Bombay High Court
Shriram City Union Finance Limited vs Sumaraj Seafoods Pvt Ltd And 2 Ors on 4 May, 2022
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
17-EXA-975-2018.doc
Digitally
signed by
GANESH
GANESH SUBHASH
SUBHASH LOKHANDE
LOKHANDE Date: IN THE HIGH COURT OF JUDICATURE AT BOMBAY
2022.05.05
11:04:09
+0530 ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 975 OF 2018
SHRIRAM CITY UNION FINANCE LTD .. Applicant
Vs.
SUMARAJ SEAFOODS PVT. LTD. & 2 ORS. .. Respondent
Mr. Nilesh Mandavkar, Seema Phadatare i/b Narayan Awate, for the
Applicant
CORAM:- B. P. COLABAWALLA,J.
DATE :- 4th MAY, 2022.
P. C.:
1. When the above matter is called out, the learned advocate appearing on behalf of the Applicant has stated before the Court that the disputes between the Applicant and the Respondents have been settled out of Court and the Applicant has no claim whatsoever against the Respondents. The learned advocate therefore stated that he has instructions to withdraw the above Execution Application.
Ganesh Lokhande page 1 of 2
17-EXA-975-2018.doc
2. In view of the aforesaid statement made by the learned advocate appearing on behalf of the Applicant, the above Execution Application is dismissed as withdrawn. No order as to costs.
3. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( B. P. COLABAWALLA, J. ) Ganesh Lokhande page 2 of 2