      WITH
                          CHAMBER SUMMONS NO.385 OF 2019
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                       EXECUTION APPLICATION NO.171 OF 2019


                   EXECUTION APPLICATION (L) NO.172 OF 2019
                                            WITH
                          CHAMBER SUMMONS NO.396 OF 2019


                      EXECUTION APPLICATION NO.172 OF 2019
                      EXECUTION APPLICATION NO.173 OF 2019


                   EXECUTION APPLICATION (L) NO.173 OF 2019
                                            WITH
                          CHAMBER SUMMONS NO.356 OF 2019


                      EXECUTION APPLICATION NO.179 OF 2019
                      EXECUTION APPLICATION NO.213 OF 2019
                      EXECUTION APPLICATION NO.214 OF 2019
                      EXECUTION APPLICATION NO.216 OF 2019
                                            WITH
                                     NOTICE NO.16 OF 2020


                      EXECUTION APPLICATION NO.217 OF 2019


                   EXECUTION APPLICATION (L) NO.232 OF 2019
                   EXECUTION APPLICATION (L) NO.244 OF 2019
                   EXECUTION APPLICATION (L) NO.274 OF 2019
                   EXECUTION APPLICATION (L) NO.295 OF 2019
                      EXECUTION APPLICATION NO.337 OF 2019


                      EXECUTION APPLICATION NO.339 OF 2019
                                            WITH
                          CHAMBER SUMMONS NO.383 OF 2019
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                       EXECUTION APPLICATION NO.355 OF 2019
                      EXECUTION APPLICATION NO.359 OF 2019
                      EXECUTION APPLICATION NO.415 OF 2019
                   EXECUTION APPLICATION (L) NO.425 OF 2019
                   EXECUTION APPLICATION (L) NO.447 OF 2019
                      EXECUTION APPLICATION NO.450 OF 2019
                      EXECUTION APPLICATION NO.475 OF 2019
                      EXECUTION APPLICATION NO.481 OF 2019
                      EXECUTION APPLICATION NO.494 OF 2019
                      EXECUTION APPLICATION NO.525 OF 2019
                      EXECUTION APPLICATION NO.560 OF 2019
                      EXECUTION APPLICATION NO.573 OF 2019
                      EXECUTION APPLICATION NO.584 OF 2019
                      EXECUTION APPLICATION NO.588 OF 2019
                      EXECUTION APPLICATION NO.594 OF 2019
                      EXECUTION APPLICATION NO.597 OF 2019
                      EXECUTION APPLICATION NO.598 OF 2019
                      EXECUTION APPLICATION NO.601 OF 2019
                      EXECUTION APPLICATION NO.603 OF 2019


                   EXECUTION APPLICATION (L) NO.631 OF 2019
                                      WITH
                         CHAMBER SUMMONS NO.1018 OF 2019


                      EXECUTION APPLICATION NO.681 OF 2019
                      EXECUTION APPLICATION NO.752 OF 2019
                      EXECUTION APPLICATION NO.771 OF 2019
                      EXECUTION APPLICATION NO.772 OF 2019
                      EXECUTION APPLICATION NO.773 OF 2019


                      EXECUTION APPLICATION NO.784 OF 2019
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                                              WITH
                                     NOTICE NO.158 OF 2019


                      EXECUTION APPLICATION NO.797 OF 2019
                     EXECUTION APPLICATION NO.1001 OF 2019
                     EXECUTION APPLICATION NO.1002 OF 2019
                     EXECUTION APPLICATION NO.1003 OF 2019
                     EXECUTION APPLICATION NO.1005 OF 2019
                     EXECUTION APPLICATION NO.1011 OF 2019
                     EXECUTION APPLICATION NO.1016 OF 2019
                     EXECUTION APPLICATION NO.1021 OF 2019
                     EXECUTION APPLICATION NO.1245 OF 2019
                     EXECUTION APPLICATION NO.1286 OF 2019
                  EXECUTION APPLICATION (L) NO.1874 OF 2019
                  EXECUTION APPLICATION (L) NO.1878 OF 2019
                  EXECUTION APPLICATION (L) NO.1900 OF 2019
                       EXECUTION APPLICATION NO.32 OF 2020
                       EXECUTION APPLICATION NO.36 OF 2020
                    EXECUTION APPLICATION (L) NO.97 OF 2020
                   EXECUTION APPLICATION (L) NO.131 OF 2020
                      EXECUTION APPLICATION NO.236 OF 2019
                   EXECUTION APPLICATION (L) NO.326 OF 2019



HDFC Bank LTd.                                       .. Applicant
         v/s.
Karim B. Shailh                                      .. Respondent


Payal Sen
Harsh Bhatt
Zaheed Diwan
Vikas Prabhakar Gurav
                                              5/9
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 Vikas Babu Mali
Deepak Surve
Sanjay Chandrakant Sardar
Arati Rajendra Bhatt
Adrian Ernest Vessaoker
Global Connection
Vinod Tambe
Sachin R. Nangare
Ravindra Shankar Bagwe
Pravin Praksh Mhatre
Rajiv D. Jaiswar
Rahul Pandurang Igawe
Reema Mehta
Prajit Mohanty
Mohammadna Eer M Sheikh & Anr.
Nishant Trivedi & Anr.
Krishnavati J. Singh
Firoz Kadar Shaikh
Devendra Ravindranath Tamhanekar
Nakul Bhargava
Falcon Dwellers Pvt.Ltd. & Anr.
Mohammed Aman Siddiqui & Anr.
Sheshmani S. Dubey & Anr.
Mohammed Aman Siddiqui & Anr.
Global Connection & Pravin Radhakishan Agarwal
Khan & Co, Infra Projects Pvt. Ltd. & Anr.
Devendra Prakash Arya
Multi Storeys Projects Pvt.Ltd.
Bhumir Hasmukh Shah & Anr.
Multi Storeys Projects Pvt.Ltd.
Ajay Kisan Yadav
Piyush Sharma
                                     6/9
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 Ranjana P. Nirbhavne & Anr.
Dilip Kumar
Sagar Suresh Gaikwad
Suvarna Gangaram Belhekar
Abhijeet Sadashiv Sawant & Anr.
Rajanand Uttamrao Gawai
Multi Storeys Pvt. Ltd. & Anr.
Narasimhan Sabarinathan
Kishor Ankush Shinde
Abhay Kumar
Minakumari Mishra & Anr.
Khushboo Sharma
Pasi Lachhiram Bhabhuti
Rajendra Bachubhai Ashar & Anr.
Gananjay L. Mirge
Meena Ghevarchand Malviya & Anr.
Dineshkumar Jayasavar & Anr.
Samitha S. Purandare
Sameer Khan
Ekanath Sajan Wagh
Kishore Naginbhai Vakadia
Ashish A. Gaikar
Paramita Gogoi
Naran Bachubhai Nor
Raju Namdev Dabhade & Anr.
Pushkaraj Bipin Korde
Singh Sandeep P
Rajesh Shantaram Jadhav
Preety Sandeep Mirgal
Jaher KH
Shahzain Alam
Nandai Travells & Anr.
                                     7/9
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 Shailesh D. Patil & Anr.
Mohd. Hanif Khan & Anr.
Shashikant Narayan Satpute & Anr.
Benjamin S. Jamjogli
Mohh Designz & Anr.
Bharat S. Bansode
Ravikumar Kunjan Nadar
Jayesh Anil Pujari & Anr.
Sarwar Alam Mushtaq Ahmed Shaikh & Anr.
Tabrez Ali Khan
Deepak M. Nanekar
Sundek Sports Systems & Ors.
Ashish Shantaram Bhosle
Sitaram Pawar & Anr.
Mahboobali Shaekh & Anr.
Prabhat Pharma & Ors.
Shaikhmohdumar Laishmod Shaikh & Anr.
Shrikant Patwardhan & Anr.
Parasmal Hiralal Bhati
Mohammed Aman Siddiqui & Anr.
Vijaykumar Rajendra Thakur
Vijay Nagraj Devkar
Mohammedshahid Mohdhussain Shaikh
Mohdhussain Khan & Anr.
Shaikh Bardul Haq
Vinod E Patil & Anr.
Niyaz Ahmed Shaikh & Anr.
Mehul Gunvantlal Meghani & Anr.
Sangeeta Gundappa Swadi & Anr.




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 Ms. Juhi Bhogle i/b. O.M. Gujar Law Chambers for the applicant.


                                           CORAM : A. K. MENON, J.

DATED : 1ST OCTOBER, 2021.

P.C. :

1. The learned counsel for the applicant states that in all these matters the Award has been satisfied and hence she seeks to withdraw the Execution Applications. On her application, I pass the following order;

(i) All Execution Applications are disposed as withdrawn.

(ii) Interim Applications, if any, are rendered infructuous and shall also stand disposed.

(iii) All interim orders, if any, stand vacated.

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