Ridge Innovations Pvt. Ltd. And ... vs The Debts Recovery Tribunal-I And ...
2021 Latest Caselaw 16645 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                     Writ Petition NO. 138 OF 2021

Ridge Innovations Pvt. Ltd. & Anr.             ...Petitioner(s)
     Versus
The Debts Recovery Tribunal & Ors.             ...Respondent(s)

                                 WITH
               INTERIM APPLICATION NO. 1331 OF 2021
                                   IN
                    Writ Petition NO. 138 OF 2021

Ridge Innovations Pvt Ltd & Anr                ...Applicants
IN THE MATTER BETWEEN
Ridge Innovations Pvt Ltd & Anr                ...Petitioner(s)
     Versus
The Debts Recovery Tribunal & Ors.             ...Respondent(s)

                                 WITH
               INTERIM APPLICATION NO. 1330 OF 2021
                                   IN
                    Writ Petition NO. 138 OF 2021

Ridge Innovations Pvt Ltd & Anr                ...Applicants
IN THE MATTER BETWEEN
Ridge Innovations Pvt. Ltd. & Anr.             ...Petitioner(s)
     Versus
The Debts Recovery Tribunal & Ors.             ...Respondent(s)

Mr. Mukul Taly a/w Ms. Sayali Charpure i/b M/s. S. Mahomedbhai & Co. for
the Petitioners/Applicants.
Mr. Vinod Kothari i/b M/s. Apex Law Partners for Respondent No.2.
Mr. Mohamedali M. Chunawala i/b Mr. A.A. Ansari for Respondent No.3/UOI.

                            CORAM:          A.A. SAYED &
                                           MADHAV J. JAMDAR, JJ.

                            DATED:         1st December, 2021.
                                           (IN CHAMBER AT 2.20 P.M.)





   PC:-


   1      The Petition was heard and reserved for judgment on 25 August 2021.

Learned Counsel for the parties state that the matter is settled between the

parties and Consent Terms dated 16 November 2021 have been filed in Writ

Petition No.4116 of 2021.

2 In view of clause 9 of the Consent Terms, learned Counsel for the

Petitioners seeks leave to withdraw the Petition. The Petition is allowed to be

withdrawn and to stand disposed of.

3 In view of the disposal of Writ Petition, nothing survives in the Interim

Applications. The Interim Applications to stand disposed of.

(MADHAV J. JAMDAR, J.) (A.A. SAYED, J.)

Digitally signed by SUDARSHAN SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM Date:

2021.12.02 11:00:08 +0530