Mohini Sharma Sole Proprietor Of India ... vs Priya Saggi
2026 Latest Caselaw 3386 Bom

Bombay High Court

Mohini Sharma Sole Proprietor Of India ... vs Priya Saggi on 4 April, 2026

Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 04th April, 2026

FOR DIRECTION :

SL/11338/2024 ) Mr. Akshay Sawant i/b. I. V. Merchant and with ) Company, Advocate for the plaintiff.

            connected matters             )
                                          )       Ms. Richa Bharti i/b. Shardul Amarchand
                                          )       Mangaldas and Company, Advocate for
                                          )       defendant no. 38.
                                          )

) P.C.: In the present matter vide Minutes of Order ) dated 20.02.2026, inadvertently, objection ) with regard to leave under Clause 12 of ) L.P.Act was waived since Ld. Advocate for the ) plaintiff made a statement of withdrawal of ) Suit and same was accepted as present suit is ) on lodging number.

) ) However, as this Authority has no powers to ) waive objection with regard to leave under ) Clause 12 of L. P. Act, directions issued vide ) Minutes of Order dated 20.02.2026 in that ) respect are hereby recalled.

                                          )
                                          )       The plaintiff is at liberty to circulate matter
                                          )       before the Hon'ble Court for appropriate
                                          )       directions.
                                          )
                                          )       Remove from board.



Date : 04.04.2026                                        Prothonotary and Senior Master
        Digitally
        signed by
        RAJEEV
RAJEEV  VIJAY
VIJAY   ACHARYA
ACHARYA Date:
        2026.04.04
        13:34:19
        +0530