Kunvarji Shah And Kesarben Shah vs Dewan Housing Finance ...
2021 Latest Caselaw 13862 Bom

                                                                               1-Suit-1006-
SHAMBHAVI                                   2018.odt
NILESH
SHIVGAN
Digitally signed by
SHAMBHAVI
NILESH SHIVGAN        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2021.10.11
12:28:31 +0530              BEFORE THE NATIONAL LOK ADALAT

                                 SUIT NO.1006 OF 2018
                                          WITH
                                NOTICE OF MOTION NO.1733 OF 2018

                      Kunvarji Shah and Kesarben
                      Shah                                   ....Plaintiffs
                           V/s.
                      Dewan Housing Finance
                      Corporation Ltd. and 9 Ors.            ....Respondents

                                             * * * *
                      Mr. Avinash M. Gokhale Advocate for the appellants.

                                    CORAM : HON'BLE SHRI. SANDEEP K. SHINDE, J.

(HEAD OF THE PANEL)

SHRI. M.K. MAHAJAN, (REGISTRAR, INSPECTION-I).

SHRI. AJIT YADAV, DEPUTY REGISTRAR, MEDIATION CENTRE

DATE : SATURDAY, 25TH SEPTEMBER, 2021.

P.C. :

Mr. Gokhale, the learned counsel for the plaintiffs

Shivgan 1/2 1-Suit-1006-

2018.odt on written instructions, seeks leave to withdraw the Suit

No.1006 of 2018. Instructions are taken on record and

marked 'X-1' for Identification. Leave to withdraw the suit

is granted. Suit is disposed off as withdrawn.

2 Plaintiffs are entitled to Court-fees in accordance

with the Rules subject to judgment passed in Special Leave

Petition (Civil) Nos.3063-3064 of 2021 in the High Court of

Judicature at Madras Rep. By its Registrar General v.

M.C.Subramaniam & Ors.

(SHRI. AJIT YADAV) (SHRI. M.K. MAHAJAN) (SHRI. SANDEEP K. SHINDE, J.)

Shivgan 2/2