Emtex Engineering Pvt. Ltd vs Go Airlines (India) Ltd. And 2 Ors
2021 Latest Caselaw 15686 Bom

                                                                       20-COMSS39-21.DOC

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


                                  COMM SUMMARY SUIT NO. 39 OF 2021
                                              WITH
                                SUMMONS FOR JUDGMENT NO. 34 OF 2021

                      Emtex Engineering Pvt. Ltd.                            ...Plaintiff
                                             Versus
SANTOSH
SUBHASH
                      Go Airlines (India) Ltd. & ors.                   ...Respondents
KULKARNI
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2021.10.30
17:51:32 +0530        Ms. Prachi Pandya, a/w Monica Salian, i/b Corporate
                          Attorneys, for the Plaintiff.
                      Mr. S. M. Sergarla, i/b RMG Law Asso., for the Defendants.

                                                CORAM:        N. J. JAMADAR, J.

                                                DATED :       29th OCTOBER, 2021
                      PC:-

1. Heard the learned Counsels for the parties.

2. The learned Counsels for the parties submit that the

parties have amicably resolved the dispute.

3. In view of the settlement of the dispute, the learned

Counsel for the plaintiff seeks leave to withdraw the suit.

4. In view of the aforesaid statement, the suit stands

disposed of as withdrawn.

5. The Court fee be refunded as per Rules.

6. In view of the disposal of the suit, Summons for Judgment

does not survive and stands disposed of.

[N. J. JAMADAR, J.]