Bombay High Court
M/S Tarachand Nareshchand And Co. ... vs Indian Oil Corporation Ltd., Its ... on 7 September, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
1 C.A.comp 2.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
COMMERCIAL APPEAL NO. 02 OF 2021
M/s Tarachand Nareshchand & Co., Indian Oil Petrol Pump Dealer VI, and Anr.,
..VS..
Indian Oil Corporation Ltd., Mumbai, through its Manager and Anr.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri N. R. Bhishikar, Advocate for petitioners.
Shri A. V. Khare, Advocate for respondent No.2/Caveator.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : 07.09.2021
1. After hearing this matter for some time, learned counsel for the petitioners, on instructions, seeks leave of the Court to withdraw the petition with liberty to pursue appropriate alternate remedy.
2. Leave with liberty as prayed for is granted.
3. The writ petition is disposed of as withdrawn keeping all questions open.
CIVIL APPLICATION (CAO) NOS. 526 OF 2021 AND 527 OF 2021.
In view of disposal of the writ petition, these applications do not survive and hence these are disposed of accordingly.
JUDGE JUDGE
Kirtak
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