M/S Cecil Webber Engineering Ltd vs M/S Birla Cotsyn (India) Ltd
2022 Latest Caselaw 1866 Bom

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


                                 COMMERCIAL SUMMARY SUIT NO.52 OF 2013
                                                     WITH
                                  SUMMONS FOR JUDGMENT NO.95 OF 2014


             M/s. Cecil Webber Engineering Ltd.                       .. Plaintiff
                        v/s.
             M/s. Birla Cotsyn (India) Ltd.                           .. Defendant



             Mr. Netaji Gawade i/b. Sanjay Udeshi & Co. for the plaintiff.


                                                         CORAM : A. K. MENON, J.

DATED : 23RD FEBRUARY, 2022.

P.C. :

1. The learned counsel for the plaintiff states that he has instructions

to withdraw the suit since the defendant has been ordered to be

wound up. Accordingly, the suit is allowed to be withdrawn.

2. In view of the disposal of the suit, Summons for Judgment will not

survive and the same is also disposed.

3. Refund of court fees, if any, as per rules.

Digitally (A. K. MENON, J.) signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.02.24

17:27:45 +0530

9.comss-52-13.doc wadhwa