Bombay High Court
Smt. Charu Kishor Mehta vs Prakash Patel And Ors on 13 June, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
16. AO 596-2022.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 596 OF 2022
WITH
INTERIM APPLICATION NO. 3605 OF 2022
IN
APPEAL FROM ORDER NO. 596 OF 2022
Charu Kishor Mehta .Appellant/
Applicant
Vs.
Prakash Patel & ors. .Respondents
Mr. Anil Anturkar, Senior Advocate a/w Ms Dhruti Kapadia,
Mr. Kalpesh Joshi, Mr. Amar Parab & Mr. Darshit Rupda i/b.
Kalpesh Joshi Associates, for the Appellant/Applicant
Mr. Simil Purohit a/w Ms Shivani Bhate i/b. Sonal Doshi &
Co., Advocate, for the Respondent Nos. 1 & 2
Mr. Rahul Narchania, Senior Advocate a/w Mr. Kunal Mehta
i/b. Mr. Akshay Sawant, Mr. Gaurav Gautam for I.V.
Merchant & Co., for Respondent No. 4
Mr. Kishor Jain a/w. Mr. Nikhil Rajani, Mr. Apoorva
Kulkarni i/b. M/s. V. Deshpande & Co., for Phoenix ARC -
Intervenor
CORAM : SMT.ANUJA PRABHUDESSAI, J.
DATE : 13.06.2022
P. C.
. After arguing the matter for some while and when
this Court expressed its disinclination to grant reliefs, learned counsel for the Appellant/Applicant seeks leave to 1 of 2 ::: Uploaded on - 16/06/2022 ::: Downloaded on - 26/12/2022 16:06:10 :::
16. AO 596-2022.doc withdraw the Appeal from Order. Leave granted. The Appeal from Order is dismissed as withdrawn.
2. In view of disposal of the Appeal from Order, the Interim Application No. 3605 of 2022 does not survive and same stands disposed of accordingly.
( SMT. ANUJA PRABHUDESSAI, J. ) 2 of 2 ::: Uploaded on - 16/06/2022 ::: Downloaded on - 26/12/2022 16:06:10 :::