M/S Build Tech Group A Partnership ... vs Shamsunnisa Ibrahim Khan And Ors
2022 Latest Caselaw 12748 Bom

                                                                   902-sa-801-2022.doc
    Sonali


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                      SECOND APPEAL NO 801 OF 2022
                                                 WITH
                                  INTERIM APPLICATION NO. 20569 OF 2022


                    M/s. Build Tech Group
                    A Partnership Firm, Mumbai-400024                 ...Appellant
                        Versus
                    Shamsunnisa Ibrahim Khan & Ors.                   ...Respondents


                    Mr. Arun Panickar, for the Appellant.



                                           CORAM : MADHAV J. JAMDAR, J.

DATED : 7th DECEMBER 2022

P.C. :

1. Mr. Panickar, learned Advocate appearing for the

Appellant states that in view of the judgment and order dated

24th November 2022 passed by the Maharashtra Real Estate

Appellate Tribunal, Mumbai in Miscellaneous Application

No.449 of 2021 in Appeal No. AT006000000031806, the

Second Appeal has become infructuous. In view of this, learned

counsel appearing for the Appellant seeks leave to withdraw Digitally signed by the Second Appeal. SONALI SONALI MILIND MILIND PATIL PATIL Date:

2022.12.07 15:59:56 +0530 1/2 902-sa-801-2022.doc Sonali

2. The Second Appeal is allowed to be withdrawn and

dismissed as such.

3. In view of the dismissal of the Second Appeal, nothing

survives in the Interim Application and same is disposed of as

such.

[MADHAV J. JAMDAR, J.]