Niranjan P. Raval And Ors vs M/S Shree Tirupati Developers And ...
2023 Latest Caselaw 12754 Bom

Bombay High Court

Niranjan P. Raval And Ors vs M/S Shree Tirupati Developers And ... on 13 December, 2023

Author: Amit Borkar

Bench: Amit Borkar

2023:BHC-AS:37389
                                                                               22-wp--15422-2023.doc


                    SA Pathan
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                       WRIT PETITION NO.15422 OF 2023


                    Niranjan P. Raval & Ors                          ... Petitioners
                                V/s.
                    M/s. Shree Tirupati Developers and
                    Builders Through Its Partners & Anr              ... Respondents



                    Mr. Ashok Gade, for Peititoner a/w. Ms. Riya John, for
                    Petitioners.
                    Mr. Sagar Joshi, for Respondents.




                                                 CORAM       : AMIT BORKAR, J.

                                                 DATED       : DECEMBER 13, 2023
                    P.C.:

1. Since, the suit is fixed for judgment, learned Advocate for the petitioners on instructions seeks permission to withdraw the writ petition with liberty to challenge the impugned order in an appeal under Section 105 of the Code of Civil Procedure, 1908, in case the suit is decided against the petitioner.

2. Permission, as prayed for, is granted.

3. The writ petition is, therefore, disposed of as withdrawn with liberty as prayed for.

(AMIT BORKAR, J.)