Vijaykumar Gurulingappa ... vs Niketan Niyojit Sahakari ...
2022 Latest Caselaw 6402 Bom

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


            SECOND APPEAL (ST.) NO.28829 OF 2021 WITH
             CIVIL APPLICATION NO.4210 OF 2022 WITH
                CIVIL APPLICATION NO.4211 OF 2022


 Vijaykumar s/o Gurulingappa Menkudale ... APPELLANT

          VERSUS

 Shri Niketan Niyojit Sahakari
 Grahnirman Sanstha Ltd. & ors.                            ... RESPONDENTS

                             .......
 Mr. B.M. Dhanure, Advocate for appellant
 Mr. S.B. Munde, Advocate for respondent no.1.
                             .......

                                    CORAM :          R. G. AVACHAT, J.

                                    DATE       :     6th JULY, 2022.
 PER COURT :

Not on board. Taken on board.

2. Learned counsel for the appellant informs that, the very appellant inadvertently filed two appeals, taking exception to one and the same judgment and decree. He, therefore, urged this Court for permitting him to withdraw the latter appeal. In view of the same, this Second Appeal with Civil Applications stand disposed of as withdrawn. The former one to continue.

( R. G. AVACHAT ) JUDGE

fmp/-