Suken Exports vs Meghal Mukesh Mehta And Anr
2024 Latest Caselaw 373 Bom

Bombay High Court

Suken Exports vs Meghal Mukesh Mehta And Anr on 8 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                 21-SJ-7-2022.doc


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

                  SUMMONS FOR JUDGMENT NO.7 OF 2022
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.133 OF 2021

 SUKEN EXPORTS                                 )...PLAINTIFF

          V/s.
 MEGHAL MUKESH MEHTA AND ANR.                  )...DEFENDANTS

 Mr. Ameya Khot with Mr. Mehul Rathod, Advocates for the Plaintiff.
 Mr. Amanjhot Anand i/by Mr. Anand Charanbir, Advocates for the
 Defendants.

                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     8th JANUARY 2024

 P.C. :

1. When the matter is called out, Mr.Khot appears for the Plaintiff

and submits that he has instructions to withdraw the Suit.

2. Accordingly, the Suit is allowed to be withdrawn and stands

disposed as withdrawn.

3. Refund of Court fees as per Rules.

(ABHAY AHUJA, J.)