Bombay High Court
Anil Nagji Savla vs Indostar Capital Finance Limited on 2 April, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
2024:BHC-OS:5520
907-EXA-333-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO.333 OF 2022
INDOSTAR CAPITAL FINANCE LIMITED ...APPLICANT/
CLAIMANT
V/s.
ANITA NAGJI SAVLA AND ANR ...RESPONDENTS/
JUDGMENT DEBTORS
WITH
INTERIM APPLICATION (L) NO.4629 OF 2023
IN
EXECUTION APPLICATION NO.333 OF 2022
Ms. Meghana Murudkar, Advocate for the Applicant/Claimant.
Mr. Anil D'souza, Advocate for the Respondents/Judgment Debtors.
CORAM : ABHAY AHUJA, J.
DATE : 2nd APRIL, 2024
P.C. :
1. Ms. Meghana Murudkar, learned Counsel appears for the Applicant/Claimant in these Applications and submits that since the matters have been amicably settled, she has instructions to withdraw these applications.
2. Mr. Anil D'souza, learned Counsel for the Respondent(s) /Judgment Debtor(s) confirms the same.
3. Accordingly, the Execution Application as well as the Interim Application are disposed as withdrawn.
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