Bombay High Court
M/S. Hdb Financial Services Ltd vs Balwant Bandti Yadav And Sandeep ... on 14 June, 2019
1 Sr.No.6/14-06- 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.1402 OF 2015
IN
ARB.CASE NO.4287 of 2014
M/s.HDB Financial Services Ltd. ...Claimant
V/s.
Balwant Bandit Yadva & Ors. ...Respondent
Ms.Jagruti Shetye, i/b. S.D. Rankhambe, Advocate for Claimant.
Coram : S. S. Agate Commissioner for Taking Accounts Date : 14th June, 2019.
CALLED FOR DIRECTIONS :
The Ld. Advocate for Claimant makes statement that the matter has been settled and she may be allowed to withdraw the Execution Application.
The statement is accepted. Execution Application is allowed to be withdrawn and disposed off accordingly.
14-06-2019 Commissioner for Taking Accounts ::: Uploaded on - 15/06/2019 ::: Downloaded on - 16/06/2019 01:43:08 :::