Vivek Chopra vs Tpg Capital India Pvt. Ltd
2023 Latest Caselaw 12641 Bom

Bombay High Court

Vivek Chopra vs Tpg Capital India Pvt. Ltd on 12 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

2023:BHC-OS:14510


                                                                            3. SJ 28-20 in COMSS 767-18.doc


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

                                     SUMMONS FOR JUDGMENT NO. 28 OF 2020
                                                    IN
                                    COMMERCIAL SUMMARY SUIT NO. 767 OF 2018


                    Vivek Chopra                                           ...Applicant/Plaintiff
                          V/s.
                    TPG Capital India Pvt. Ltd.                            ...Defendant

                    Mr. Kaustubh Patil for the Plaintiff.
                    Mr. Rishabh Jaisani with Mr. Harit Lakhani i/b Shardul Amarchand
                    Mangaldas & Co. for the Defendant.

                                               CORAM        : ABHAY AHUJA, J.

                                               DATE         : 12th DECEMBER, 2023
                    P.C. :

1. Mr. Patil, learned Counsel for the Plaintiff appears and submits

that he has instructions to withdraw the suit in view of the settlement.

2. Learned Counsel for the Defendant has no objection, if the suit is

withdrawn.

3. The suit is accordingly disposed as withdrawn. Refund of Court

Fees as per Rules. Pending Summons for Judgment to accordingly stand

disposed.

(ABHAY AHUJA, J.)