M/S Uppili Oil ... vs The Federal Bank Ltd, Thane
2021 Latest Caselaw 17356 Bom

                                                                                2-fast-23523-2021.doc




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                          FIRST APPEAL (ST.) NO.23523 OF 2021

                   M/s. Uppili Oil Mill and Another                       ...Appellants
                               vs.
                   The Federal Bank Limited, Thane                        ...Respondent
VISHAL
SUBHASH
PAREKAR            Mr. Chirag Bhatia i/b. Mr. Abdul Shaikh, for the Appellants
Digitally signed
by VISHAL                                        CORAM :   N. J. JAMADAR, J.

SUBHASH PAREKAR Date: 2021.12.13 DATE : DECEMBER 13, 2021 17:40:18 +0530 P.C.:

. The learned counsel for the appellants, on instruction, seeks

leave to withdraw the appeal with liberty to fle the appeal before

the appropriate Forum.

2. Leave granted.

3. The appeal stands disposed of as withdrawn with liberty as

prayed for.

4. Time spent in prosecuting this appeal be accounted for while

computing the period of limitation for fling the appeal before the

appropriate Forum.

5. Court fees be refunded as per rules.

6. Certifed copies of the impugned judgment and decree be

returned to the appellants upon production of ordinary copies

thereof.

(N. J. JAMADAR, J.)

Vishal Parekar, P.A. ...1