Mahammad K. Ismile Khairdi(Dead) ... vs Faiyaj A. Ajij Ustad
2023 Latest Caselaw 11088 Bom

2023:BHC-AS:32425


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                                                                                          6-cra-79-22.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                         CIVIL REVISION APPLICATION NO. 79 OF 2022

             Mahammad K. Ismile Khairdi
             (Dead) thr. Legal heirs) & Ors.                       ...Applicants
                   V/s.
             Faiyaj A. Ajij Ustad                                  ...Respondent.

             Mr. Onkar A. Mane for the Applicants.
             Mr. A.S. Kulkarni for the Respondent.

                                                 CORAM      :      N.R. BORKAR, J.

                                                 DATE       :      27.10.2023.

              P.C. :

1. The learned counsel for the applicants seeks leave to

withdraw the present Civil Revision Application with liberty to fle

Second Appeal, against the impugned judgment and decree.

2. The Civil Revision Application is disposed of as withdrawn

with liberty as prayed for.

                                                                   [N.R.BORKAR, J.]




             Dinesh S. Sherla                         1/1