Sau. Sangita W/O. Krishnakumar ... vs Shri. Krishnakumar S/O. ...
2017 Latest Caselaw 8115 Bom

Citation : 2017 Latest Caselaw 8115 Bom
Judgement Date : 12 October, 2017

Bombay High Court

Sau. Sangita W/O. Krishnakumar ... vs Shri. Krishnakumar S/O. ... on 12 October, 2017

Bench: S.B. Shukre

                                                                                        1                                                                MCA324-16

                                                        FARAD CONTINUATION SHEET No.
                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                           NAGPUR BENCH AT NAGPUR


                                            MISC. CIVIL APPLICATION NO. 324/2016 
  (SAU. SANGITA KRISHNAKUMAR BINNANI  VERSUS   KRISHNAKUMAR SHYAMSUNDER BINNANI)

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Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                    Shri N.R. Bhishikar, counsel for the applicant.
                                                    Shri Alok Daga, counsel for the respondent 


                                                    CORAM  : S    .B. SHUKRE
                                                                            , J.

                                                    DATE      : OCTOBER   12
                                                                              ,   2017
                                                                                      .

                                                                             Heard.

On instructions, learned counsel for the petitioner seeks leave of the Court to withdraw the application with liberty to file fresh application on the ground of change in the circumstances or on any other new ground.

Leave to withdraw the application with liberty as prayed for is granted.

Application is disposed of as withdrawn. No costs.

JUDGE

SHRIPAD