Catalyst Trusteeship Limited vs Cama Motors Private Limited
2021 Latest Caselaw 14193 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                         COMMERCIAL SUMMARY SUIT NO. 1191 OF 2019

                                                                WITH

                                             SUMMONS FOR JUDGMENT NO. 20 OF 2020

                      Catalyst Trusteeship Limited                     ...           Plaintiff
                                vs.
                      Cama Motors Private Limited                      ...           Defendants


                      Ms. Suzan Vakil i/b. M/s. Mulla & Mulla and CBC for the Plaintiff.
                      Mr. Shrey Fatterpekar a/w. Ms. Anuja Jhunjhunwala, Mr. Toufiq Kapadia and
                      Ms. Rukshin Ghiara for the Defendant.


                                                                  CORAM : A. K. MENON, J.

DATED : 30th SEPTEMBER, 2021.

P.C. :

1. Learned counsel for the plaintiff states that she has instructions to

withdraw the suit. Accordingly on the application of the counsel for the

plaintiff suit is allowed to be withdrawn.

2. Refund, if any, as per rules.

3. In view of the disposal of the suit Summons for judgment and all

interim applications are disposed as infructuous.

RAJESHWARI
RAMESH                                                                              (A. K. MENON, J.)
PILLAI
Digitally signed by
RAJESHWARI
RAMESH PILLAI
Date: 2021.10.01
16:06:23 +0530

11-comss-1191-2019-sj-20-2020.odt rrpillai