Bombay High Court
Invent Assets Securitisation And ... vs Bilcare Limited on 26 July, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
906. IAL 7150-24.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 7150 OF 2024
IN
COMPANY PETITION NO. 146 OF 2015
Invent Assets Securitisation
and Reconstruction Pvt. Ltd. ...Applicant/Petitioner
V/s.
Bilcare Limited ...Respondent
Mr. Mohammed Varawala i/b Rubina Khan for Applicant.
CORAM : ABHAY AHUJA, J.
DATE : 26th JULY, 2024 P.C. :
1. Mr. Varawala, learned Counsel appears for the Petitioner in the Company Petition and submits that since the dispue is settled, he has Digitally signed by NIKITA NIKITA YOGESH GADGIL YOGESH Date:
GADGIL 2024.07.26 19:40:47 instructions to withdraw the Company Petition as well as connected +0530 Digitally signed by NIKITA NIKITA YOGESH Interim Application. YOGESH GADGIL GADGIL Date:
2024.07.26 19:36:31 +0530
2. Accordingly, the Company Petition as well as connected Interim Application stand disposed as withdrawn.
(ABHAY AHUJA, J.) Nikita Gadgil 1/1 ::: Uploaded on - 26/07/2024 ::: Downloaded on - 03/08/2024 15:05:20 :::