Smt. Sushila Sunil Desai Through Her Poa ... vs The State Of Maharashtra And Ors
2023 Latest Caselaw 12573 Bom

Bombay High Court

Smt. Sushila Sunil Desai Through Her Poa ... vs The State Of Maharashtra And Ors on 11 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                          11 ia 3068-21 in comss 121-21 with sj 59-22 in comss 121-21-os.doc


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

                            INTERIM APPLICATION NO.3068 OF 2021
                                              IN
                          COMMERCIAL SUMMARY SUIT NO.121 OF 2021
                                            WITH
                           SUMMONS FOR JUDGMENT NO.59 OF 2022
                                              IN
                          COMMERCIAL SUMMARY SUIT NO.121 OF 2021
                                             AND
                         INTERIM APPLICATION (L) NO.14785 OF 20212
                                              IN
                          COMMERCIAL SUMMARY SUIT NO.121 OF 2021

 Samskar Financial Services Private Limited    ... Plaintiff/Applicant
        Vs.
 Shree Balaji Builders and Developers          ... Defendant
                                       -------
 Ms. Faiza A. Dhanani i/by M/s CUE Legal, Advocate for the Plaintiff/Applicant.
 Ms. Jyoti Chavan with Ms. Namrata Pangam, Advocates for the Defendant.
                                     -------
                      CORAM :     ABHAY AHUJA, J.

                      DATE :      11 DECEMBER, 2023.
 P.C. :

1. Pursuant to order dated 28th November, 2023, today Ms. Faiza A.

Dhanani, learned counsel appears on behalf of the Plaintiff-Applicant and seeks

leave of this Court to withdraw the suit with liberty to file the same before an

appropriate Court. Ms. Jyoti Chavan, learned counsel for the Defendant has no

objection.

2 The suit is allowed to be withdrawn with liberty as prayed for.

3. Interim Applications and Summons for Judgment accordingly stand

disposed. Refund of court fees as per Rules.

                                                            (ABHAY AHUJA, J.)


     Priya R. Soparkar                                                                          1 of 1