Uday Nandlala Aggarwal And Anr vs Miss. Neha Uday Aggarwal And Anr on 17 October, 2022

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Bombay High Court

Uday Nandlala Aggarwal And Anr vs Miss. Neha Uday Aggarwal And Anr on 17 October, 2022

Bench: M. S. Karnik

                                                                          1-caa-339-2018.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          APPELLATE SIDE CIVIL JURISDICTION

                                         APPEAL FROM ORDER NO.573 OF 2014
                                                        WITH
                                          CIVIL APPLICATION NO.339 OF 2018
                                                         IN
                                         APPEAL FROM ORDER NO.573 OF 2014

                       Uday Nandlala Aggarwal
                       & Another                                    ..    Applicants.
                             v/s.
                       Miss Neha Uday Aggarwal
                       & Another                                    ..    Respondents.


                       Ms. Racheeta R. Dhuru with Amruta Athavale, for the Applicants.
                       Mr. Mikhail Dey i/b. Dinesh Tiwari, for Respondent No.1.
          Digitally
          signed by
          SMITA

                                                              CORAM:- M. S. KARNIK,J.

SMITA     RAJNIKANT
RAJNIKANT JOSHI
JOSHI     Date:
          2022.10.19
          14:29:08
                                                              DATE :- 17th OCTOBER, 2022.
          +0530


                       P. C.:

Learned Counsel for the Applicants points out that, consent terms have been filed in the collateral proceedings being Criminal Writ Petition No.3447 of 2022 filed between the same parties.

2 Learned Counsel for the Applicants seeks leave to withdraw the Appeal from Order. In this view of the matter, nothing survives for consideration in the present Appeal from Order.

3 Appeal from Order is allowed to be withdrawn. Nothing survives for consideration in the civil application and is accordingly disposed of. No costs.

S. R. Joshi 1/2

1-caa-339-2018.doc 4 Applicant No.1 - Uday Nandlalal Aggarwal is personally present and is identified by learned Counsel for the Applicants. He says that consent terms have been duly filed and has instructed his lawyer to withdraw the Appeal from Order.

5 Refund of Court fees, if any, as per law.

(M.S.KARNIK, J. ) S. R. Joshi 2/2

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