M/S Neven Textile Engineers vs M/S V.K.S.Projects Ltd And 3 Ors
2021 Latest Caselaw 3163 Bom

Citation : 2021 Latest Caselaw 3163 Bom
Judgement Date : 17 February, 2021

Bombay High Court

M/S Neven Textile Engineers vs M/S V.K.S.Projects Ltd And 3 Ors on 17 February, 2021

Bench: N. J. Jamadar

                                                               12-COMSS124-2015.DOC

                                                                                Santosh
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                    IN ITS COMMERCIAL DIVISION


                               COMM SUMMARY SUIT NO. 124 OF 2015

                   M/s. Neven Textile Engineers                          ...Plaintiff
                                         Versus
                   M/s. V. K. S. Projects Ltd & ors.                  ...Defendants


                   Ms. Sandhya Mailagir, i/b Harish Lulia, for the Plaintiff.


                                             CORAM:      N. J. JAMADAR, J.

DATED : 17th FEBRUARY, 2021 PC:-

1. The learned Counsel for the plaintiff, on instructions,

submits that the plaintiff desires to withdraw the suit.

2. In view of the aforesaid statement the suit stands disposed

of as withdrawn.

3. In view of withdrawal of the suit, Summons for Judgment

No.26 of 2015, does not survive and accordingly stands disposed

of.

4. The plaintiff is entitled to refund of court-fees in

accordance with rules.

V. S.                                                      [N. J. JAMADAR, J.]
Parekar
Digitally signed
by V. S. Parekar
Date: 2021.02.18
11:21:49 +0530