Bombay High Court
Ambalal Sarabhai Enterprises Limited vs International Asset Reconstruction ... on 1 July, 2021
Author: Madhav J. Jamdar
Bench: A. A. Sayed, Madhav J. Jamdar
1/1 2. wp.2360.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2360 OF 2021
Ambalal Sarabhai Enterprises Limited ... Petitioner
Vs.
International Asset Reconstruction Company
Private Limited and Anr. ... Respondents
...........
Ms. Bhakti Jain i/b. Raval -Shah & Company for the Petitioner.
Mr. Nikhil Rajani i/b. V. Deshpande and Co. for the Respondents.
..........
CORAM: A. A. SAYED AND
MADHAV J. JAMDAR, JJ.
DATE : 1st JULY, 2021. (THROUGH VIDEO CONFERENCE) P. C:-
On the request of learned Counsel for the Petitioner, the Petition is allowed to be withdrawn and to stand disposed of accordingly.
(MADHAV J. JAMDAR, J.) (A. A. SAYED, J.) Sonali ::: Uploaded on - 01/07/2021 ::: Downloaded on - 02/07/2021 05:08:55 :::