Bombay High Court
Manisha Nimesh Mehta And Anr vs Board Of Directors Of Icici Bank And14 ... on 13 July, 2023
Author: M.M. Sathaye
Bench: B. P. Colabawalla, M.M. Sathaye
2023:BHC-OS:6547-DB
23 wpl 24995-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 24995 OF 2022
Manisha Nimesh Mehta and Anr. .. Petitioners
Versus
Board of Directors of ICICI Bank
and Ors. .. Respondents
Mr.Mathews Nedumpara a/w Hemali Kurte i/b Nedumpara
and Nedumpara Assocaites, Advocates for the Petitioner.
Mr. Harjot Singh a/w Raval Shah and Co., Advocates for
Respondent No.1.
CORAM : B. P. COLABAWALLA &
M.M. SATHAYE, JJ.
DATE : JULY 13, 2023
P. C.
1. Mr. Nedumpara, the learned counsel appearing on behalf of the Petitioners fairly stated that he wishes to withdraw this writ petition and file appropriate proceedings before the Competent Court for redressal of the grievances raised in the present petition.
2. In these circumstances, the above writ petition is dismissed as withdrawn with liberty as prayed.
Page 1 of 2JULY 13, 2023 Sneha Chavan ::: Uploaded on - 14/07/2023 ::: Downloaded on - 15/07/2023 09:47:29 ::: 23 wpl 24995-22.doc
3. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
[ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.] Page 2 of 2 JULY 13, 2023 Sneha Chavan ::: Uploaded on - 14/07/2023 ::: Downloaded on - 15/07/2023 09:47:29 :::