Bombay High Court
Apex Urban Co Operative Bank Of ... vs Silverline Technologies Ltd on 10 September, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
2025:BHC-OS:14837
20-COMEX-6-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL EXECUTION APPLICATION NO. 6 OF 2025
APEX URBAN CO-OPERATIVE BANK OF )
MAHARASHTRA AND GOA LIMITED )...APPLICANT
V/s.
SILVERLINE TECHNOLOGIES LIMITED AND ORS.)...RESPONDENTS
WITH
INTERIM APPLICATION NO. 3637 OF 2024
IN
COMMERCIAL EXECUTION APPLICATION NO. 6 OF 2025
Mr.Rahul Hakani a/w. Mr.Kirit Hakani, Ms.Niyati Mankad i/by Kirit
Hakani, Advocate for the Judgment Creditor.
Mr.Mithilesh Chalke a/w. Ms.Shivangi Goel i/by Rajani Associates,
Advocate for the Respondents no.1 and 2.
Mr.Sanjeev Khadke, Liquidator/Judgment Creditor, present in Court.
CORAM : ABHAY AHUJA, J.
DATE : 10th SEPTEMBER 2025
P.C. :
1. When the matter is called out, the learned Counsel appearing for the parties tender across the bar Consent Terms dated 10 th September 2025 submitting that the matter as between the Applicant and the Judgment Debtors no.1 and 2 has been settled in terms of the Consent Terms which this Court may take on record and accordingly dispose of the applications.
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20-COMEX-6-2025.doc
2. The learned Counsel also submit that the said Consent Terms have been duly signed by the authorized representatives / Director of the parties and their respective Advocates.
3. It is observed that the Consent Terms have been filed on behalf of the Execution Applicant and the Judgment Debtors no.1 and 2. Upon a query from this Court to Mr.Hakani, learned Counsel appearing for the Applicant as to the status of the applications with respect to the Judgment Debtor no.3, Mr.Hakani submits that as regards the Judgment Debtor no.3, this Court may permit the proceedings to be withdrawn.
4. The Consent Terms are taken on record and marked "X" for the purposes of identification. The undertakings contained in the Consent Terms are accepted as undertakings to this Court.
5. The proceedings stand disposed as above as regards Judgment Debtors no.1 and 2 in terms of the said Consent Terms.
6. As regards the Judgment Debtor no.3, the proceedings are disposed as withdrawn.
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