Bombay High Court
India Medtronic Pvt.Ltd. vs Brihanmumbai Municipal Corporation ... on 9 September, 2025
2025:BHC-OS:14951-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (LODGING) NO.14321 OF 2025
ALONG WITH
INTERIM APPLICATION (LODGING) NO.27304 OF 2025
India Medtronic Pvt. Ltd. .. Petitioner
Vs.
Brihanmumbai Municipal Corporation and Ors. .. Respondents
Mr. Yohaan Cooper, i/by Mr. Naved Askari, Advocates for the
Petitioner-Applicant.
Ms. Sarah Navodia with Ms. Rupal Dugar, Advocates, i/by Cyril
Amarchand Mangaldas, for Respondent No.3.
CORAM : SHREE CHANDRASHEKHAR, CJ. &
GAUTAM A. ANKHAD, J.
DATE : 9TH SEPTEMBER 2025.
P.C. :
A praecipe dated 8th September 2025 is moved by Mr. Naved Askari, the learned counsel for the petitioner seeking withdrawal of this Writ Petition.
2. Mr. Yohaan Cooper, the learned counsel appearing for the petitioner states that in the changed scenario, the petitioner seeks permission to withdraw this writ petition with liberty to file fresh writ petition, if he so desires.
3. Writ Petition (Lodging) No.14321 of 2025 is dismissed as withdrawn with the aforesaid liberty to the petitioner. However, we may indicate that withdrawal of this writ petition should not be treated as any reflection by this Court on the merits of the matter.
4. Pending Interim Application (Lodging) No.27304 of 2025 is also disposed of.
[ GAUTAM A. ANKHAD, J. ] [ CHIEF JUSTICE ] SNEHA by Digitally signed SNEHA 1/1 ABHAY DIXIT ABHAY Date:
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