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Bombay High Court

Kantilal Khimji Haria And 7 Ors vs Sanyam Realtors Private Limited And Anr on 29 June, 2022

Author: Prithviraj K Chavan

Bench: G.S. Patel, Prithviraj K Chavan

                                                                            6-OS-IA-L-16612-2022=.DOC




                             Uday



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


                                          APPEAL (L) NO. 16606 OF 2022
                                                     WITH
                                    INTERIM APPLICATION (L) NO. 16612 OF 2022
                                                      IN
                                          APPEAL (L) NO. 16606 OF 2022


                             Kantilal Khimji Haria & Ors                               .. Appellants
                                  Versus
                             Sanyam Realtors Private Ltd & Anr                      ...Respondents


                             Mr Rajiv Narula, a/w Mehek Choudhary i/b Jhangiani Narula &
                                  Associates for the Appellants
                             Mr Dinyar D Madon, Aditya Shiralkar, Vivek Shiralkar, Yashoda
                                  Desai & Vijay Poojari i/b Shiralkar & Co. for Respondent No.1


                                                  CORAM         G.S. Patel &
                                                                Prithviraj K Chavan, JJ.
                                                  DATED:        29th June 2022
                             PC:-


1. After some arguments, Mr Narula seeks leave to withdraw the appeal.

2. The Appeal is dismissed as withdrawn.

Digitally signed by UDAY
UDAY      SHIVAJI
          JAGTAP
SHIVAJI   Date:
JAGTAP    2022.06.30
          17:59:10
          +0530
                                                           Page 1 of 2
                                                         29th June 2022

6-OS-IA-L-16612-2022=.DOC

3. However, it is clarified that all contentions in the part heard Interim Application are expressly kept open.

4. The pending I.A.(L) No. 16612 of 2022 is infructous and hence disposed off.

(Prithviraj K Chavan, J) (G. S. Patel, J) Page 2 of 2 29th June 2022