Bombay High Court
Akshay Bardapurkar vs Faceboook Inc And Anr on 11 February, 2020
Author: A.K. Menon
Bench: A.K. Menon
9-IA-1 & 2-2019-COMSL-1139-19.doc
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUIT (LODGING) NO.1139 OF 2019
ALONG WITH
INTERIM APPLICATION NO.1 OF 2019
Akshay Bardapurkar ....Plaintiff-Applicant
V/s.
Facebook Inc., California and Anr. ....Defendants
ALONG WITH
INTERIM APPLICATION NO.2 OF 2019
IN
COMMERCIAL SUIT (LODGING) NO.1139 OF 2019
Facebook India Online Services Pvt. Ltd., Mumbai ....Applicant
In the matter between
Akshay Bardapurkar ....Plaintiff
V/s.
Facebook Inc., California and Anr. ....Defendants
Mr. Harsh Parte for the Plaintiff-Applicant.
Mr. Rahul Narichania, with Mr. Udit Mendivatta and Mr. Gaourav Mohanty,
i/by Shardul Amarchand Mangaldas and Co., for the Defendants.
CORAM : A.K. MENON, J.
DATED : 11TH FEBRUARY, 2020. P.C. :
Learned counsel for the plaintiff, on instructions, seeks leave to withdraw the suit. Accordingly, I pass the following order :-1/2 ::: Uploaded on - 13/02/2020 ::: Downloaded on - 08/06/2020 19:04:52 :::
9-IA-1 & 2-2019-COMSL-1139-19.doc
(i) Suit is allowed to be withdrawn.
(ii) In view of the withdrawal of the suit, IAs stand disposed.
(iii) Refund of court fees, if any, per rules.
(A.K. MENON, J.) 2/2 ::: Uploaded on - 13/02/2020 ::: Downloaded on - 08/06/2020 19:04:52 :::