M/S. Patel Social Group vs Kamla Real Estate Hub Pvt. Ltd
2022 Latest Caselaw 1640 Bom

                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                                          [ COMMERCIAL DIVISION ]

                                               COMMERCIAL SUMMARY SUIT NO.177 OF 2017
                                                            ALONG WITH
                                                  SUMMONS FOR JUDGMENT NO.54 OF 2017

                           Patel Social Group                                                .. Plaintiff-Applicant
                                    Vs.
                           Kamla Real Estate Hub Pvt. Ltd.                                   .. Defendant


                           Ms. Khyati Pandit, i/by Dhru & Co., for the Plaintiff-Applicant.
                           Mr. Bhavesh Joshi, with Ms. Vedarshi Shah, for the Defendant.


                                                                             CORAM : A. K. MENON, J.

DATE : 16TH FEBRUARY, 2022.

P.C. :

1. Learned counsel for the applicant-plaintiff states that she has

instructions to withdraw the Suit and therefore the Summons for Judgment.

2. Accordingly, I pass the following order :-

(i) Suit is disposed as withdrawn.

(ii) In view of disposal of the Suit, the Summons for Judgment

is disposed as infructuous.

(iii) Refund of court fees, if any, as per rules.

(A.K. MENON, J.)

Digitally signed

SNEHA 19-SJ-54-2017.doc by SNEHA ABHAY DIXIT ABHAY Date:

Dixit 2022.02.16 DIXIT 16:35:37 +0530