Bombay High Court
Aditya Deveopers And 3 Ors vs Borivali Anamika Niwas Co-Operative ... on 2 March, 2022
Bench: S.J. Kathawalla, Milind N. Jadhav
17b. os comapl 4724-21 & ial 5791-21.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
COMMERCIAL APPEAL (L) NO.4724 OF 2021
IN
COMMERCIAL ARBITRATION PETITION NO. 989 OF 2019
WITH
INTERIM APPLICATION (L) NO. 5791 OF 2021
Aditya Developers & Ors. .. Appellants
Versus
Borivali Anamika Niwas Co-operative Housing
Society Ltd & Anr. .. Respondents
....................
Ms. Aditi Pawar a/w Mr. Omkar Kulkarni for the Appellants
Ms. Sunitha Perumal i/by Mr. Sachin V. Masurkar for Respondent No. 1
...................
CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : MARCH 02, 2022
P.C.:
. Learned Advocate appearing for the Appellants, on instructions, seeks
to withdraw the above Appeal as well as Interim Application. In view thereof, the Appeal as well as Interim Application are disposed of as withdrawn.
[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.]
Digitally signed
by RAVINDRA
RAVINDRA MOHAN
MOHAN AMBERKAR
AMBERKAR Date:
2022.03.03
10:52:22 +0530
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