Parasram H Bhojwani vs Pravinchand Sehgal And 2 Ors And ...
2022 Latest Caselaw 350 Bom

                                                                   3. CHSCD-1156-19.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
LAXMI
SUBHASH                           ORDINARY ORIGINAL CIVIL JURISDICTION
SONTAKKE
Digitally signed by
LAXMI SUBHASH
SONTAKKE
Date: 2022.01.10
16:38:21 +0530                 COMMERCIAL CHAMBER SUMMONS NO.1156 OF 2019
                                                   IN
                                COMM. EXECUTION APPLICATION NO. 565 OF 2019
                                                   IN
                                   SUMMONS FOR JUDGMENT NO. 9 OF 2018
                                                   IN
                                    COMM. SUMMARY SUIT NO. 855 OF 2017

                      Parasram H. Bhojwani                               ... Applicant

                      IN THE MATTER BETWEEN
                      Parasram H. Bhojwani                                ... Judg. Creditor
                                                                          (Orig. Plaintiff)
                      Versus

                      Pravinchand Sehgal & Ors.                         ... Judg. Debtors
                                                                        ( Orig.Defendant)
                           And
                      Tarang Exports Pvt. Ltd. & Anr.                   ...Respondents
                                                      .....

S. C. Naidu, Aniket Poojari, Divya Yajurvedi & Pradeep Kumar i/b. C. R. Naidu & Co. for the Applicant.

Vaibhav Charalwar with Sailee Dhayalkar i/b Parinam Law Associates for Defendant Nos. 1 and 3.

....

CORAM: B. P. COLABAWALLA, J

DATE: JANUARY 10, 2022.

P.C.

1. The learned Advocate appearing on behalf of the Applicant/

Judgment Creditor states that he has been instructed to unconditionally

withdraw the above Chamber Summons.

Laxmi 1/2

3. CHSCD-1156-19.doc

2. In view of the aforesaid statement, the above Chamber

Summons is dismissed as withdrawn. No order as to costs.

3. All parties to act on an authenticated copy of this order

digitally signed by the Personal Assistant/Private Secretary/Associate of

this Court.

                                      (B. P. COLABAWALLA, J)




Laxmi                        2/2