Bombay High Court
Lodha Developers Ltd vs Ananta Hendrya Bhoir on 16 March, 2023
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1 of 1 901-wp-2402-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO. 2402 OF 2019
Lodha Developers Ltd. ..Petitioner
Versus
Ananta Hendrya Bhoir ..Respondent
__________
Ms. Akshata A. Naik a/w. Siddharth Shenoy for Petitioner.
__________
CORAM : SARANG V. KOTWAL, J.
DATE : 16 MARCH 2023 PC :
1. Learned counsel for the Petitioner prays for withdrawal of this petition. According to her, the suit which was the subject matter of this petition is already disposed of and nothing survives in this petition. The statement is recorded.
2. The Petition is allowed to be withdrawn and is disposed of as such.
(SARANG V. KOTWAL, J.) Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:
2023.03.17 11:34:20 +0530 Gokhale