Bombay High Court
The South Indian Bank Limited vs Asmitha Microfin Limited And 3 Ors on 7 June, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
7.IA.2380.20 in COMS.10.21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION NO. 2380 OF 2020
WITH
COMMERCIAL SUIT NO. 10 OF 2021
The South Indian Bank Limited ... Applicant/Plaintiff
Versus
Asmitha Microfin Limited & Ors. ... Defendants
Ms. Nidhi Singh i/b India Law for the Plaintiff.
Mr. Vividh Tandon, Nishi Bhankharia, Ritika Ajitsaria i/b Trilegal for
Defendant No.1.
CORAM : R.I. CHAGLA, J.
DATED : 7th JUNE, 2022.
ORDER :
1 The learned Counsel appearing for the Plaintiff seeks leave to withdraw the Commercial Suit No.10 of 2021 unconditionally. Accordingly, Commercial Suit No.10 of 2021 is disposed of as withdrawn. 2 Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for Waghmare 1/2
7.IA.2380.20 in COMS.10.21.doc repayment. The Prothonotary & Senior Master will issue a certificate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
3 In view of disposal of the Suit, Interim Application filed therein does not survive and is accordingly disposed of.
Digitally signed by WAISHALI WAISHALI SUSHIL SUSHIL WAGHMARE WAGHMARE Date:
(R.I. CHAGLA, J.) 2022.06.07 17:11:17 +0530 Waghmare 2/2