Bombay High Court
United Breweries (Holdings) Ltd. And 2 ... vs State Bank Of India And 18 Ors on 14 February, 2019
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
30. nms 306.14.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 306 OF 2014
IN
SUIT NO. 311 OF 2013
United Breweries (Holdings) Limited and anr. ... Applicants
In the matter between
United Breweries (Holdings) Limited and anr. ..Plaintiffs
Vs.
State Bank of India and ors. .. Defendants
Mr.Ajay Holkar I/b M/s.Bachubhai Munim & Co., for the
Plaintiffs.
Mr.Kazaan Shroff a/w Mr.Aamir Faruqui I/b Mr.Anil Agarwal,
for the Defendants No. 1 to 8, 10, 12 to 17.
Mr.Vijayendra Purohit I/b M/s.Manilal Kher Ambalal & Co., for
Defendant No.9.
CORAM : B.P. COLABAWALLA, J.
DATE : 14th FEBRUARY, 2019 P.C. :
. This Notice of Motion has been filed on behalf of Plaintiffs No. 1 & 3 seeking a declaration that the Corporate Guarantee given by Plaintiff No.1 stands discharged. A similar 1/2 ::: Uploaded on - 16/02/2019 ::: Downloaded on - 16/02/2019 22:25:38 :::
30. nms 306.14.doc relief is sought with reference to the Personal Guarantee given by Plaintiff No.3. In the alternate, a direction is sought that this Court may pronounce a judgment in terms of Order XII Rule 6 sub-Rule 1 of the Code of Civil Procedure, 1908. Learned Advocate appearing on behalf of Plaintiffs No. 1 & 3, on instructions, states that they wish to withdraw this Notice of Motion.
2. In view of the aforesaid statement, the Notice of Motion is dismissed as withdrawn. No order as to costs.
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