Bombay High Court
Rahul Uttam Suryavanshi vs Sunil Manikchand Kasliwal on 17 July, 2019
Author: M. S. Karnik
Bench: M. S. Karnik
Pradnya Bhogale 1 6 ao 228-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.228 OF 2018
WITH
CIVIL APPLICATION NO.301 OF 2018
Rahul Uttam Suryavanshi ... Appellant
Versus
Sunil Manikchand Kasliwal ... Respondent
.....
Mr. Vikrant V. Parashurami for the Appellant.
Ms. Aditi Naikare I/b. Mr. Pradeep J. Thorat for Respondent.
.....
CORAM : M. S. KARNIK, J.
DATE : 17th JULY, 2019. P. C.:
1. Learned counsel for the appellant seeks leave to withdraw the Appeal From Order with liberty to file appropriate proceedings in the nature of Civil Revision Application.
2. Appeal From Order is allowed to be withdrawn with liberty as prayed for.
3. As the appellant has been bonafide prosecuting the Appeal From Order, this period may be favourably considered while deciding with delay application.
4. In view of the withdrawal of the Appeal From Order, nothing survives for consideration in the Civil Application. The Civil Application is disposed of accordingly.
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