Masumi Overseas Pvt. Ltd. And Anr vs The State Trading Corporation Of ...
2022 Latest Caselaw 458 Bom

Citation : 2022 Latest Caselaw 458 Bom
Judgement Date : 12 January, 2022

Bombay High Court

Masumi Overseas Pvt. Ltd. And Anr vs The State Trading Corporation Of ... on 12 January, 2022

Bench: S.J. Kathawalla, Milind N. Jadhav

Kanchan P Dhuri 1 / 1 10-COMAPL-441-2019.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL APPEAL (L) NO. 441 OF 2019
IN
SUMMONS FOR JUDGMENT NO. 90 OF 2012
Masum Overseas Pvt. Ltd. and another ... Appellants
Versus
The State Trading Corporation of India Ltd. and another ... Respondents
WITH
INTERIM APPLICATION (L) NO. 1713 OF 2020
IN
COMMERCIAL APPEAL (L) NO. 441 OF 2019
.........
Ms. Divya Menon and Ms. Rupa Bhave instructed by Bhave & Co. for for the
Applicants/Appellants.
Mr. M.S. Jeknis instructed by LMJ Law Practice for Respondent No.1.
.........
CORAM : S.J. KATHAWALLA AND
MILIND N. JADHAV, JJ.

DATED : JANUARY 12, 2022.

(through video-conferencing) P.C. :-

The Learned Advocate appearing for the Appellants on instructions seeks to

withdraw the Appeal, with liberty to file a fresh Appeal, if so advised. The above

Appeal is therefore disposed off as withdrawn with liberty as sought. The interim

Application also stands disposed off as infructuous.



                        ( MILIND N. JADHAV, J. )                                ( S.J. KATHAWALLA, J. )
           Digitally
           signed by
           KANCHAN
KANCHAN    PRASHANT
PRASHANT   DHURI
DHURI      Date:
           2022.01.12
           20:23:28
           +0530