Orchid Hotels Pune Pvt. Ltd. And ... vs Asset Reconstruction Company ...
2018 Latest Caselaw 1258 Bom

                                                         901-wpl-4356-2018


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION

                       WRIT PETITION (L) NO.4356 OF 2018

 Orchid Hotels Pune Pvt. Ltd. & Anr.         ...Petitioners
       Versus
 Asset Reconstruction Company
 (India) Ltd. & Ors.                          ...Respondents
                                 ----
 Mr.Dinesh Pednekar, Mr.Changez Keswani i/b Economic Laws for
 the Petitioners.s

 Mr.Vishnu Shriram i/b Phoenix Legal for Respondent No.1.
                                ----
                        CORAM : SMT.BHARATI H. DANGRE, J.

                                DATE    : 26th DECEMBER 2018
                                          (VACATION COURT)

 P.C.

1. The learned counsel for the petitioners seeks permission

to withdraw the present Writ Petition. The permission as prayed is

granted. The Writ Petition stands disposed of as withdrawn.

(SMT.BHARATI H. DANGRE, J.)

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