Bombay High Court
Mahade Chintamani Karmokar vs Harish Shambulal Hariani on 7 January, 2020
Author: A. S. Gadkari
Bench: A. S. Gadkari
ssm 1 5-ia1.19-cra622.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
CIVIL REVISION APPLICATION NO. 622 OF 2019
Mahadev Chintamani Karmokar .....Applicant.
Vs.
Harish Shambulal Hariani .....Respondent.
Smt. Nupur Mukharjee i/by M/S. N. N. Vaishnawa & Co. for the Applicant.
None for the Respondent.
CORAM : A. S. GADKARI, J.
DATE : 7th JANUARY, 2020. P.C.:-
Learned counsel appearing for the Applicant submitted that, as a matter of fact, the present Interim Application for condonation of delay is filed within the period of limitation and therefore, she seeks leave to withdraw the present Application.
Leave granted.
Interim Application is accordingly disposed off, as withdrawn.
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