Bombay High Court
Ask Investment Managers Private ... vs Ambojini Property Developers Private ... on 29 January, 2026
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2026:BHC-OS:2589 916-EXAL-1406-2017+.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION (L) NO.1406 OF 2017
WITH
CHAMBER SUMMONS NO.862 OF 2017
Ask Investment Managers Private Limited ...Applicant
Versus
M/s. Ambojini Property Developers Private
Limited & Ors. ...Respondents
Mr. Sujith Nair i/b. Wadia Ghandy & Co., for the Applicant.
Mr. Ashwin Shete i/b. Jayakar & Partners, for the Respondent
Nos.1 to 5.
CORAM: MADHAV J. JAMDAR, J.
DATED: 29th JANUARY 2026
PC:-
1. Mr. Sujith Nair, learned Counsel appearing for the Execution Applicant submits that he has instructions to withdraw the Execution Application.
2. Accordingly, the Execution Application is allowed to be withdrawn and disposed of as such.
3. In view of the disposal of the Execution Application, nothing survives in the Chamber Summons and the same is also disposed of.
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