Bombay High Court
Bajaj Finance Limted vs Vijay R Ambati on 14 March, 2026
2026:BHC-OS:7188
Priyanka 1/2 97-EXA-1910-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BEFORE THE NATIONAL LOK ADALAT
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.1910 OF 2025
Bajaj Finance Limited ...Applicant
Versus
Vajay R Ambati ...Respondent
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Mr. C.S. Lamba i/by Bajaj Finance Ltd., Advocate for the Applicant. None for the Respondent.
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CORAM : KAMAL KHATA, J.,
HEAD OF THE PANEL
Dr. M. S. DESHPANDE,
REGISTRAR (JUDICIAL-II), MEMBER NITIN C. PAWAR, COURT RECEIVER, MEMBER DATE : 14th MARCH 2026.
P.C. :
1. This matter is listed before National Lok Adalat.
2. The learned counsel for the Applicant, on instructions, seeks leave to withdraw the Execution Application.
3. Leave to withdraw is granted.
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Priyanka 2/2 97-EXA-1910-2025.doc
4. In view of disposal of the Execution Application, Interlocutory Applications, if any, shall stand disposed of.
5. Refund of Court fees, if any, as per rules (NITIN C. PAWAR) (Dr. M. S. DESHPANDE) (KAMAL KHATA, J.) Court Receiver, Member Registrar (Judicial-II) Head of the Panel Member ::: Uploaded on - 25/03/2026 ::: Downloaded on - 27/03/2026 22:40:33 :::