Ashok Commercial Enterprises And ... vs Ariisto Developers And Atithi ...
2022 Latest Caselaw 1213 Bom

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                ORDINARY ORIGINAL CIVIL JURISDICTION

                                               SUMMONS FOR JUDGMENT NO. 93 OF 2017

                                                                      IN

                                            COMMERCIAL SUMMARY SUIT NO. 271 OF 2017



                        Ashok Commercial Enterprises                                  ...     Plaintiffs
                        and Ramesh Ramchandani
                                    vs.
                        Ariisto Developers and Atithi Patel                           ...     Defendants


                        Ms. Ujjwala Deshmukh i/b. M/s. Pradhan & Rao for the Plaintiffs.
                        Ms. Aneesha Cheema i/b. DSK Legal for the Defendants.


                                                                           CORAM : A. K. MENON, J.

DATED : 2nd FEBRUARY, 2022 [ THROUGH VIDEO CONFERENCE ] P.C. :

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

withdraw the suit. Accordingly on her application I pass the following order :

(i) Suit is disposed as withdrawn.

(ii) In view of the disposal of the suit, Summons for Judgment will not

survive. Summons for Judgment is disposed as infructuous.

(iii) Refund, if any, as per rules.

Digitally (A. K. MENON, J.) signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2022.02.03 15:14:50 +0530 23-SJ-93-2017-COMSS-271-2017.odt 1/1 rrpillai