Bombay High Court
Atlanta Limited vs Yogesh Upadhyay on 16 December, 2020
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LEAVE PETITION (LODGING) NO.6520 OF 2020
IN
COMMERCIAL SUIT (LODGING) NO..... OF 2020
Atlanta Limited ... Petitioner
V/s.
Yogesh Upadhyay
Proprietor of M/s. Shakti Buildcon ... Respondent
Ms. Aparna Deokar, i/by M.P. Vashi & Associates, for the Petitioner.
CORAM : A. K. MENON, J.
DATED : 16TH DECEMBER, 2020.
P.C. :
1. Learned counsel for the petitioner is desirous of correcting the plaint and seeking leave under clause XII of the Letters Patent. She seeks to replace paragraph 18 of the plaint with paragraph 18 of the draft handed in.
2. She seeks leave to withdraw the clause XII petition and file a fresh petition for leave under clause XII.
3. In view thereof, the leave petition is allowed to be withdrawn with liberty to file a fresh petition.
(A. K. MENON, J.) Sneha Digitally signed by Sneha A. Dixit A. Dixit Date: 2020.12.17 11:28:40 +0530 1/1 4-LPETNL-6520-2020.doc Dixit