Madhusudan Shrikrishna vs M/S Emkay Exports And Ors on 4 September, 2018

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Bombay High Court

Madhusudan Shrikrishna vs M/S Emkay Exports And Ors on 4 September, 2018

Author: G. S. Patel

Bench: G.S. Patel

                                                              904-EXA241-06+.DOC




 Atul



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
           EXECUTION APPLICATION NO. 241 OF 2006
                                        IN
                   SUMMARY SUIT NO. 3809 OF 2002
                                     WITH
            CHAMBER SUMMONS (L) NO. 1195 OF 2018


 Madhusudan Shrikrishna                                               ...Petitioner
      Versus
 Emkay Exports & Ors                                              ...Respondents

Mr ND Jaywant, for the Petitioner. Mr SH Bohra, for the Respondent/Applicant in CHSL.

                               CORAM:     G.S. PATEL, J
                               DATED:     4th September 2018
 PC:-

1. The decretal amount has been paid by the Judgment Debtor directly to the Decree Holder. However, the attachment continues.

2. Mr Jaywant makes a statement on instructions that he has no pending claim against the Judgment Debtor. This iis noted.

3. The decree will be got marked fully satisfied within four weeks from today.

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4. All attachments levied are raised forthwith.

5. The Execution Application and the Chamber Summons are disposed of accordingly. No costs.

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