Bombay High Court
Mphasis Limited vs Bank Of India Limited And 13 Ors on 2 September, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LEAVE PETITION NO. 248 OF 2021
IN
COMMERCIAL SUIT NO. 110 OF 2021
Mphasis Limited ... Petitioner /Plaintiff
vs.
Bank of India Limited and Ors. ... Respondents
Mr. Sandeep Sreekumar i/b. M/s. Mulla and Mulla and CBE for the Plaintiffs.
CORAM : A. K. MENON, J.
DATED : 2nd SEPTEMBER, 2021. [THROUGH VIDEO CONFERENCE] P.C. :
1. Learned counsel for the applicant seeks leave to withdraw the plaint with liberty to file afresh since inadvertently the suit was numbered.
2. In view thereof suit allowed to be withdrawn with liberty as aforesaid.
3. Refund, if any, as per rules.
(A. K. MENON, J.) Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:
2021.09.02 16:52:00 +0530 1/1 6-LPETN-248-2021-COMS-110-2021.odt rrpillai