Bombay High Court
Ms. Lata Shrichand Talreja And Ors vs M/S. Bhavana Auto Pure Infra Pvt. Ltd. ... on 18 February, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
905-ASWP-2264-2019+.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.2264 OF 2018
Lata Shrichand Talreja & Ors ...Petitioners
Versus
Bhavana Auto Pure Infra Pvt Ltd & Ors ...Respondents
WITH
INTERIM APPLICATION NO. 2680 OF 2019
IN
WRIT PETITION NO. 2264 OF 2018
Lachman Girdharilal Talreja ...Applicants
In the matter between
Lata Shrichand Talreja & Ors ...Petitioners
Versus
ARUN
RAMCHNDRA
SANKPAL
Bhavana Auto Pure Infra Pvt Ltd & Ors ...Respondents
Digitally signed
by ARUN
RAMCHNDRA
SANKPAL
Date: 2022.02.18
18:39:47 +0530
Mr Akhlaque MS Solkar, for the Petitioners.
Ms Disha Dave, i/b Maulik Tanna, for Respondents Nos. 2.
Ms Shyamali Gadre, i/b Little & Co, for Respondent No. 3.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 18th February 2022
PC:-
Page 1 of 2
18th February 2022
905-ASWP-2264-2019+.DOC
1. At the request of the learned Advocate for the Petitioners, the Petition is dismissed as withdrawn. There will be no order as to costs.
2. In view of dismissal of the Writ Petition, the Interim Application does not survive and it is disposed of as infructuous.
3. All interim and ad-interim orders stand vacated forthwith.
4. All concerned will act on production of a digitally signed copy of this order.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 18th February 2022