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Masumi Overseas Pvt Ltd And Anr vs The State Trading Corporation Of ...
2021 Latest Caselaw 17217 Bom

Citation : 2021 Latest Caselaw 17217 Bom
Judgement Date : 9 December, 2021

Bombay High Court
Masumi Overseas Pvt Ltd And Anr vs The State Trading Corporation Of ... on 9 December, 2021
Bench: S.J. Kathawalla, Milind N. Jadhav
                        Kanchan P Dhuri                           1    / 1                      23-IA-398-2019.odt


                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                              COMMERCIAL APPEAL (L) NO. 451 OF 2019
                                                              IN
                                              SUMMONS FOR JUDGMENT NO. 91 OF 2012
                                                              IN
                                             COMMERCIAL SUMMARY SUIT NO. 6 OF 2011
                                                             WITH
                                               INTERIM APPLICATION NO. 398 OF 2019
                          Masumi Overseas Pvt. Ltd. and another                        ...      Appellants
                                    Versus
                          The State Trading Corporation of India Ltd. and another      ...      Respondents
                                                                  .........
                          Mr. Harihar Bhave alongwith Ms. Rupa Bhave, Ms. Divya Menon and Ms. Ria Jhaveri
                          instructed by Bhave & Co. for the Appellants.
                          Ms. I.M. Renkins instructed by LMJ Law Practice for Respondent No.1.
                                                                 .........
                                                       CORAM :        S.J. KATHAWALLA, AND
                                                                      MILIND N. JADHAV, JJ.

DATED : DECEMBER 9, 2021.

P.C. :-

The Learned Advocate appearing for the Appellants on instructions seeks to

withdraw the above Appeal with liberty to file a fresh Appeal, if so advised. The above

Appeal is accordingly disposed off with liberty as sought. The above Interim

Application also stands disposed off as infructuous.



                          ( MILIND N. JADHAV, J. )                               ( S.J. KATHAWALLA, J. )
           Digitally
           signed by
           KANCHAN
KANCHAN    PRASHANT
PRASHANT   DHURI
DHURI      Date:
           2021.12.09
           21:23:55
           +0530
 

 
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