Bombay High Court
Mr.Kanhaiyalal V. Kanani And Anr vs Mr.Balu Alias Balaram Undir Gharat And ... on 16 October, 2019
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1 4.325.17 cra.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO. 325 OF 2017
Mr. Kanhaiyalal V. Kanani and another .....Applicants
V/s.
Mr. Balu Alias Balaram Undir Gharat .....Respondents
and others
Mr. Viay Kumar for the Applicants
CORAM : NITIN W. SAMBRE, J.
DATE : OCTOBER 16, 2019.
P.C.
A motion is made on instructions by the learned counsel for the applicants for withdrawal of the application. Revision Application stands disposed of as withdrawn.
2 Applicants-defendant are at liberty to move afresh before the Court at which Suit is being transferred by way of impugned order and raise such issues as are permissible and available in law.
::: Uploaded on - 17/10/2019 ::: Downloaded on - 18/10/2019 02:25:45 :::2 4.325.17 cra.doc 3 If such issues are raised, it be decided without being infuenced by the fndings recorded vide order impugned.
[NITIN W. SAMBRE, J.] ::: Uploaded on - 17/10/2019 ::: Downloaded on - 18/10/2019 02:25:45 :::