Bombay High Court
St. Angelos Vnct Ventures Pvt. Ltd vs Manoj L. Jagwani on 11 August, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LEAVE PETITION (LODGING) NO.12531 OF 2021
IN
SUIT (LODGING) NO.5062 OF 2021
St. Angelos VNCT Ventures Pvt. Ltd. .. Petitioner-Plaintiff
Vs.
Manoj L. Jagwani .. Defendant
Mr. Y.V. Divekar, with Mr. Yash Kataria and Mr. Rohan Karande, i/by Divekar
& Co., for the Petitioner-Plaintiff.
None for the Defendant.
CORAM : A. K. MENON, J.
DATED : 11TH AUGUST, 2021. P.C. :
Learned counsel for the petitioner-plaintiff states that in view of the averments in paragraph 23 of the plaint, no leave is required. Leave Petition has been filed inadvertently. Accordingly, Leave Petition is allowed to be withdrawn.
(A. K. MENON, J.) Digitally signed 1/1 SNEHA 4-LPETNL-12531-2021.doc by SNEHA ABHAY DIXIT ABHAY Date:
Dixit 2021.08.11 DIXIT 14:23:43 +0530